Himachal Pradesh High Court
Aarti Rana vs Gaurav Rana on 20 November, 2019
Author: Chander Bhusan Barowalia
Bench: Chander Bhusan Barowalia
1 IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CMPMO No.76 of 2019 .
Reserved on : 23.10.2019
Decided on : 20.11.2019
Aarti Rana .... Petitioner
Versus
Gaurav Rana .... Respondent
Coram:
The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge. Whether approved for reporting? Yes.
r to For the petitioner: Ms. Anjali Soni Verma, Advocate For the respondent: Mr. Ashwani Dhiman, Advocate Chander Bhusan Barowalia, Judge.
The present petition has been maintained by the petitioner under Sections 22 and 24 of the Code of Civill Procedure read with Article 227 of the Constitution of India for transfer of the case HMA Misc. Petition No.66/2015, titled Gaurav Rana versus Aarti Rana, from the Court of District Judge, Shimla to the Court of District Judge, Kangra at Whether the reporters of the local papers may be allowed to see the judgment? Yes.
::: Downloaded on - 22/11/2019 20:23:52 :::HCHP 2Dharamshala and another case i.e. Civil Suit No.485 of 2018, titled Aarti Rana versus Gaurav Rana pending before the .
learned Civil Judge Court No.7, Shimla to Civil Judge (Sr. Division), Kangra at Dharamshala.
2. Briefly stating the facts, giving rise to the present petition are that the marriage of both the petitioner and r to respondent was solemnized on 29.01.2007, as per Hindu rites and customs and from the loins of the respondent, a son aged about 10 years old and a daughter aged about 08 years were born. It has been alleged that after marriage, everything was fine, but after a few months of marriage, the respondent, alongwith his family, started torturing and levelling allegations against the character of the petitioner. It is averred that the husband of the petitioner is habitual drunkard and used to remain under the influence of excessive liquor and drunken condition and the respondent and his family used to loose all the norms of decency and good behaviour. It has been averred that the respondent also used ::: Downloaded on - 22/11/2019 20:23:52 :::HCHP 3 to give beatings to the petitioner and tortured her physically and mentally. The petitioner has been treated in very .
inhuman manner. After the marriage, the petitioner started living in the joint family of the respondent at Narain Building, Gali No.14, Lower Bazar, Shimla, but the respondent and his family members did not mend their behaviour and again r to started torturing the petitioner and ultimately petitioner left with no option and filed case under Protection of Women from Domestic Violence Act, 2005 bearing Case No.18/2017 against the respondent and his parents. The case is pending in the Court of learned Additional Chief Judicial Magistrate, Court No.1, Shimla and one more case was also filed against the respondent and his family members under Section 498A in F.I.R. No.157 of 2019, titled State versus Gaurav bearing Case No.192 of 2017, which is pending before the learned Additional Chief Judicial Magistrate, Court No.1, Shimla.
Thereafter, the respondent filed the petition under Section 24 and 27 of CPC for transferring the cases on the ground that ::: Downloaded on - 22/11/2019 20:23:52 :::HCHP 4 the parties are residing together at Shimla and the CMPMO was allowed on this ground that petitioner alongwith children .
was residing with respondent and the matter under Hindu Marriage Act, bearing case No.21S/30/2015 was transferred to the Court of District Judge, Shimla and one another case was also transferred to Shimla, which was filed under Section r to 125 Cr.P.C. bearing Case No.900 715/2015, which is pending before learned J.M.I.C., Court No.6, Shimla.
3. It has been alleged that the petitioner was very much interested to settle her family life for this reason, she agreed to live together with the respondent, as husband and wife, despite many differences. She joined the company of her husband at Shimla, but the respondent did not stop torturing her and ultimately the two above mentioned cases were filed between that pertiod. Hence, the petitioner was compelled to leave in the matrimonial house and went to her parents' house at Pragpur, District Kangra. The respondent ::: Downloaded on - 22/11/2019 20:23:52 :::HCHP 5 and his parents took the custody of the male child with them and the custody of minor girl child is with the petitioner.
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4. It has been alleged that the petitioner is not in a position to contest the above noted petition at Shimla as she neither has finances nor the capacity to bear the expenses and it will be impossible for the petitioner to visit Shimla r to time and again to effectively contest the above said petition.
It has been averred that her minor girl got admission in a School in the same vicinity i.e. Saffron City School, Pragpur in District Kangra, as also the daughter of the petitioner is not keeping good health and cannot live without mother (petitioner). Further, it has been alleged that the parents of the petitioner are retiree and old and suffering from old aged ailments. The petitioner has averred that she is totally dependent upon her father for her as well as her child livelihood. It has been averred that Shimla is at a distance of about more than 250 Kms from Pragpur and it is not possible for the petitioner to visit Shimla on each and every ::: Downloaded on - 22/11/2019 20:23:52 :::HCHP 6 hearing of the case and bear the financial burden and it is also be a detrimental for the development of her child.
