Punjab-Haryana High Court
Suman vs Sandeep on 12 January, 2026
Author: Archana Puri
Bench: Archana Puri
1
TA-554-2023 AND TA-621-2024
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Sr. No.104 (2 cases)
Date of Decision: 12.01.2026
1. TA-554-2023
SUMAN
....Applicant
Versus
SANDEEP
.....Respondent
2. TA-621-2024
SUMAN
....Applicant
Versus
SANDEEP
.....Respondent
CORAM: HON'BLE MRS. JUSTICE ARCHANA PURI
Present:- Mr. Mrigank Sharma, Advocate
for the applicant (in both the cases).
Mr. Deepak Jaglan, Advocate for
Mr. Rampal Kaushik, Advocate
for the respondent (in both the cases).
*****
ARCHANA PURI, J. (Oral)
These are two applications filed by Suman-applicant/wife, for seeking transfer of the litigation, pending between the parties to the lis. HIMANSHU VATS 2026.01.12 16:42 I attest to the accuracy and authenticity of this document 2 TA-554-2023 AND TA-621-2024 TA-554-2023 has been filed for seeking transfer of the petition under Section 13 of the Hindu Marriage Act i.e. HMA/825/2022, titled 'Sandeep Vs. Suman', filed by the respondent-husband.
TA-621-2024 has been filed for seeking transfer of the petition under Section 12(1)(b) of the Hindu Marriage Act i.e. HMA/489/2023, titled 'Sandeep Vs. Suman', filed by the respondent-husband.
Both the aforesaid cases are pending in the Courts at Yamuna Nagar at Jagadhri and the applicant is seeking transfer of the same to the Court of competent jurisdiction at Chandigarh.
In pursuance of notice issued, respondent made appearance through counsel and filed replies in the respective applications.
Counsel for the parties heard.
For the convenience of discussion, the facts are referred to, as pleaded in TA-554-2023.
At the very outset, it is submitted by the counsel for the applicant that the marriage between the parties to the lis, had taken place on 21.04.2022, but no child was born from the said wedlock. Unfortunately, the matrimonial dispute arose between the parties. The applicant is not having any source of earning. The distance between the two places is stated to be about 100 kms.
On the other hand, counsel for the respondent makes a submission that the respondent has no objection, if both the cases are transferred to the Courts at Panchkula. Also, it is submitted that the applicant is a resident of Manimajra, Chandigarh and it shall be convenient HIMANSHU VATS 2026.01.12 16:42 I attest to the accuracy and authenticity of this document 3 TA-554-2023 AND TA-621-2024 for both the parties, if the cases are transferred to Panchkula, instead of Chandigarh.
Considering the aforesaid circumstances, considering the submissions made by the counsel for the respondent and also balancing the convenience of the parties, both the transfer applications i.e. TA-554-2023 and TA-621-2024 are partly allowed and the petition under Section 13 of the Hindu Marriage Act i.e. HMA/825/2022, titled 'Sandeep Vs. Suman', as well as the petition under Section 12(1)(b) of the Hindu Marriage Act i.e. HMA/489/2023, titled 'Sandeep Vs. Suman', both filed by the respondent- husband, stand transferred from the Family Court, Yamuna Nagar at Jagadhri, to the Court of competent jurisdiction at Panchkula. The requisite records of the aforesaid cases be sent by the Family Court, Yamuna Nagar, to the District and Sessions Judge, Panchkula.
Learned District and Sessions Judge, Panchkula, shall assign the said cases to the Family Court, Panchkula. Even, the parties are directed to appear before the concerned Court, within a period of one month from today onwards.
(ARCHANA PURI)
12.01.2026 JUDGE
Himanshu Vats
Whether speaking/reasoned : Yes
Whether reportable : Yes/No
HIMANSHU VATS
2026.01.12 16:42
I attest to the accuracy and
authenticity of this document