POOJA SHARMA Vs. SARVESH SHARMA

JUDGEMENT

(1.) By way of instant petition filed under Sec. 24 of the Code of Civil Procedure, prayer has been made on behalf of the petitioner for transfer of case No.139-HMA/3 of 2017, titled as Sarvesh Sharma versus Pooja Sharma, pending in the Court of learned District Judge, Sirmour, District Nahan, H.P. to the Court of learned District Judge, Una, District Una, H.P.

(2.) The marriage between the petitioner and the respondent was solemnized on 16.4.2012 at village Bharolia Khurd, Tehsil & District Una, Himachal Pradesh, but fact remains that they were unable to live together on account of certain differences and as such, petitioner left her matrimonial house and started living at her parental house at village Bharolia Khurd, Tehsil and District Una, H.P.

(3.) As per the averments contained in the petition, respondent filed petition under Sec. 13 of the Hindu Marriage Act ( for shot the 'Act') in the Court of learned District Judge, Sirmour, District Nahan, H.P., seeking therein dissolution of marriage. After having received summons/ notices (Annexure P-1) issued by learned District Judge, Sirmour in the aforesaid petition having been filed by the respondent (husband), petitioner has approached this Court in the instant proceedings, praying therein to transfer the proceedings from the Court of learned District Judge, Sirmour to the Court of learned District Judge, Una, District Una, H.P., on the grounds of inconvenience, insufficiency of means, compulsive litigation and on the ground that the distance between Sirmaur and Una is more than 200 KMs and it is difficult for her to attend the Court at Sirmour, District Nahan, H.P.