Punjab-Haryana High Court
Geeta Rani Wife Of Sh. Parveen Kumar vs Parveen Kumar Son Of Sh. Ram Kishan on 18 July, 2012
Author: K. Kannan
Bench: K. Kannan
TA No.701 of 2011(O&M) [1]
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
TA No.701 of 2011(O&M)
Date of Decision: 18.07.2012
Geeta Rani wife of Sh. Parveen Kumar, daughter of Sh. Banta
Ram, resident of H.No.483, A.S. Atwal Policy Colony, Jamalpur,
Chandigarh Road, P.O. Jamalpur (Awana) Ludhiana.
... Petitioner
Versus
Parveen Kumar son of Sh. Ram Kishan, resident of village and
Post office Bihta, Tehsil and District Ambala.
... Respondent
CORAM: HON'BLE MR. JUSTICE K. KANNAN
Present:Mr. Ravi Sharma Advocate
for the petitioner.
Mr. N.S. Bhinder, Advocate,
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 application for transfer is sought by the wife in respect of matrimonial proceedings initiated by the respondent- husband at the district Court, Ambala. The claim for transfer is to the district Court at Ludhiana where she is residing with her two minor children. The counsel appearing on behalf of the respondent-husband states that he is actually working at Delhi and he undertakes journey from Delhi to Ambala which is a TA No.701 of 2011(O&M) [2] rightful cause of action and the petitioner will not be put to any hardship since she is a lady Head Constable who is independent and who can undertake the journey. As a matter of fact, she is posted at Chandigarh now and the distance between Ludhiana to Ambala itself is said to be 100 kilometers. Having regard to the fact that the respondent-husband is not actually residing at Ambala and is reported to come Ambala from Delhi, to conduct the case at Chandigarh will be easy for both the parties. The petitioner who is working at Chandigarh cannot also be inconvenienced by the only fact that she is residing at Ludhiana. I am of the view that the trial of the case at the District Court, Chandigarh ought to satisfy both the parties.
2. The case pending at the District Court at Ambala is ordered to be withdrawn and transferred to the district Court at Chandigarh for disposal in accordance with law.
3. The transfer application is allowed on the above terms. The parties shall appear on 11.08.2012 before the district Court at Chandigarh.
18th July, 2012 ( K. KANNAN ) rajan JUDGE