Bimlesh Devi vs Suresh Kumar
2022 Latest Caselaw 8504 P&H

Citation : 2022 Latest Caselaw 8504 P&H
Judgement Date : 4 August, 2022

Punjab-Haryana High Court

Bimlesh Devi vs Suresh Kumar on 4 August, 2022

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH
216
                                      *****
                                                              TA No. 141 of 2019
                                                       Date of decision : 4.8.2022

Bimlesh Devi                                                      ......Petitioner
                                        Vs.
Suresh Kumar                                                     ......Respondent

CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN

Present:    Mr. Nitin Bansal, Advocate, for the petitioner.
            Mr. Kanhiya Soni, Advocate, for the respondent.
            ---
ARVIND SINGH SANGWAN, J. (Oral)

This petition is pending since the year 2019 and while issuing

notice of motion on 11.2.2019, the trial Court was directed to adjourn the case

beyond the date fixed by this Court and the stay order is continuing in the

intervening period. The parties were referred to Mediation Centre number of

times but settlement could not arrived at.

On merits, this petition is filed for transfer of the petition under

Section 9 of the Hindu Marriage Act for restitution of conjugal rights filed by

the respondent-husband, pending before the Family Court, Panchkula to the

competent Court of jurisdiction at Bhiwani.

The grounds taken in the petition are that the petition under

Section 125 Cr.P.C. filed by the petitioner wife is pending at Bhiwani and the

distance between Panchkula and Bhiwani is about 250 kms. Even the

petitioner has also given complaint to the police against the respondent and his

family members at Bhiwani.

Learned counsel for the respondent has, however, opposed the

prayer.

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Learned counsel has relied upon the judgments Sumita Singh Vs.

Kumar Sanjay, 2002 SC 396 and Rajani Kishor Pardeshi Vs. Kishor

Babulal Pardeshi, 2005(12) SCC 237, wherein the Hon'ble Supreme Court

observed that "while deciding the transfer application, the Courts are required

to give more weightage and consideration to the convenience of the female

litigants and transfer of legal proceedings from one Court to another should

ordinarily be allowed, taking into consideration their convenience and the

Courts should desist from putting female litigants under undue hardships."

Learned counsel has further relied upon N.C.V. Aishwarya Vs.

A.S. Saravana Karthik Sha, 2022 Live Law (SC) 627, wherein the Hon'ble

Supreme Court held as under: -

"The cardinal principle for exercise of power under Section 24 of the Code of Civil Procedure is that the ends of justice should demand the transfer of the suit, appeal or other proceeding. In matrimonial matters, wherever Courts are called upon to consider the plea of transfer, the Courts have to take into consideration the economic soundness of both the parties, the social strata of the spouses and their behavioural pattern, their standard of life prior to the marriage and subsequent thereto and the circumstances of both the parties in eking out their livelihood and under whose protective umbrella they are seeking their sustenance to life. Given the prevailing socioeconomic paradigm in the Indian society, generally, it is the wife's convenience which must be looked at while considering transfer.

Further, when two or more proceedings are pending in different Courts between the same parties which raise common question of fact and law, and when the decisions in the cases are interdependent, it is desirable that they should be tried together by the same Judge so as to avoid multiplicity in trial of the same issues and conflict of decisions."

It is well settled that while considering the transfer of a

matrimonial dispute/case at the instance of the wife, the Court is to consider

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family condition of the wife, custody of the minor child, economic condition of

the wife, her physical health and earning capacity of the husband and most

important, convenience of the wife i.e. she cannot travel alone without

assistance of a male member of her family, connectivity of the place to and fro

from her place of residence as well as bearing of the litigation charges and

travelling expenses.

After hearing the counsel for the parties, considering the fact that

the petitioner-wife will have to bear the litigation expenses and transportation

expenses and in view of the judgments in Sumita Singh's case (supra), Rajani

Kishor Pardeshi's case (supra) and N.C.V. Aishwarya's case (supra) passed

by the Hon'ble Supreme Court, this Court deem it appropriate to allow the

present petition, subject to the following conditions:

1. The petition filed under Section 9 of the Hindu Marriage Act, pending before the Family Court, Panchkula will be transferred to the competent Court of jurisdiction at Bhiwani.