Punjab-Haryana High Court
Reena Devi vs Sandeep Kumar on 16 January, 2015
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA
AT CHANDIGARH
TA No.335 of 2014
Date of decision: January 16, 2015.
REENA DEVI ... Petitioner
v.
SANDEEP KUMAR ... Respondent
CORAM: HON'BLE MR. JUSTICE DR. BHARAT BHUSHAN PARSOON
Present: Shri Jasmer Singh Rozera, Advocate, for the petitioner.
None for the respondent despite service.
Dr. Bharat Bhushan Parsoon, J. (Oral):
Counsel for the petitioner seeks transfer of the petition under Section 13 of the Hindu Marriage Act, 1955 (in short the Act) filed by the respondent-husband for dissolution of marriage by decree of divorce from Kaithal to Panipat. It is averred that the respondent-husband is also facing proceedings under Section 125 Cr.P.C. at Panipat, but this petition under Section 13 of the Act has been preferred by him at Kaithal merely to harass, humiliate and dwarf her in her stature. It is further submitted that besides not being financially sound, it is very difficult for her to travel to Kaithal on each and every date of hearing, which is at a distance of about 80 kilometers, she has also to look after her two minor children.
In view of the circumstances explained in the petition and particularly when the husband is already facing proceedings under Section 125 Cr.P.C. at Panipat, the petition under Section 13 of the Hindu Marriage Act, 1955 is ordered to be transferred from Kaithal to the court of competent jurisdiction at Panipat. Compliance be made by all concerned.
The petition stands disposed of.
[Dr. Bharat Bhushan Parsoon] January 16, 2015. Judge kadyan VINOD KUMAR KADYAN 2015.01.20 16:34 I attest to the accuracy and integrity of this document Chandigarh