Tannu Arora vs Pankaj Arora
2022 Latest Caselaw 6533 P&H

Citation : 2022 Latest Caselaw 6533 P&H
Judgement Date : 11 July, 2022

Punjab-Haryana High Court

Tannu Arora vs Pankaj Arora on 11 July, 2022

TA No.615 of 2022 (O&M)
                                                                           1

     IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                    CHANDIGARH

                                               TA No.615 of 2022 (O&M)
                                              Date of decision: 11.07.2022

Tannu Arora
                                                               ....Petitioner
                                    Versus
Pankaj Arora
                                                             ....Respondent

CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN

Present: Mr. Himanshu Chhabra, Advocate for the petitioner.

ARVIND SINGH SANGWAN J. (Oral)

Prayer in this petition is for transfer of the petition filed

under Section 13 of the Hindu Marriage Act, pending in the Family

Court, Ludhiana to the competent Court of jurisdiction at Sangrur.

Counsel for the petitioner has argued that on account of a

matrimonial discord, the petitioner has filed a petition under Section

125 Cr.P.C. and also filed a complaint under Sections 406 and 498-A

IPC, at Sangrur. It is further submitted that the petitioner is having a

minor child, who is living in her care and custody and she is facing

difficulty to defend the case as she has to travel from Sangrur to

Ludhiana.

Counsel for the petitioner has further submitted that the

respondent/husband has filed the petition under Section 13 of the Hindu

Marriage Act, as a counter-blast, before the Principal Judge, Family

Court, Ludhiana.

Counsel for the petitioner has also argued that on account

of a petition filed by the respondent/husband, the petitioner is facing

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great difficulty in prosecuting the said case as there is a distance of

about 80 Kms from Sangrur to Ludhiana.

Counsel for the petitioner 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 has 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."

After hearing the counsel for the petitioner, considering the

fact that issuance of notice to the respondent has the consequences of

staying further proceedings before the trial Court and in view of the

judgments i.e. Sumita Singh's case (supra) and Rajani Kishor

Pardeshi'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 13 of the Hindu Marriage Act, pending before the Family Court, Ludhiana will be transferred to the competent Court of jurisdiction at Sangrur.

2. The District Judge, Sangrur, will assign the said petition to the competent Court of jurisdiction.

However, liberty is granted to the respondent to revive this

petition, if he intent to contest the same, provided that:-

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(a) The respondent will clear all the maintenance amount, if any, in terms of a petition filed by the petitioner.

(b) The respondent will undertake to pay Rs.1,000/- per day, to the petitioner for attending the Court proceedings at Ludhiana, on each and every date of hearing.