UMA DEVI Vs. KULDEEP SINGH

JUDGEMENT

(1.) By way of instant petition filed under Art. 227 of the Constitution of India read with Sec. 24 of the Code of Civil Procedure, prayer has been made on behalf of the petitioner for transfer of case No.113 of 2018, titled as Sh. Kuldeep Singh Thakur versus Smt. Uma Devi, pending in the Court of learned District Judge, Shimla, District Shimla, H.P. to the Court of learned Additional District Judge, Palampur, District Kangra, H.P.

(2.) The marriage between the petitioner and the respondent was solemnized on 3.02.1993 in the village at Kangra in accordance with Hindu rites and customs, but fact remains that they were unable to live together for long on account of certain differences.

(3.) As per the averments contained in the petition, respondent has filed petition under Sec. 13 of the Hindu Marriage Act ( for shot the 'Act') in the Court of learned District Judge, Shimla , District Shimla , H.P., seeking therein dissolution of marriage. After having received summons/ notices issued by learned District Judge, Shimla 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, Shimla to the Court of learned Additional District Judge, Palampur, District Kangra, H.P., on the grounds of inconvenience, insufficiency of means, compulsive litigation and on the ground that the distance between Shimla and Palampur is more than 233 KMs and it is difficult for her to attend the Court at Shimla, District Shimla, H.P.