Punjab-Haryana High Court
Rumanjeet Kaur vs Gurwinder Singh on 11 September, 2023
Neutral Citation No:=2023:PHHC:119033
TA-430-2023 (O&M) -1-
Neutral Citation No. 2023:PHHC:119033
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
HARYANA AT CHANDIGARH
284
TA-430-2023 (O&M)
Date of decision: 11.09.2023
Rumanjeet Kaur ...Petitioner
Versus
Gurwinder Singh ...Respondent
CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN
Present:- Mr. Tarun Singla, Advocate
for the petitioner.
None 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, 1955,
pending before the Family Court, Moonak, District Sangrur to the
competent Court of jurisdiction at Talwandi Sabo, District Bathinda.
Learned counsel for the petitioner has argued that on account of
a matrimonial discord, the petitioner has filed three litigation, i.e. a petition
under Section 125 Cr.P.C., a complaint under the provisions of the DV Act
as well as FIR No. 13 dated 01.03.2023, under Sections 406, 498-A IPC at
Talwandi Sabo, which are pending. It is further submitted that the
respondent-husband has filed the present petition under Section 9 of the
Hindu Marriage Act at Moonak 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 the aforesaid two
places.
1 of 4
Neutral Citation No:=2023:PHHC:119033
TA-430-2023 (O&M) -2-
Neutral Citation No. 2023:PHHC:119033
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 petitioner has further relied upon 2022
Live Law (SC) 627 N.C.V. Aishwarya vs. A.S. Saravana Karthik Sha,
wherein Hon'ble Supreme Court has held as under:
"9. The cardinal principle for exercise of power under
Section 24 of the Code of Civil Procedure is that the
ends of justice should demand the transfer of the suit,
appeal or other proceeding. In matrimonial matters,
wherever Courts are called upon to consider the plea of
transfer, the Courts have to take into consideration the
economic soundness of both the parties, the social strata
of the spouses and their behavioural pattern, their
standard of life prior to the marriage and subsequent
thereto and the circumstances of both the parties in eking
out their livelihood and under whose protective umbrella
they are seeking their sustenance to life. Given the
prevailing socioeconomic paradigm in the Indian society,
generally, it is the wife's convenience which must be
looked at while considering transfer.
10. Further, when two or more proceedings are pending
in different Courts between the same parties which raise
2 of 4
Neutral Citation No:=2023:PHHC:119033
TA-430-2023 (O&M) -3-
Neutral Citation No. 2023:PHHC:119033
common question of fact and law, and when the
decisions in the cases are interdependent, it is desirable
that they should be tried together by the same Judge so
as to avoid multiplicity in trial of the same issues and
conflict of decisions."
As per office report, the respondent is served, however, there is
no representation on his behalf.
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), Rajani Kishor Pardeshi's case (supra) and N.C.V.
Aishwarya'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,
Moonak will be transferred to the competent
Court of jurisdiction at Talwandi Sabo.
(ii) The District Judge, Bathinda will assign the said
3 of 4
Neutral Citation No:=2023:PHHC:119033
TA-430-2023 (O&M) -4-
Neutral Citation No. 2023:PHHC:119033
petition to the competent Court of jurisdiction.
(iii) The Family Court at Moonak is directed to
transfer all the record pertaining to the aforesaid
case to District Judge, Bathinda.
(iv) The parties are directed to appear before the trial
Court at Talwandi Sabo within a period of 01
month from today.
(v) The Courts concerned, where the cases are
pending between the parties, will accommodate
them with one date in a calendar month.
11.09.2023 (ARVIND SINGH SANGWAN)
Waseem Ansari JUDGE
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
Neutral Citation No:=2023:PHHC:119033
4 of 4
