BABITA Vs. ASHISH KUMAR SHARMA

JUDGEMENT

(1.) By way of this petition filed under Article 227 of the Constitution of India alongwith Section 24 read with Section 151 of the Code of Civil Procedure, a prayer has been made by the petitioner (wife) for transfer of a petition filed under the Hindu Marriage Act by the respondent (husband), i.e., HMA No. 88 of 2018, titled as Sh. Ashish Kumar Sharma Vs. Smt. Babita, presently pending before the Court of learned Additional District Judge-II, Shimla to the Court of learned District Judge, Nahan, District Sirmaur, H.P. on the ground that it is not possible for the petitioner (wife) to defend herself in the said case, which stands instituted against her by the respondent (husband) under Section 13(1) (I-a) & (I-b) at Shimla.

(2.) I have heard learned counsel for the parties and have also gone through the record appended with the petition.

(3.) On the previous date of hearing, this Court had directed the parties to remain present in the Court in person so as to make an endeavour to explore the possibility of any amicable settlement. However, after hearing the parties in person, prima facie, this Court is of the view that there is no chance of the matter being amicably settled between the parties at this stage.