ANUPAM GUPTA Vs. DHARMENDER GUPTA

JUDGEMENT

(1.) THIS petition under Section 24 of the Civil Procedure Code read with Article 227 of the Constitution of India has been filed by the petitioner for transfer of the proceedings pending before the learned Civil Judge (Senior Division), Kasauli, District Solan, under Section 25 of the Guardians and Wards Act, 1890, (for short the 'Act') to the Court of learned Civil Judge, Nurpur, District Kangra.

(2.) THE petitioner is a resident of Tehsil Nurpur and was married to respondent on 04.11.2008. But, on account of matrimonial differences, the parties are not only living separately, but are also involved in several litigations. The respondent has instituted proceedings under Section 25 of the Act, giving rise to the instant petition and apart therefrom there was one petition under Section 13 of the Hindu Marriage Act between the parties which has since been ordered to be transferred by this Court from the Court of learned District Judge, Solan to the Court of learned District Judge, Kangra at Dharamshala.

(3.) THE respondent has though not filed any reply to this petition, but has vehemently argued that mere inconvenience of a party cannot be a ground to transfer the proceedings.