Anita Khichi vs Lalit
2022 Latest Caselaw 6776 P&H

Citation : 2022 Latest Caselaw 6776 P&H
Judgement Date : 13 July, 2022

Punjab-Haryana High Court

Anita Khichi vs Lalit on 13 July, 2022

TA-640-2022                                                       -1-



        IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH

                                               TA-640-2022 (O&M)
                                               Date of decision: 13.07.2022

Anita Khichi
                                                                  ....Petitioner



                                         Vs.

Lalit
                                                                ....Respondent

CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN

Present:    Mr. S.K. Yadav, Advocate
            for the petitioner.

                   *******

ARVIND SINGH SANGWAN, J. (Oral)

Prayer in this petition is for transfer of the petition filed by the

respondent-husband under Section 13(1)(ia) of the Hindu Marriage Act,

pending in the Court of Principal Judge (Family Court), Bhiwani to the

competent Court of jurisdiction at Narnaul.

Learned counsel for the petitioner has argued that on account

of a matrimonial discord, the petitioner has filed a petition/complaint under

the Domestic Violence Act at Narnaul and an FIR under Sections 406 &

498-A IPC. It is further submitted that the petitioner as well as respondent

are working at Narnaul. It is also submitted that on account of a petition

filed by the respondent-husband, the petitioner is facing great difficulty in

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prosecuting the said case, as there is a distance of about 114 kms between

Bhiwani and Narnaul.

Learned counsel has further contended that the petitioner is

having two minor children, who are living in her care and custody and she is

facing difficulty to defend the case, as she has to travel from Narnaul to

Bhiwani.

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."

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

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.

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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, otherwise 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) 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(1)(ia) of the Hindu

Marriage Act, pending before the Principal Judge (Family

Court), Bhiwani will be transferred to the competent Court of

jurisdiction at Narnaul.

2. The District Judge, Narnaul, 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:-

(a) The respondent will clear all arrears of maintenance amount,

if any, in terms of a petition filed by the petitioner either under

Section 125 Cr.P.C. or Section 12 of the Domestic Violence Act

or Section 24 of the Hindu Marriage Act.

(b) The respondent will file an affidavit giving undertaking to pay

Rs.1,000/- per day, to the petitioner for attending the Court

proceedings at Bhiwani, on each and every date of hearing.