KAILASH DEVI Vs. PAWAN KUMAR

JUDGEMENT

(1.) The petitioner seeks the transfer of a petition filed by the respondent for the dissolution of marriage under section 13 of the Hindu Marriage Act 1980 from the Court of District Judge, Kathua to the Court Additional District Judge, (Matrimonial Cases) Jammu.

(2.) The sum and substances of the application of the petitioner is that the sister of the respondent, namely, Ms. Puneet, is a practicing Advocate, in the District Court complex at Kathua, where the case is pending disposal and when ever she (the petitioner) appears in the Court in person, a battery of advocates hover around her and they start staring at her with suspicious eyes and make unwarranted comments against her.

(3.) In his objections, the respondent has vehemently denied the contents of the application of the petitioner by stating that although the sister of the respondent is a practicing advocate in the District Courts complex at Kathua, where the divorce petition is sub judice, yet the allegations leveled by the applicant are baseless, vague and concocated.