Punjab-Haryana High Court
Smt. Renu vs Naveen on 22 April, 2013
Author: Jaswant Singh
Bench: Jaswant Singh
TA No.12 of 2013(O&M) #1#
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH.
T.A. No.12 of 2013(O&M)
Date of Decision:-22.04.2013
Smt. Renu.
......Petitioner.
Versus
Naveen.
......Respondent.
CORAM:- HON'BLE MR. JUSTICE JASWANT SINGH
Present:- Mr. Ashok K. Sharma(Bhana), Advocate for Petitioner-wife.
Mr. Davinder Kumar, Advocate for respondent-husband.
***
JASWANT SINGH, J.(ORAL)
Petitioner-wife is seeking transfer of petition under Section 9 for restitution of conjugal rights filed by the respondent-husband titled as "Naveen Vs. Smt. Renu" from the court of Learned Additional Civil Judge(Sr. Divn.), Safidon to a court of competent jurisdiction at Jind.
It is stated that the marriage between the parties was solemnized on 28.10.2011 at Jind as per Hindu Rites and ceremonies and due to matrimonial dispute the petitioner-wife is stated to have been truned out of her matrimonial home at Safidon in June 2012. Since then, petitioner-wife is stated to be residing at her parental home at Jind.
It is further stated that petitioner-wife has initiated proceedings under Section 125 Cr,PC, under Section 12 of the Domestic TA No.12 of 2013(O&M) #2# Violence Act and under Section 406, 498-A of IPC. It is further stated that as a counter blast respondent-husband has initiated proceedings under Section 9 of the Hindu Marriage Act for restitution of conjugal rights. Thus prayer is for transfer of proceedings from Safidon to Jind.
Upon notice learned Counsel appearing for respondent- husband submits that respondent-husband has no objection if the aforesaid petition is transferred from Safidon to Jind as he is stated to be a student of ITI at Jind, Haryana.
In view of the aforesaid agreed stand, the present petition is allowed and the petition under Section 9 of the Hindu Marriage Act for restitution of conjugal rights filed by the respondent-husband titled as Naveen Vs. Smt. Renu before the court of learned Additional Civil Judge (Sr. Divn.), Safidon is ordered to be withdrawn and transferred to courts of competent jurisdiction at Jind for disposal in accordance with law from the stage of withdrawal.
( JASWANT SINGH ) JUDGE April 22, 2013 Vinay