Twinkle Verma vs Sahil Verma
2022 Latest Caselaw 7315 P&H

TA-417-2021                                                       -1-



       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH

                                                TA-417-2021 (O&M)
                                                Date of decision: 20.07.2022

Twinkle Verma
                                                                  ....Petitioner



                                          Vs.

Sahil Verma
                                                                ....Respondent

CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN

Present:    Mr. Nitin Sachdeva, Advocate
            for the petitioner.

            Ms. Swati Verma, Advocate
            for the respondent.

                    *******

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, pending

before the Family Court, Amritsar to the competent Court of jurisdiction at

Ludhiana.

Learned counsel for the petitioner has argued that on account

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

Section 125 Cr.P.C. at Ludhiana. It is further submitted that on account of a

petition filed by the respondent-husband, the petitioner is facing great

difficulty in prosecuting the said case, as there is a distance of about 150

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kms from Ludhiana to Amritsar.

Learned counsel has further contended 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 Ludhiana to Amritsar.

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 for the respondent has opposed the prayer, but

not disputed the factual position.

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 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 9 of the Hindu Marriage Act, pending before the Family Court, Amritsar will be transferred to the competent Court of jurisdiction at Ludhiana.

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

3. The Family Court, Amritsar is directed to transfer all the record pertaining to the aforesaid case(s) to District Judge, Ludhiana.

4. The parties are directed to appear before the District Judge, Ludhiana within a period of 01 month from today.

Present petition is disposed of accordingly.

[ ARVIND SINGH SANGWAN ] JUDGE 20.07.2022 vishnu

Whether speaking/reasoned : Yes/No

Whether reportable: Yes/No

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