Veena vs Vinod Kumar Jain
2022 Latest Caselaw 7556 P&H

TA-187-2021 (O&M)                                                        -1-

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

                                                       TA-187-2021 (O&M)
                                                 Date of decision: 22.07.2022

Veena                                                              ...Petitioner

                                        Versus

Vinod Kumar Jain                                                 ...Respondent

CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN

Present:-    Mr. Naveen Gupta, Advocate
             for the petitioner.

             Mr. Munish Kumar Garg, 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 13(i-a)(i-b) of the Hindu Marriage Act,

1955, titled as Vinod Kumar Jain vs. Smt. Veena, pending before the

Family Court, Fatehabad camp at Tohana to the competent Court of

jurisdiction at Narwana, District Jind.

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. as well as a Civil Suit at Narwana, in which the respondent-husband

is already appearing. It is further submitted that as a counter-blast to the said

cases filed by the petitioner-wife, the respondent-husband has filed the

present petition under Section 13(i-a)(i-b) of the Hindu Marriage Act at

Fatehabad in order to harass the petitioner-wife. It is further submitted that

the petitioner is facing great difficulty in prosecuting the said case, as there

is a distance of about 75 kms between the aforesaid two places.

Learned counsel has relied upon the judgments Sumita Singh

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TA-187-2021 (O&M) -2-

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-husband has opposed the

prayer of the petitioner-wife, however, it is not disputed that the respondent-

husband is already appearing before the Court at Narwana to defend the said

civil suit.

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 if the aforesaid petition is not transferred, the petitioner-wife will have

to bear the litigation expenses and transportation expenses and also in view

of the ratio of law laid down by Hon'ble Supreme Court 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:-

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TA-187-2021 (O&M) -3-

(i) The petition filed under Section 13(i-a)(i-b) of the Hindu Marriage Act, pending before the Family Court, Fatehabad, camp at Tohana to the competent Court of jurisdiction at Narwana.

(ii) The District Judge, Jind will assign the said petition to the competent Court of jurisdiction.

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

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

22.07.2022                                     (ARVIND SINGH SANGWAN)
Waseem Ansari                                          JUDGE


                Whether speaking/reasoned                       Yes/No

                Whether reportable                              Yes/No




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