Punjab-Haryana High Court
Monika vs Pardeep Dhanda on 20 November, 2025
Author: Archana Puri
Bench: Archana Puri
1
TA-459-2025
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Sr. No.227
TA-459-2025
Date of Decision: 20.11.2025
MONIKA
....Applicant
Versus
PARDEEP DHANDA
.....Respondent
CORAM: HON'BLE MRS. JUSTICE ARCHANA PURI
Present:- Mr. Manish Mehta, Advocate
for the applicant.
None for the respondent.
*****
ARCHANA PURI, J. (Oral)
As per the observations made in the order dated 24.09.2025, despite service, the respondent did not make appearance on that date. Even, on the subsequent date, he did not make appearance. Today also, he has not made appearance. As such, the respondent is proceeded against ex parte.
Counsel for the applicant heard.
The applicant-wife has filed the present application for seeking transfer of the petition under Section 13 of the Hindu Marriage Act i.e. HMA/79/2023, titled 'Pardeep Dhanda Vs. Monika', filed by the respondent-husband, pending in the Family Court, Jind and she seeks transfer of the same to the Court of competent jurisdiction at Narnaul.
It is submitted by the counsel for the applicant that the marriage between the parties to the lis, had taken place on 21.02.2021, but no child was born from the said wedlock. However, on account of the matrimonial Sonu 2025.11.21 15:45 I attest to the accuracy and authenticity of this document 2 TA-459-2025 dispute, the parties are residing separate. The applicant is not having any source of livelihood and as such, is dependent upon her parental family. The applicant has filed the petition under the Protection of Women from Domestic Violence Act i.e. COMA/58/2023, as well as the petition under Section 144 of the Bharatiya Nagarik Suraksha Sanhita, 2023 i.e. MNT/24/2025, which are already pending in the Courts at Narnaul and the respondent is making appearance in both the said cases. Besides the same, an FIR bearing No.5 dated 15.02.2024, under Sections 323, 34, 354, 377, 406, 498-A, 506 and 509 IPC, was got lodged by the applicant at Women Police Station, Narnaul, wherein challan has been presented and the said case is pending in the Courts at Narnaul. The respondent has made appearance in the same and the case is now fixed for framing of charges. The distance between the two places is about 170 kms.
Keeping in view the constrained circumstances aforesaid, more particularly, considering the distance between the two places, as well as the fact of three other cases, already pending in the Courts at Narnaul, more particularly, the criminal case, wherein the respondent is required to make appearance on each and every date of hearing and above it, considering the fact about the respondent having not come forward to resist the application, the transfer application is allowed and the petition under Section 13 of the Hindu Marriage Act i.e. HMA/79/2023, titled 'Pardeep Dhanda Vs. Monika', filed by the respondent-husband, stands transferred from the Family Court, Jind, to the Court of competent jurisdiction at Narnaul. The requisite record of the aforesaid case be sent by the Family Court, Jind, to the District and Sessions Judge, Narnaul.
Sonu2025.11.21 15:45 I attest to the accuracy and authenticity of this document 3 TA-459-2025 Learned District and Sessions Judge, Narnaul, shall assign the said petition to the Family Court, Narnaul. Even, the parties are directed to appear before the Family Court, Narnaul, within a period of one month from today onwards.
(ARCHANA PURI)
20.11.2025 JUDGE
Himanshu Vats
Whether speaking/reasoned : Yes
Whether reportable : Yes/No
Sonu
2025.11.21 15:45
I attest to the accuracy and
authenticity of this document