NISHA SHARMA Vs. DEEP CHAND SHARMA

JUDGEMENT

(1.) Present petitioner is wife of the respondent. The respondent-husband has filed a petition under Sec. 9 of the Hindu Marriage Act, before learned Senior Civil Judge, Bilaspur, H.P.

(2.) Present petition has been filed by the petitioner-wife seeking transfer of the petition, filed by her husband, from Bilaspur to Solan, on the ground that presently petitioner-wife is living at Solan alongwith her child about 12 years old, who is studying in 8th standard in DAV Public School, Solan and therefore, it is difficult for her to defend herself by visiting Bilaspur after managing affairs of her child, who is not able to manage the day-to-day affairs himself and further that two other cases instituted by the petitioner-wife prior to filing of the petition by the respondent-husband, are also pending in the Courts at Solan.

(3.) It is the case of the petitioner-wife that petition preferred by the respondent-husband is a counter-blast to the petitions filed by her under Sec. 125 Crimial P.C. and under the provisions of the Protection of Women from Domestic Violence Act, 2005. Copies of the petition filed by the respondent-husband as well as instituted by the petitioner-wife, have also been placed on record as Annexures P-1 to P-3.