Punjab-Haryana High Court
Ritu Garg vs Tarun Garg on 3 December, 2016
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
TA-506-2016 (O & M)
Date of decision: 03.12.2016
Ritu Garg ....Applicant(s)
V/s
Tarun Garg ...Respondent(s)
CORAM: HON'BLE MR. JUSTICE RAJAN GUPTA
Present: Mr. H.S. Saini, Advocate, for Mr. A.N. Saini, Advocate, for the
applicant.
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Rajan Gupta, J. (Oral)
This is a petition seeking transfer of proceedings initiated by husband-respondent under Section 9 of the Hindu Marriage Act, 1955, (for short 'the Act') from the court at Jagadhri to Derabassi, District SAS Nagar, Punjab.
It is urged before the court that certain litigation is already pending at Derabassi. Besides, applicant-wife is residing with parents. She has two minor daughters to look after. Thus, it would be difficult for the applicant-wife to effectively defend the proceedings at Jagadhri.
Respondent remains unrepresented despite service. Keeping in view facts and circumstances of the case, it is directed that proceedings under Section 9 of the Act at Jagadhri be transferred to a court of co-ordinate jurisdiction at Derabassi, District SAS Nagar, Punjab.
The petition is allowed in these terms.
(RAJAN GUPTA)
December 03, 2016 JUDGE
sukhpreet
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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