Punjab-Haryana High Court
Smt Neha vs Lokesh Kumar on 12 November, 2025
Author: Archana Puri
Bench: Archana Puri
1
TA-792-2025
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Sr. No.115
TA-792-2025
Date of Decision: 12.11.2025
NEHA CHAUHAN
....Applicant
Versus
LOKESH KUMAR
.....Respondent
CORAM: HON'BLE MRS. JUSTICE ARCHANA PURI
Present:- Mr. Neeraj Saini, Advocate
for the applicant.
Respondent proceeded against ex parte
vide order dated 04.11.2025.
*****
ARCHANA PURI, J. (Oral)
The applicant-wife has filed the present application for seeking transfer of the petition under Section 13 of the Hindu Marriage Act i.e. HMA/450/2024, titled 'Lokesh Vs. Neha Chauhan', filed by the respondent- husband, pending in the Family Court, Faridabad and she seeks transfer of the same to the Court of competent jurisdiction at Sonepat.
In pursuance of notice issued, the respondent did not make appearance, despite service and as such, was proceeded against ex parte.
Counsel for the applicant heard.
It is submitted by the counsel for the applicant that the marriage Sonu 2025.11.13 09:33 I attest to the accuracy and authenticity of this document 2 TA-792-2025 between the parties to the lis, had taken place on 02.05.2021. However, on account of the matrimonial dispute, the parties are residing separate. The applicant is not having any source of earning and is dependent upon her parental family. On account of this estranged marriage, the applicant has filed the petition under Section 9 of the Hindu Marriage Act, as well as the petition under Section 125 Cr.P.C., which are pending in the Courts at Sonepat and the respondent is making appearance in the same. Besides the aforesaid, the respondent is facing trial in the Courts at Sonepat, relating to FIR bearing No.416 dated 13.07.2024, under Sections 34, 323, 406, 498-A and 506 IPC, got lodged by the applicant.
On query by this Court, it is submitted by the counsel for the applicant that there is no child born from the wedlock of the parties and that distance between the two places is about 90 kms.
Keeping in view the aforesaid constrained circumstances and also considering about three other cases already pending in the Courts at Sonepat, which are being pursued by the respondent, more particularly, the criminal case, wherein he is required to make appearance on each and every date of hearing and above it, considering the fact about the respondent having not come forward to resist the application, the transfer application is allowed and the petition under Section 13 of the Hindu Marriage Act i.e. HMA/450/2024, titled 'Lokesh Vs. Neha Chauhan', filed by the respondent- husband, stands transferred from the Family Court Faridabad, to the Court of competent jurisdiction at Sonepat. The requisite record of the aforesaid case be sent by the Family Court, Faridabad, to the District and Sessions Judge, Sonu Sonepat.
2025.11.13 09:33I attest to the accuracy and authenticity of this document 3 TA-792-2025 Learned District and Sessions Judge, Sonepat, shall assign the said petition to the Family Court, Sonepat. Even, the parties are directed to appear before the Family Court, Sonepat, within a period of one month from today onwards.
(ARCHANA PURI)
12.11.2025 JUDGE
Himanshu Vats
Whether speaking/reasoned : Yes
Whether reportable : Yes/No
Sonu
2025.11.13 09:33
I attest to the accuracy and
authenticity of this document