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5. It has been averred that the husband/respondent has sufficient means i.e. movable and immovable property in his name and possesion, whereas the petitioner has no source of income for her livelihood, because she has no r to movable/immovable property in her name, hence, she is unable to contest and defend the cases at Shimla.
6. It has been alleged that in case the cases of the petitioner are not transferred from Shimla to Dharamshala, in that eventuality, the interest of the petitioner will be adversely effected, whereas the respondent can attend the hearing of the cases at Dharamshala as he has good financial means.
7. The petitioner prayed that the case i.e. HMA Misc.
Petition No.66/2015, titled Gaurav Rana versus Aarti Rana, from the Court of District Judge, Shimla to the Court of ::: Downloaded on - 22/11/2019 20:23:52 :::HCHP 7 District Judge, Kangra at Dharamshala and another case i.e. Civil Suit No.485 of 2018, titled Aarti Rana versus .
Gaurav Rana pending before the learned Civil Judge, Court No.7, Shimla to Civil Judge(Sr. Division), Kangra at Dharamshala, as mentioned above, may be transferred from the Courts at Shimla to the Courts of Kangra at Dharamshala.
8.
r to I have heard the learned Counsel for the parties and gone through the record carefully.
9. Ms. Anjali Soni Verma, learned counsel for the petitioner, has argued that, as the petitioner has no source of income and has a minor girl aged about 10 years and not in a position to manage for her livelihood, as well as for her minor girl, who is now school going and also not capable to attend the Courts at Shimla, on each and every date of hearing of the cases.
::: Downloaded on - 22/11/2019 20:23:52 :::HCHP 810. On the other hand, Mr. Ashwani Dhiman, learned Counsel appearing for the respondent has argued that the .
parents of the respondent are senior citizens of about 68 and 70 years old and are not keeping good health, as they are suffering from many ailments and his minor son is also studying in a School at Shimla and the petitioner just to Courts, hence, prayed that harass the respondent, has filed many petitions in the the present petition be dismissed.
11. The respondent has not contested the factual position, but has stated that his old aged parents and minor son are residing with him at Shimla and his parents are not keeping good health and he has to get them medically treated frequently. He has further submitted that the petitioner is entitled to seek services of legal aid authority in order to defend her case. He has further submitted that he offered to pay the expenses in ::: Downloaded on - 22/11/2019 20:23:52 :::HCHP 9 the Court of Ld. ACJM, Shimla, but the petitioner did not disclose her bank account. He has submitted that the .
minor daughter was admitted in Chalet Day School, Shimla and the fee etc. are being provided by him, but the petitioner withdrew her child (girl) without informing the respondent.
12. This Court has gone through the record of the case in detail. As far as the petitionerwife is concerned, she is now residing at Dehra and she is also looking after her minor daughter, who is residing with her. If she is to visit Shimla time and again, she will not be capable to pursue her case (s) in the right manner, as the distance between Dehra and Shimla is such that without staying for night in Shimla, one cannot pursue his/her case.
Similarly, the distance between Dharamshala and Shimla is also 250 Kms and in Shimla stay become ::: Downloaded on - 22/11/2019 20:23:52 :::HCHP 10 necessary. Learned counsel appearing for the respondent has referred a judgment of the Hon'ble Supreme Court .
rendered in a case titled Kalpana Deviprakash Thakur( Smt.) Vs. Dr. Deviprakash Thakar, (1996) 11 Supreme Court Cases 96. However, this case law is also not applicable, as in this case the respondent has shown his desire to provide esort to the wife and to pay her travel expenses and stay etc. However, in the present case, this Court finds that for the petitionerwife, to come to Shimla to make her stay at Shimla, will be a difficult task for the petitioner when she is also to lookafter her minor daughter, who is studying in a School at Dehra.
In these circumstances, after considering law, as cited by the learned counsel for the respondent, the Court comes to the conclusion that the petitioner may face great inconvenience/difficulties and so the judgment is not ::: Downloaded on - 22/11/2019 20:23:52 :::HCHP 11 applicable to the facts of the present case. Otherwise also, the facts of the case are different, as the wife is to .
lookafter her minor daughter, who is studying in the School at Dehra. At the same point of time, there is no frequent connectivity from Dehra to Shimla by Train and the source is to travel by buses, which will not be in the interest of the petitionerwife and husband and also earlier the cases were at Dharamshala. So, the judgment is not applicable to the facts of the present case. At the same point of time, the case law cited by the learned counsel for the respondent in a case titled as Suman Lata versus Brijesh Mani Tripathi & Anr. II (1997) DMC 548 Allahabad High Court is also not applicable to the facts of the present case, as the transfer of the case was sought for on the ground of threat, but in the present petition, the transfer has been sought on the ::: Downloaded on - 22/11/2019 20:23:52 :::HCHP 12 ground of difficulty to the petitionerwife to come to Shimla and to attend the proceedings. At the same point .
of time, in the similar circumstances, this Hon'ble High Court in CMPMO No.79 of 2015 titled Smt. Ruchi Kumari versus Sh. Sanjeev Attri, has ordered to transfer the cases after taking into consideration the following judgments of the Hon'ble Supreme Court.
