VEENA DEVI Vs. KHAJAN SINGH

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) A petition for dissolution of marriage, under Section 13 of the Hindu Marriage Act, on the grounds of desertion and cruelty, has been filed by the Respondent, who is employed as a PTI teacher at Solan, against the Petitioner, who is doing JBT course at Ghanahatti in Shimla District, in the court of District Judge, Nahan. Petitioner -wife has applied for transfer of the case to Shimla, where she claims to be putting up with her bother.

(3.) AS per request of the learned Counsel for the Respondent -husband, it is directed that District Judge, Shimla shall be fixing the case for trial/hearing either on Mondays or Saturdays, because the Respondent being in government service, in that situation, will save one day by performing journey of one side on Sunday. Petition stands disposed of.