NARDEV SINGH Vs. MEENA DEVI

JUDGEMENT

(1.) By way of this petition, a prayer has been made for transfer of the Divorce Petition which has filed by the respondent, from Chamba to Dharmshala in District Kangra, H.P., inter alia on the ground that petitioner belongs to an economically weaker strata of the society and it is not visible for him to travel to Chamba each date to defend himself to the said proceedings.

(2.) On a query took by the Court, learned counsel for the petitioner has fairly stated that the case is at the stage of recording of the evidence of the present petitioner who is respondent in the said proceedings and the case is listed tomorrow for the said purpose.

(3.) Having heard learned counsel for the petitioner, this Court is of the view that there is no merit in the present petition and in fact the same has been filed just to delay the proceedings which are pending before the learned Court at Chamba, as this is evident from the timing of the filing of the present petition.