Punjab-Haryana High Court
Gurpreet Kaur And Others vs Amandeep Singh on 13 December, 2023
Neutral Citation No.: 2023:PHHC: 160919
TA-1127-2023 (O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
220 TA-1127-2023 (O&M)
Decided on: 13.12.2023
Gurpreet Kaur and others
...Applicants/Petitioners
Versus
Amandeep Singh
...Respondent
CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH
Present: Mr. Mohit Vashishat, Advocate
for the Applicants/petitioners.
None for the respondent.
****
SANJAY VASHISTH, J. (Oral)
1. Present transfer application, under Section 24 CPC, has been filed by the petitioners, for seeking transfer of the case, bearing No. CS/61/2023, filed by the respondent, titled as "Amandeep Singh v. Gurpreet Kaur and others", presently pending in the Court of Ld. Principal Judge, Family Court, Malerkotla, to any Court of competent jurisdiction at Fatehgarh Sahib.
2. In the present case, for securing the presence of the respondent, notice of motion was issued on 11.09.2023. As per office report, notice issued to the respondent has been received back served. However, there is no representation on behalf of the respondent
3. The present transfer petition has been filed, inter alia, on the following grounds:-
i) Petitioner No.1-wife and respondent-husband got married on JAWALA RAM 2023.12.15 18:45 I attest to the accuracy and integrity of this document Neutral Citation No.: 2023:PHHC: 160919 TA-1127-2023 (O&M) -2-
01.01.2014, at Fatehgarh Sahib, according to the Sikh rites and ceremonies, and one child (daughter) is born out of the said wedlock, who is about 07 years old and is presently living with petitioner No.1 - wife.
ii) Petitioner No.1-wife is unemployed, and she has no source of income. She is fully dependent upon her parents.
iii) Distance from Malerkotla to Fatehgarh Sahib, is about 66 Kms.
(one side), which takes around 1:30-2:00 hours, thus, causing extreme hardships to the petitioner-wife.
iv) Petitioner No.1-wife is financially dependent on her parents, and lacks convenient transportation options, thus, is compelled to rely on public transit, resulting in significant hardships.
v) Financial condition of the parental home of the petitioner No.1- wife is also not sound, and her parental family lives in a hand to mouth condition.
vi) Besides above, three litigations i.e. (i) Petition under Section 125 Cr.P.C. for maintenance; (ii) Petition Section 13 of the Hindu Marriage Act, 1955, for seeking divorce; and (iii) Civil Suit bearing No. CS/590/2023 (Gurpreet Kaur vs. Amandeep Singh), are pending consideration before the District Courts at Fatehgarh Sahib.
4. I have heard learned counsel for the petitioner and gone through the material available on record.
5. In the facts and circumstances similar to the present case, in paragraph Nos. 9 & 10 of the judgment rendered in the case of N.C.V. Aishwarya v. A.S. Saravana Karthik Sha, AIR 2022 SC 4318, Hon'ble the Apex Court has held as under:
"9. The cardinal principle for exercise of power under section 24 of the Code of Civil Procedure is that the ends of JAWALA RAM justice should demand the transfer of the suit, appeal or other 2023.12.15 18:45 I attest to the accuracy and integrity of this document Neutral Citation No.: 2023:PHHC: 160919 TA-1127-2023 (O&M) -3- proceeding. In matrimonial matters, wherever Courts are called upon to consider the plea of transfer, the Courts have to take into consideration the economic soundness of both the parties, the social strata of the spouses and their behavioural pattern, their standard of life prior to the marriage and subsequent thereto and the circumstances of both the parties in eking out their livelihood and under whose protective umbrella they are seeking their sustenance to life. Given the prevailing socioeconomic paradigm in the Indian society, generally, it is the wife's convenience which must be looked at while considering transfer.
10. Further, when two or more proceedings are pending in different Courts between the same parties which raise common question of fact and law, and when the decisions in the cases are interdependent, it is desirable that they should be tried together by the same Judge so as to avoid multiplicity in trial of the same issues and conflict of decisions."
