SHALU Vs. MAHINDER LAL

JUDGEMENT

(1.) Respondent, namely, Mahinder Lal, has filed a HMA No.157 of 2023, titled as Mahinder Lal versus Shalu, under Sec. 13 of the Hindu Marriage Act, pending before Learned Principal Judge (Family Court) Shimla, District Shimla, (HP).

(2.) By way of instant petition, the Petitioner- wife, Shalu, has come up before this Court seeking following relief(s):-

(3.) (i). Petitioner further submits that she has no means of livelihood and she has no movable and immovable property in her name and she is unable to attend the proceedings at Shimla due to financial constraints. On the other hand, the respondent is financially well off having various movable and immovable properties, who can come over to Rampur Bushehar which will not cause any prejudice to the Respondent, who can attend both the proceedings [HMA case under Sec. 13 of Hindu Marriage Act and Maintenance Case under Sec. 125 Code of Criminal Case at one place i.e. Kinnaur at Rampur Bushehar.