PRITIKA Vs. AJAY KAUSHAL

JUDGEMENT

(1.) By way of instant petition filed under Article 227 of the Constitution of India read with Section 24 of the Code of Civil Procedure, prayer has been made on behalf of the petitioner for transfer of HMA Petition No.296/2019,titled as Ajay Kaushal vs. Pritika, pending in the Court of learned District Judge (Family Court) Kangra at Dharamshala, H.P., to the Court of learned Family Court, Shimla, District Shimla, H.P.

(2.) The petitioner has sought transfer of proceedings on the grounds of inconvenience, insufficiency of means, compulsive litigation and on the ground that the distance between Shimla Whether the reporters of the local papers may be allowed to see the judgment? and Kangra is more than 240 Kms and it is difficult for her to attend the Court at Kangra, H.P.

(3.) Learned counsel representing the respondent vehemently argued that mere inconvenience of a party cannot be a ground to transfer the proceedings.