Allahabad High Court
Priya Singh vs Neeraj Parsad on 29 April, 2022
Bench: Neeraj Tiwari
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Court No. - 9
Case :- TRANSFER APPLICATION (CIVIL) No. - 402 of 2021
Applicant :- Priya Singh
Opposite Party :- Neeraj Parsad
Counsel for Applicant :- Mohammad Waseem
Counsel for Opposite Party :- Ganga Prasad Gupta
Hon'ble Neeraj Tiwari,J.
Heard learned counsel for the applicant and Sri Ganga Prasad, learned counsel for the opposite party.
Learned counsel for the applicant submitted that applicant is wife of opposite party and residing at Varanasi alongwith her parents. He further submitted that opposite party has filed Divorce Case No. 266 of 2018 (Neeraj Prasad Vs. Priya Singh), under Section 13 of Hindu Marriage Act, 1955 before the Principal Judge, Family Court, Ghaziabad, which is around 700 kilometers away from District Varanasi, therefore, it is very difficult for the applicant to attend the Court proceedings at District Ghaziabad on each date fixed and defend effectively. He next submitted that two other proceedings i.e. Complaint Case No. 63 of 2017 under Section 12 of Protection of Women from Domestic Violence Act and Complaint Case No. 1374 of 2017 under Sections 498A, 323 I.P.C. and 3/4 Dowry Prohibition Act are pending in District Varanasi He next submitted that Apex Court as well as many other Courts have taken constant view that in such cases convenience of the wife has to be taken into consideration. In support of his contention, he has placed reliance upon the judgment of Apex Court, Punjab and Haryana High Court, Madras High Court and this Court in the cases of Sumita Singh Vs. Kumar Sanjay reported in 2001 LawSuit(SC) 363, Sweety Vs. Anuj Garg passed in T.A. No. 228 of 2014 decided on 11 August, 2015 and D. Kokila Vs. R. Dillibabu passed in Transfer C.M.P. No. 201 of 2016 decided on 4 October, 2016, Satyam Goyal vs. Principal Judge, Family Court Gonda and others passed in Application Nos. 93 & 119 of 2017 decided on 3.8.2018, Smt. Dipti Saxena Vs. Ashish Srivastava and another passed in Transfer Application (Civil) No. 567 of 2019 decided on 14.12.2020 and Swapnal Mishra vs. Saurabh Mishra passed in Transfer Application (Civil) Nos. 152 of 2019 & 111 of 2021 decided on 4.2.2022 respectively. Lastly, he submitted that recently this Court in the matter of Smt. Shakshi Agarwal vs. Sri Ashutosh Agarwal allowed the transfer Application filed by wife vide detailed judgment and order dated 4.2.2022 considering the different pronouncements made by the Apex Court as well as High Courts.
Sri Ganga Prasad, learned counsel for the opposite party has opposed the submission, but could not dispute the factual and legal submissions made by the learned counsel for the applicant.
I have considered rival submissions advanced by learned counsels for the parties and perused the records as well as judgments relied upon by counsel for the applicant. Facts of the case are not disputed and controversy involved in the present case is squarely covered by the judgments relied upon by counsel for applicant.
Therefore, under such facts and circumstances of the case, the transfer application is allowed. The proceeding of Divorce Case No. 266 of 2018 (Neeraj Prasad Vs. Priya Singh) is withdrawn from the Principal Judge, Family Court, Ghaziabad. Principal Judge, Family Court, Ghaziabad is directed to transmit the record of Divorce Case No. 266 of 2018 to Principal Judge, Family Court, Varanasi within 15 days from the date of production of certified copy of this order. Thereafter, endeavour shall be made to decide the aforesaid case maximum within a period of six months as provided in Section 21-B of Hindu Marriage Act, 1955 by the Principal Judge, Family Court, Varanasi or other Additional Judge as per the Rules of the Family Court.
Order Date :- 29.4.2022
Rmk.
