Punjab-Haryana High Court
Manjot Kaur vs Gurnam Singh on 26 July, 2022
TA-567-2020 (O&M) -1-
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
HARYANA AT CHANDIGARH
TA-567-2020 (O&M)
Date of decision: 26.07.2022
Manjot Kaur ...Petitioner
Versus
Gurnam Singh ...Respondent
CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN
Present:- Mr. Vipin Mahajan, Advocate
for the petitioner.
Mr. J. S. Toor, 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 of the Hindu Marriage Act, 1955,
titled as Gurnam Singh vs. Manjot Kaur, pending before the Family Court,
Fatehabad, Camp at Tohana to the competent Court of jurisdiction at
Patiala.
Learned counsel for the petitioner has argued that on account of
a matrimonial discord, the petitioneris residing at Patiala and in order to
harass the petitioner, the respondent-husband has filed the present petition
under Section 13 of the Hindu Marriage Act at Fatehabad and the petitioner
is facing great difficulty in prosecuting the said case, as there is a distance
of about 150 kms between the aforesaid two places.
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
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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.
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:-
(i) The petition filed under Section 13 of the Hindu
Marriage Act, pending before the Family Court,
Fatehabad, Camp at Tohana will be transferred
to the competent Court of jurisdiction at Patiala.
(ii) The District Judge, Patiala will assign the said
petition to the competent Court of jurisdiction.
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(iii) The Family Court at Fatehabad is directed to
transfer all the record pertaining to the aforesaid
case to District Judge, Patiala.
(iv) The parties are directed to appear before the trial
Court at Patiala within a period of 01 month
from today.
26.07.2022 (ARVIND SINGH SANGWAN)
Waseem Ansari JUDGE
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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