6. Further, Hon'ble the Apex Court in Rajani Kishor Pradeshi v. Kishor Babulal Pardeshi, (2005) 12 SCC 237,has observed that "while deciding the transfer application, the Courts are required to give more weightage and consideration to the convenience of the female litigants and transfer of legal proceedings from one court to another should ordinarily be allowed, taking into consideration their convenience and the Courts should desist from putting female litigants under undue hardships."
7. However, to avoid any misuse of the lenient view by the female litigants, Hon'ble the Apex Court in Anindita Das v. Srijit Das, (2006) 9 SCC 197, has also cautioned that the Courts should ensure that such leniency given to the female litigants should not be misused. Relevant Paragraph 3 of the aforesaid judgment says as under:
"3. Even otherwise, it must be seen that at one stage this Court was showing leniency to ladies. But since then it has been found that a large number of transfer petitions are filed by women taking advantage of the leniency taken by this JAWALA RAM Court. On an average at least 10 to 15 transfer petitions are 2023.12.15 18:45 I attest to the accuracy and integrity of this document Neutral Citation No.: 2023:PHHC: 160919 TA-1127-2023 (O&M) -4- on Board of each Court on each admission day. It is, therefore, clear that leniency of this Court is being misused by the women."
8. Thus, this Court is of the view that while adjudicating a transfer petition initiated by the wife in the context of a matrimonial dispute, the Court must take into account a comprehensive array of the following factors:-
(a) Economic condition and earning capacity of the parties, i.e. husband and wife;
(b) Social standing of the wife and her dependency on her parents;
(c) Custody of any minor children involved;
(d) Education of the children, if any;
(e) Physical well-being of both, i.e. wife and husband;
(f) Pending litigation(s) between the parties including criminal cases, if any;
(h) Accessibility of the location from where the wife resides to the court where the case is pending;
(i) Availability of convenient commuting options Undoubtedly, only a harmonious consideration of all these vital aspects would ensure a just and equitable decision in such cases.
9. As already noticed above, despite service and opportunity, the respondent-husband has chosen, not to appear in the present proceedings. Without commenting on the said issue, this Court deems it appropriate to proceed with the prayer of the present applicant-petitioner.
10. Thus, applying the principles of law, laid down by Hon'ble the Apex Court in N.C.V Aishwarya's case (supra), Rajani Kishor's case JAWALA RAM (supra) and Anindita Das's case (supra),this Court deems it appropriate to 2023.12.15 18:45 I attest to the accuracy and integrity of this document Neutral Citation No.: 2023:PHHC: 160919 TA-1127-2023 (O&M) -5- allow the present petition, by issuing following directions:
(i) Suit filed by respondent - husband, bearing No. CS/61/2023, titled as "Amandeep Singh v. Gurpreet Kaur and others", pending in the Court of Ld. Principal Judge, Family Court, Malerkotla, is transferred to a Court of competent jurisdiction within Sessions Division Fatehgarh Sahib.
(ii) Learned District Judge, Sangrur, is directed to transfer complete record pertaining to the aforesaid case to learned District Judge, Fatehgarh Sahib, by directing both the sides to appear before the Court of learned District Judge, Fatehgarh Sahib, on a particular date to be fixed by him, for further proceedings.
(iii) On receipt of record of the case, learned District Judge, Fatehgarh Sahib, will either keep the said case in his own Court or to assign the same to a Court having competent jurisdiction within Sessions Division Fatehgarh Sahib, to try the same.
(iv) The concerned Court at Fatehgarh Sahib, shall diligently strive to amicably resolve the marital discord between the parties by referring the matter to the Mediation and Conciliation Centre.
(v) After transfer at Fatehgarh Sahib, the concerned Court will accommodate the parties to the lis with at least one date in a calendar month.
11. For compliance of the order passed by this Court, Registry is directed to transmit copies of this order forthwith to learned District Judge, JAWALA RAM 2023.12.15 18:45 I attest to the accuracy and integrity of this document Neutral Citation No.: 2023:PHHC: 160919 TA-1127-2023 (O&M) -6- Sangrur and learned District Judge, Fatehgarh Sahib, through email(s) as well.
Petition stands disposed of in above terms.
(SANJAY VASHISTH)
JUDGE
13.12.2023
J.Ram
Whether speaking/reasoned? Yes/No
Whether reportable? Yes/No
JAWALA RAM
2023.12.15 18:45
I attest to the accuracy and
integrity of this document