Punjab-Haryana High Court
Neetika Wife Of Jatinder Kumar D/O ... vs Jatinder Kumar Son Of Gulzar Singh ... on 24 September, 2012
Author: K. Kannan
Bench: K. Kannan
TA No.231 of 2012(O&M) [1]
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CM No.23937-CII of 2012 and
TA No.231 of 2012(O&M)
Date of Decision: 24.09.2012
Neetika wife of Jatinder Kumar D/o Wassan Singh, resident of
Chachowali, Tehsil and District Amritsar.
... Petitioner
Versus
Jatinder Kumar son of Gulzar Singh resident of Village Nanoke
Sudhar, Tehsil Ajnala, District Amritsar.
... Respondent
CORAM: HON'BLE MR. JUSTICE K. KANNAN
Present:Mr. Veneet Sharma, Advocate
for the petitioner.
Ms. Navdeep, Advocate,
for the 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 reply filed on behalf of the respondent is taken on record.
2. The petition for transfer is sought by the wife on the ground that she is not adequately provided for and she has a child who is staying with her and it will be difficult for her to accompany the child every time to the Court at Jalandhar where the case is pending. Admittedly, the respondent/ husband is living away in a foreign country and it ought not to TA No.231 of 2012(O&M) [2] make any difference for him if he attends the Court at Jalandhar or Amritsar to which Court the petitioner seeks for transfer. Although the respondent/husband states that he is taking care of her financial needs, I find that where appropriate logistic connections are available, there should not be any difficulty for the husband to have the case conducted before the Court at Amritsar.
2. The matrimonial proceedings between the same parties pending before the district Court at Jalandhar is ordered to be withdrawn and transferred to the district Court at Amritsar for disposal in accordance with law.
3. The parties shall appear before the district Court at Amritsar on 23.10.2012.
24th September, 2012 ( K. KANNAN ) Rajan JUDGE