Muskan vs Tilak Raj
2023 Latest Caselaw 15449 P&H

                                                    Neutral Citation No:=2023:PHHC:118310




TA-1158-2023                                                                -1-
                                                              2023:PHHC:118310



       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH

                                               TA-1158-2023 (O&M)
                                               Date of decision: 11.09.2023

Muskan
                                                                    ....Petitioner



                                         Vs.

Tilak Raj
                                                                  ....Respondent

CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN

Present:     Mr. Mukesh Yadav, 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, pending

before the Family Court, Tosham, District Bhiwani to the competent Court

of jurisdiction at Kanina, District Mahendergarh.

Learned counsel for the petitioner has argued that on account of

matrimonial discord, the petitioner has filed a petition under Section 125

Cr.P.C. at Kanina. It is further submitted that the petitioner is facing great

difficulty in prosecuting the petition filed by the respondent, as there is a

distance of about 97 kms between Kanina and Tosham.

Learned counsel has further contended that the petitioner is

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having a minor son, who is living in her care and custody and she is facing

difficulty to defend the case, as she has to travel from Kanina to Tosham.

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 has further relied upon N.C.V. Aishwarya Vs.

A.S. Saravana Karthik Sha, 2022 Live Law (SC) 627, wherein the

Hon'ble Supreme Court held as under: -

"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

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socioeconomic paradigm in the Indian society, generally, it is the wife's convenience which must be looked at while considering transfer.

Further, when two or more proceedings are pending in different Courts between the same parties which raise 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."

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 even in case notice of motion is issued, even the

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

judgments in Sumita Singh's case (supra), Rajani Kishor Pardeshi's case

(supra) and N.C.V. Aishwarya's case (supra) passed by the Hon'ble

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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, Tosham, District Bhiwani

will be transferred to the competent Court of jurisdiction at

Kanina, District Mahendergarh.

2. The District Judge, Mahendergarh will assign the said petition

to the competent Court of jurisdiction at Kanina.

3. The Family Court, Tosham is directed to transfer all the record

pertaining to the aforesaid case(s) to District Judge,

Mahendergarh.

4. The parties are directed to appear before the District Judge,

Mahendergarh within a period of 01 month from today.

5. The Family Court, Kanina will make all the endeavour to refer

the case before the Mediation and Conciliation Centre for

exploring the possibility of amicable settlement between the

parties.

6. The Court concerned, where the litigations between the parties

are pending, will accommodate them with one date in one

calender month.

However, liberty is granted to the respondent to revive this

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

(a) The respondent will clear all arrears of maintenance amount, if

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any, in terms of a petition filed by the petitioner either under

Section 125 Cr.P.C. or Section 12 of the Domestic Violence Act

or Section 24 of the Hindu Marriage Act.

(b) The respondent will file an affidavit giving undertaking to pay

Rs.1,000/- per day, to the petitioner for attending the Court

proceedings at Tosham, on each and every date of hearing.

(c) The respondent will bring a demand draft of Rs.25,000/-

towards the litigation expenses of the petitioner to pursue the

case at Tosham, in case the respondent opt to contest this

petition.

Present petition is disposed of accordingly.

[ ARVIND SINGH SANGWAN ] JUDGE 11.09.2023 vishnu

Whether speaking/reasoned : Yes/No

Whether reportable: Yes/No

Neutral Citation No:=2023:PHHC:118310

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