Punjab-Haryana High Court
Renu vs Sevanand on 18 March, 2026
Author: Archana Puri
Bench: Archana Puri
1
TA-4-2026 (O&M)
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Sr. No.238
TA-4-2026 (O&M)
Date of Decision: 18.03.2026
RENU
....Applicant
Versus
SEVANAND
.....Respondent
CORAM: HON'BLE MRS. JUSTICE ARCHANA PURI
Present:- Mr. L.K. Narang, Advocate
for the applicant.
None for the respondent.
*****
ARCHANA PURI, J. (Oral)
CM-124-CII-2026 Keeping in view the averments made in the application, same is allowed.
Main case As per the observations made in the order dated 09.03.2026, despite service, the respondent did not make appearance on that date. Even today, he has not made appearance.
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. DMC/275/2025, titled 'Sevanand Vs. Renu', filed by the respondent- husband, pending in the Family Court, Bhiwani and she seeks transfer of the SONU same to the Court of competent jurisdiction at Meham, District Rohtak. 2026.03.19 09:18 I attest to the accuracy and authenticity of this document 2 TA-4-2026 (O&M) 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 24.11.2019. However, on account of the matrimonial dispute, the parties are residing separate. One son born from the said wedlock, who is about 4½ years old, is in the care and custody of the applicant. The applicant is not having any independent source of earning and she, together with her son, is dependent upon her parental family. Even, the applicant had filed the petition under Section 144 of Bharatiya Nagarik Suraksha Sanhita, 2023, which has since been allowed. Also, she has filed the petition under the Protection of Women from Domestic Violence Act, which is pending in the Courts at Meham, District Rohtak and the respondent is making appearance in the same. Besides the same, the respondent is facing trial in the Courts at Meham, relating to FIR bearing No.467 dated 23.10.2023, under Sections 323, 34, 354-A, 354-B, 377, 406, 498-A and 506 IPC, got lodged by the applicant. The distance between the two places is 30 kms.
In view of the submissions aforesaid, firstly, it is pertinent to mention that the respondent has not come forward to resist the application. Even though, the distance between the two places, where the litigation is pending and where it is sought to be transferred, is only 30 kms., but however, the distance is one factor, which ought to be considered. Besides the same, other circumstances also need to be taken into consideration. In the case in hand, the applicant is looking after the son, who is about 4½ years old, more particularly, while she herself is not having any independent source of earning. Moreover, two other litigations, arising from this broken SONU marriage, already pending in the Courts at Meham, are being pursued by the 2026.03.19 09:18 I attest to the accuracy and authenticity of this document 3 TA-4-2026 (O&M) respondent, more particularly, the criminal case, wherein he is required to make appearance on each and every date of hearing.
In view of the aforesaid fact situation, it is just and expedient to accept the application. Hence, the transfer application is allowed and the petition under Section 13 of the Hindu Marriage Act i.e. DMC/275/2025, titled 'Sevanand Vs. Renu', filed by the respondent-husband, stands transferred from the Family Court, Bhiwani, to the Court of competent jurisdiction at Meham, District Rohtak. The requisite record of the aforesaid case be sent by the Family Court, Bhiwani, to the District and Sessions Judge, Rohtak.
Learned District and Sessions Judge, Rohtak, shall assign the said petition to the Family Court (Camp Court) Meham. Even, the parties are directed to appear before the Family Court (Camp Court) Meham, within a period of one month from today onwards.
(ARCHANA PURI)
18.03.2026 JUDGE
Himanshu Vats
Whether speaking/reasoned : Yes
Whether reportable : Yes/No
SONU
2026.03.19 09:18
I attest to the accuracy and
authenticity of this document