RAVEENA Vs. NAVDEEP KUMAR CHHETRI

JUDGEMENT

(1.) This petition has been filed for transferring the petition preferred by respondent under Section 13 (1) (ia) of Hindu Marriage Act, 1955, for dissolution of marriage by a decree of divorce in the Court of learned District Judge, Kangra at Dharamshala, on various grounds including that she is residing at Delhi and it is not manageable for her to defend the petition effectively and properly in District Courts at Dharamshala.

(2.) Respondent has contested the petition. In reply filed to the petition, contentions of the petitioner have been refuted in toto.

(3.) It is undisputed that the parental place of the petitioner is at Nahan in District Sirmaur, native place of her inlaws is in Village Sidhpur near Dharamshala and the petitioner as well as the respondent, at present, are residing at Delhi. Further that the petitioner has also filed a petition under Domestic Violence Act against the respondent at Nahan, District Sirmaur.