BHARTI Vs. RAVI SHARMA

JUDGEMENT

(1.) THE petitioner has instituted this petition under Article 227 of the Constitution of India and Section 24 read with Section 151 of the Code of Civil Procedure with a prayer that the case instituted by the respondent -husband seeking decree of divorce be transferred from the Court of learned Additional District Judge -(I), Kangra at Dharamshala to learned District Judge at Mandi. A number of allegations have been made in the petition primarily that the petitioner is staying with her parents and cannot attend Court at Dharamshala. She is accompanied by her aged father. On 25th April, 2012 to attend the Court at Dharamshala, on which date the case was again adjourned for 31st May, 2012. It is submitted that her younger daughter aged about two years is not keeping good health and is being treated at Mandi, she does not have enough funds to travel/stay at Dharamshala.

(2.) I have heard learned counsel for the parties. In CMPMO No.106 of 2012, titled: Ms. Deepa Kumari vs. Ashwani K. Lal, this Court holds:

(3.) IN matrimonial proceedings it is not