NEELAM Vs. BALBIR SINGH

JUDGEMENT

(1.) By way of this petition, a prayer has been made for transfer of the petition filed by the respondent against the petitioner before the Family Court, Bilaspur, under Sec. 9 of the Hindu Marriage Act, to the Family Court, Solan, Circuit at Arki.

(2.) It is contended on behalf of the petitioner that she has no independent source of income and is totally dependent on her father, who is also a poor person. She is having the custody of three years' old child and in such circumstances, it will cause grave hardship to her in case she has to contest the petition at Bilaspur.

(3.) On the other hand, the prayer has been opposed on the ground that the petitioner herself is wrong doer and has left the company of the respondent without any justifiable cause and it is such conduct of the petitioner that has forced the petitioner to file the petition for restitution of conjugal rights.