AKRITI JASROTIA Vs. CHANDER SHEKHAR

JUDGEMENT

(1.) The petitioner-wife has filed the present petition seeking transfer of the petition filed under Section 13 of the Hindu Marriage Act for Dissolution of Marriage by the respondent from the court of Principal District Judge, Kathua to Additional District Judge (Matrimonial Cases) Jammu.

(2.) It is submitted that the marriage between the parties was solemnized on 28.09.2014 and a male baby was born out of this wedlock on 20.08.2016. It appears that some differences arose between the parties, and respondent initiated proceedings under Section 13 of the Hindu Marriage Act in the court of Principal District Judge, Kathua on 28.02.2017. Petitioner has expressed her difficulty in contesting the petition at Kathua since she has a small baby who needs her care and attention, therefore, it is difficult for her to contest this petition at Kathua. Admittedly, the petitioner is presently residing at 76A New Plots, Jammu and is pursuing her computer and typing courses in Jammu to improve her education.

(3.) Respondent has vehemently opposed the petition. It is stated by the respondent that this petition has been filed only for the purposes of harassing the respondent since her parental house is in Kathua and there is no cogent reasons for her to settle at Jammu and also duration of her computer course should be over by now therefore, her petition for transfer of the case should be dismissed.