Present:- Mr. Suneet Pal Singh Aulakh, Advocate, for the applicant. Mr. Roopam Jain, Advocate, for the respondent. ARUN MONGA, J.(ORAL)
1. Applicant-wife seeks transfer of petition filed by the respondent-husband under Section 13 of the Hindu Marriage Act bearing HMA/424/2019 titled as Mandeep Sharma Vs. Geeta Rani pending in the Court of Addl. District Judge, Chandigarh to the Court of competent jurisdiction at Khanna.
2. Learned counsel for the applicant submits that petitioner is residing at Khanna. She has one minor child. The distance between Chandigarh and Khanna is about 68 Kms. and it is difficult for her to come to Chandigarh on each date of hearing. On the other hand, learned counsel for the respondent does no oppose the prayer.
4. I have heard learned counsel for the parties and have gone through the record of the case.
5. The case pending between the parties is aftermath of matrimonial discord. Keeping in view the contentions in the application and the no objection by the respondent, the instant application ought to be allowed.
6. Learned counsel for the applicant also relies upon judgment of Hon'ble Apex Court in case titled Sumita Singh Vs. Kumar Sanjay and another, AIR 2002 SC 396, wherein it is held that transfer of matrimonial proceedings initiated by the husband against wife, convenience of the wife ought to be looked into.
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