Punjab-Haryana High Court
Dilpreet Kaur vs Hardeep Singh on 9 March, 2015
TA No.119 of 2015 1
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA
AT CHANDIGARH
TA No.119 of 2015
Date of decision: March 9, 2015.
Dilpreet Kaur
... Petitioner
v.
Hardeep Singh
... Respondent
CORAM: HON'BLE MR. JUSTICE DR. BHARAT BHUSHAN PARSOON
Present: Shri Mandeep Sachdev, Advocate, for the petitioner.
Dr. Bharat Bhushan Parsoon, J. (Oral):
Counsel for the petitioner seeks transfer of the petition under Section 9 of the Hindu Marriage Act, 1955 (in short the Act) filed by the respondent-husband for restitution of conjugal rights from Ludhiana to Jalandhar.
It is also urged that the respondent-husband is also facing proceedings under Section 125 Cr.P.C. as also criminal proceedings in an FIR inter-alia under Section 498-A IPC at Jalandhar. Besides this, it is very difficult for her to travel 80 kilometers from Jalandhar to Ludhiana on each and every date of hearing when she has also to take care of her minor son of one and a half year old.
No notice is being issued to the respondent in order to obviate delay, more so when no prejudice is likely to be caused to the respondent in view of the nature of order which this Court proposes to pass.
In view of the submissions made by Counsel for the petitioner VINOD KUMAR KADYAN 2015.03.11 17:38 I attest to the accuracy and integrity of this document Chandigarh TA No.119 of 2015 2 as also the circumstances explained, the request is allowed.
Sequelly, the petition under Section 9 of the Hindu Marriage Act, 1955 pending at Ludhiana is transferred to Jalandhar. Both the concerned District Judges to comply.
The petition stands disposed of.
Copy dasti on usual charges.
[Dr. Bharat Bhushan Parsoon] March 09, 2015. Judge kadyan VINOD KUMAR KADYAN 2015.03.11 17:38 I attest to the accuracy and integrity of this document Chandigarh