SONIA RANA Vs. AMAN DEEP

JUDGEMENT

(1.) This petition, under Article 227 of the Constitution of India, read with section 34 of the Code of Civil Procedure, seeks transfer of case HMA No 68-3 of 2015 from the court of Additional District Judge, Ghumarwin, District Bilaspur to the court of District Judge, Circuit Bench at Dehra, District Kangra, H.P.

(2.) The petitioner is a resident of village Drang, P.O. Jawalamukhi, District Kangra, H.P. and was married to the respondent, but on account of differences, the parties are not only living separately but also involved in several litigation. The petitioner has sought transfer of the proceedings on the ground of inconvenience, insufficiency of funds, compulsive litigation and on the ground that Ghumarwin is at a quite distant place from her place of residence and the journey is arduous, and therefore, it is difficult for her to attend the Court at Ghumarwin.

(3.) The respondent though has not filed reply to the petition; however, vehemently argued that mere inconvenience of a party cannot be a ground to transfer the proceedings.