13. In Sumita Singh versus Kumar Sanjay and another (2001) 10 SCC 41, it was held by the Hon'ble Supreme Court that in a case where the wife seeks transfer of the petition, then as against husband's convenience, it is the wife's convenience, which must be looked at.
14. In Soma Choudhury versus Gourab Choudhaury (2004) 13 SCC 462, it was held by the Hon'ble Supreme Court that once the wife alleges that ::: Downloaded on - 22/11/2019 20:23:52 :::HCHP 13 she has no source of income whatsoever and was entirely dependent upon her father, who was a retired .
government servant, then it was the convenience of the wife which was required to be looked into and not that of the husband, who had pleaded a threat to his life. It was further observed that if the respondent therein had any threat to his life, he could take police help by making an appropriate application to this effect.
15. In Rajani Kishor Pardeshi versus Kishor Babulal Pardeshi (2005) 12 SCC 237, in a case seeking transfer of the case at the instance of the wife, it was specifically held by the Hon'ble Supreme Court that convenience of wife was the prime consideration.
16. Similarly, while dealing with the application for transfer of proceedings in Kulwinder Kaur alias Kulwinder Gurcharan Singh versus Kandi Friends ::: Downloaded on - 22/11/2019 20:23:52 :::HCHP 14 Education Trust and others (2008) 3 SCC 659, the Hon'ble Supreme Court after analyzing the provisions of .
Sections 24 and 25 of the Code of Civil Procedure laid down certain broad parameters for transfer of cases and it was held: "23. Reading Sections 24 and 25 of the Code together and keeping in view various judicial pronouncements, certain broad propositions as to what may constitute a ground for transfer have been laid down by Courts. They are balance of convenience or inconvenience to the plaintiff or the defendant or witnesses; convenience or inconvenience of a particular place of trial having regard to the nature of evidence on the points involved in the suit; issues raised by the parties; reasonable apprehension in the mind of the litigant that he might not get justice in the court in which the suit is pending; important questions of law involved or a considerable section of public interested in the litigation; "interest of justice"
demanding for transfer of suit, appeal or other proceeding, etc. Above are some of the instances which are germane in considering the question of transfer of a suit, appeal or other proceeding. They are, however, illustrative in nature and by no means be treated as exhaustive. If on the above or other relevant considerations, the Court feels that the plaintiff or the defendant is not likely to have a "fair trial" in the Court from which he seeks to transfer a ::: Downloaded on - 22/11/2019 20:23:52 :::HCHP 15 case, it is not only the power, but the duty of the Court to make such order."
17. In Arti Rani alias Pinki Devi and another .
versus Dharmendra Kumar Gupta (2008) 9 SCC 353, the Hon'ble Supreme Court was dealing with a case where the wife had sought transfer of proceedings on the ground that she was having a minor child and it was difficult for her to attend the Court at Palamu, Daltonganj, which was in the State of Jharkhand and at a quite distance from Patna where she was now residing with her child. Taking into consideration the convenience of the wife, the proceedings were ordered to be transferred.
18. Similarly, in Anjali Ashok Sadhwani versus Ashok Kishinchand Sadhwani AIR 2009 SC 1374, the wife had sought transfer of the case to Bombay from Indore in Madhya Pradesh on the ground of inconvenience as ::: Downloaded on - 22/11/2019 20:23:52 :::HCHP 16 there was none in her family to escort her to Indore and on this ground the proceedings were ordered to be transferred.
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19. From the conspectus of the aforesaid judgments the broad consensus that emerges is that in dispute of the present kind where the petitioner is residing at Dehra with her minor girl, who is studying in a School there, it is the convenience of the petitionerwife, which is required to be considered over and above the inconvenience of the husband.
20. It is more than settled that the cases relating to transfer of matrimonial proceedings, it is the convenience of the wife, which has to be looked at.
21. After considering the aforementioned judgments of the Hon'ble Apex Court, this Court finds that the petitioner has a case for the transfer of the petitions of the petitioner from Shimla to Dharamshala. In view of the ::: Downloaded on - 22/11/2019 20:23:52 :::HCHP 17 aforesaid discussion and exposition of law laid down by the Hon'ble Supreme Court in the aforesaid cited judgments, .
the petition is allowed and proceedings in HMA Misc.
Petition No.66/2015, titled Gaurav Rana versus Aarti Rana, from the Court of District Judge, Shimla to the Court of District Judge, Kangra at Dharamshala and another case i.e. r to Civil Suit No.485 of 2018, titled Aarti Rana versus Gaurav Rana pending before the learned Civil Judge Court No.7, Shimla to Civil Judge(Sr. Division), Kangra at Dharamshala, H.P. are ordered to be transferred. Interim order granted by this Court on 14.3.2019 is vacated. Parties are directed to appear before the learned Courts on 23rd December, 2019.
22. Pending application(s) if any, shall also stand disposed of accordingly.
(Chander Bhusan Barowalia) Judge November 20,2019 (M.gandhi) ::: Downloaded on - 22/11/2019 20:23:52 :::HCHP