Punjab-Haryana High Court
Geeta Rani @ Sunita Rani Wife Of Mangat ... vs Mangat Ram Alias Vikash Kumar Son Of Pala ... on 13 September, 2012
Author: K. Kannan
Bench: K. Kannan
TA No.339 of 2012(O&M) [1]
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
TA No.339 of 2012(O&M)
Date of Decision: 13.09.2012
Geeta Rani @ Sunita Rani wife of Mangat Ram @ Vikash Kumar
daughter of Chajju Ram, resident of back side of Shiv Mandir,
Moga Road, Baghapurana, District Moga.
... Petitioner
Versus
Mangat Ram alias Vikash Kumar son of Pala Ram son of Nanak
Chand, resident of Ward No.6, Gali No.2, Shakti Nagar,
Goniana Mandi, Tehsil and District Bathinda.
... Respondent
CORAM: HON'BLE MR. JUSTICE K. KANNAN
Present:Mr. Achin Gupta, Advocate
for the petitioner.
None 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 petition for transfer of matrimonial proceedings pending at the Court Bathinda is sought by the wife on the ground that already there is a case pending between the same parties at the Court at Moga where the case is fixed for appearance of the husband. It is also contended that wife is not well-provided and she will be put to immense hardship and financial difficulties, if the case was to be tried at Bathinda. The grounds urged are sufficient for sustaining a case for TA No.339 of 2012(O&M) [2] transfer. The respondent has been served but he has not entered appearance to contest the petitioner's case.
2. The petition for transfer is ordered and the case between the same parties pending at the Court at Bathinda is ordered to be withdrawn and transferred to the District Court at Moga for disposal in accordance with law. The parties shall appear before the District Court at Moga on 03.10.2012.
13th September, 2012 ( K. KANNAN ) Rajan JUDGE