Meenakshi vs Soni Singla @ Nitesh
2022 Latest Caselaw 7205 P&H

TA-343-2022 (O&M)                                                       -1-

    IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
                HARYANA AT CHANDIGARH

                                                       TA-343-2022 (O&M)
                                                 Date of decision: 19.07.2022

Meenakshi                                                         ...Petitioner

                                        Versus

Soni Singla @ Nitesh                                            ...Respondent

CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN

Present:-   Mr. Anurag Jain, 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 9 of the Hindu Marriage Act, 1955, titled

as Soni Singla vs. Meenakshi, pending before the Family Court, Sirsa to the

competent Court of jurisdiction at Hisar.

Learned 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. for grant of maintenance and has also got registered an FIR under

Sections 294, 323, 34, 498-A, 506 of the IPC at Hisar, which are pending,

and as a counter-blast to the same, the respondent-husband has filed the

present petition under Section 9 of the Hindu Marriage Act at Sirsa in order

to harass the petitioner. It is further submitted that the petitioner is facing

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

100 Kms between Sirsa and Hisar.

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

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TA-343-2022 (O&M) -2-

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.

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 fact that in case notice of motion is issued, even the

respondent/husband has to bear the litigation expenses and in also in view

of the judgments rendereed in Sumita Singh's case (supra) and Rajani

Kishor Pardeshi's case (supra), this Court deems it appropriate to allow the

present petition, with the following directions:-

(i) The petition filed under Section 9 of the Hindu Marriage Act, pending before the Family Court Sirsa will be transferred to the competent Court of jurisdiction at Hisar.

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 TA-343-2022 (O&M)                                                           -3-

                        (ii)    The District Judge, Hisar will assign the said

petition to the competent Court of jurisdiction.

(iii) The Family Court, Sirsa is directed to transfer all the record pertaining to the aforesaid case to District Judge, Hisar.

(iv) The parties are directed to appear before the trial Court at Hisar within a period of 01 month from today.

However, liberty is granted to the respondent-husband to revive

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

(i) The respondent will clear all the arrears of maintenance amount, if any, in terms of the petition filed by the petitioner either under Section 125 C r.P.C. or Section 12 of the Domestic Violence Act or Section 24 of the Hindu Marriage Act.

(ii) The respondent will file an affidavit giving undertaking to pay Rs.1,000/- per day, to the petitioner for attending the Court proceedings at Sirsa, on each and every date of hearing.

(iii) The respondent will bring a demand draft of Rs.25,000/- towards the litigation expenses of the petitioner to pursue the case at Sirsa, in case the respondent opts to contest this petition.

19.07.2022                                      (ARVIND SINGH SANGWAN)
Waseem Ansari                                           JUDGE



                Whether speaking/reasoned                      Yes/No
                Whether reportable                             Yes/No




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