Punjab-Haryana High Court
Kajal vs Gurwinder Singh on 2 April, 2025
Author: Archana Puri
Bench: Archana Puri
1
TA-80-2024
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Sr. No.228
TA-80-2024
Date of Decision: 02.04.2025
KAJAL
....Applicant
Versus
GURWINDER SINGH
.....Respondent
CORAM: HON'BLE MRS. JUSTICE ARCHANA PURI
Present:- Mr. Hitesh Kumar Sammi, Advocate
for the applicant.
(Through video conferencing)
None for the respondent.
*****
ARCHANA PURI, J. (Oral)
The applicant/wife has filed the present application for seeking transfer of the petition under Section 13 of the Hindu Marriage Act i.e. HMA-1983-2023 titled "Gurvinder Singh v/s Kajal", filed by the respondent/husband, which is pending in the courts at Ludhiana and she seeks transfer of the same to the Family Court, Derabassi, District SAS Nagar, Mohali.
Perusal of the last order reveals that none had made appearance on behalf of the respondent, despite service. Today also, none has made appearance on behalf of the respondent. As such, respondent is proceeded against ex parte.
Counsel for the applicant heard.
It is submitted by the counsel for the applicant that the marriage between the parties was solemnized on 23.04.2021 and one girl child, aged Anu 2025.04.03 16:23 I attest to the accuracy and authenticity of this document Chandigarh 2 TA-80-2024 about 2 years born from the said wedlock is presently in the care and custody of the applicant. On account of the matrimonial discord, the parties are residing separate. The applicant had filed the divorce petition which was pending in the Courts at Derabassi and the respondent had made appearance in the same. Only thereafter, the respondent had filed the subsequent divorce petition at Ludhiana.
In view of the aforesaid fact situation and also considering the position of law about preference given to the convenience of the wife in the transfer applications relating to the matrimonial disputes, more particularly, when the respondent has not come forward to contest the application and the applicant is taking care of the minor child, the transfer application is allowed and the petition under Section 13 of the Hindu Marriage Act i.e. HMA- 1983-2023 titled "Gurvinder Singh v/s Kajal", filed by the respondent/husband, stands transferred from the Family Court, Ludhiana to the Court of competent jurisdiction at Derabassi, District SAS Nagar. The requisite record of the aforesaid case be sent by the Family Court, Ludhiana to the District and Sessions Judge, SAS Nagar.
Learned District and Sessions Judge, SAS Nagar, shall assign the said petition to the Family Court (Camp Court) Derabassi. Even, the parties are directed to appear before the Family Court (Camp Court), Derabassi, within a period of one month from today onwards.
(ARCHANA PURI)
02.04.2025 JUDGE
Sonu
Whether speaking/reasoned : Yes
Whether reportable : Yes/No
Anu
2025.04.03 16:23
I attest to the accuracy and
authenticity of this document
Chandigarh