Punjab-Haryana High Court
Sushma Saini Daughter Of Shri Om Parkash ... vs Jitender Saini Son Of Ram Niwas Saini on 18 July, 2012
Author: K. Kannan
Bench: K. Kannan
TA No.657 of 2011(O&M) [1]
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
TA No.657 of 2011(O&M)
Date of Decision: 18.07.2012
Sushma Saini daughter of Shri Om Parkash Saini and wife of
Jitender Saini, resident of House No.581, Dayalpura Gate,
Karnal.
... Petitioner
Versus
Jitender Saini son of Ram Niwas Saini, resident of House No.80,
Kunj Lal Garden, Opposite Ram Darbar Mandir, Hisar.
... Respondent
CORAM: HON'BLE MR. JUSTICE K. KANNAN
Present:Mr. V.K. Jindal, Advocate
for the petitioner.
None for respondent.
*****
1.Whether reporters of local papers may be allowed to
see the judgment? NO
2.To be referred to the reporters or not? NO
3.Whether the judgment should be reported in the
digest? NO
K. KANNAN, J. (Oral)
1. The application for transfer is sought by the wife on the ground that the matrimonial proceedings initiated by the respondent-husband at district Court, Hisar is more than 200 kilometers away from the place of her residence. She is hard put to maintain herself with two minor children and it is contended on her behalf that it is very difficult to undertake the journey to conduct a case along with minor two children. There is no representation on the behalf of the respondent to contend TA No.657 of 2011(O&M) [2] the petitioner's plea. The application for transfer is allowed for the reasons stated. The proceedings pending before the Court at Hisar is ordered to be withdrawn and transferred to the district Court at Karnal for disposal in accordance with law. The parties shall appear on 09.08.2012 before the district Court at Karnal.
18th July, 2012 ( K. KANNAN ) rajan JUDGE