Punjab-Haryana High Court
Rajni vs Mukesh on 18 April, 2024
Author: Vikas Suri
Bench: Vikas Suri
Neutral Citation No:=2024:PHHC:052171
2024:PHHC: 052171
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
213 TA-580-2023 (O&M)
Date of decision: 18.04.2024
Rajni
...Petitioner
Versus
Mukesh
...Respondent
CORAM: HON'BLE MR. JUSTICE VIKAS SURI
Present: Mr. Amit Bansal, Advocate for
Mr. Ashutosh Kaushik, Advocate for the petitioner.
*****
VIKAS SURI, J.
1. Prayer in this petition filed by petitioner-wife is for transfer
of the petition filed by respondent-husband under Section 13 of the
Hindu Marriage Act, 1955 (for short 'the Act') titled as Mukesh vs.
Rajni, pending in the Court of learned Principal Judge, Family Court,
Hisar to a Court of competent jurisdiction at Sonepat.
2. Learned counsel for the petitioner submits:-
i) That the parties were married on 12.12.2013 according to
Hindu rites and ceremonies.
ii) That the petitioner-wife is living separately from the
respondent-husband and is living with her parents.
iii) That the petitioner has no source of income and totally
dependent upon her parents.
iv) That two cases i.e. FIR dated 17.01.2022, registered under
Sections 313, 323, 494 and 506 IPC as well as petition
under Section 125 Cr.P.C., filed by the petitioner-wife is
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pending before the Court of competent jurisdiction at
Sonepat.
v) That the distance between place of residence of the
petitioner-wife i.e. Sonepat and the place of proceedings
under Section 13 of the Act, filed by the respondent-
husband, is about 164 kilometers on one side.
3. Upon notice, respondent-husband put in appearance through
counsel who had sought time to file reply. However, no reply has been
placed on record till date. On resumed hearing today, no one appears for
the respondent. It is apparent from the conduct of the respondent-
husband the he is not serious to contest the present proceedings.
Accordingly, this petition is being disposed of in his absence.
4. I have heard learned counsel for the petitioner.
5. Besides the facts as noticed hereinabove, the legal position
in such like cases as the present one, is well established. In this regard,
judgment of the Hon'ble Supreme Court rendered in N.C.V. Aishwarya
vs. A.S. Saravana Karthik Sha, 2022 SCC Online SC 1199, wherein
the 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.
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10. 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."
6. Further reliance can be placed upon the judgments in
Sumita Singh vs Kumar Sanjay, AIR 2002 SC 396 and Rajani Kishor
Pardeshi vs. Kishor Babulal Pardeshi, (2005) 12 SCC 237, wherein the
Hon'ble Supreme Court has 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."
7. Even this Court in number of cases has followed the
aforesaid principle of law. Accordingly, 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 the family condition of the wife, the
custody of the minor child, economic condition of the wife, her physical
health and earning capacity of the husband and most important the
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.
8. After going through the record and in view of the judgments
i.e. Sumita Singh's case (supra), Rajani Kishor Pardeshi's case (supra)
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and N.C.V. Aishwarya's case (supra) passed by the Hon'ble Supreme
Court, this Court deems it appropriate to dispose of the present petition
with the following directions:-
a) The petition filed by respondent husband under
Section 13 of Act, titled as Mukesh vs. Rajni, pending
in the Court of learned Principal Judge, Family Court,
Hisar is transferred to a Court of competent
jurisdiction at Sonepat.
b) The District Judge, Hisar is directed to transfer
complete record pertaining to the aforesaid case to
District Judge, Sonepat.
c) The parties are directed to appear before the District
Judge, Sonepat on 15.05.2024.
d) The District Judge, Sonepat will assign the said
petition to the Court of competent jurisdiction.
9. The concerned Court at Sonepat will make all endeavour to
refer the case before the Mediation and Conciliation Centre for exploring
the possibility of some amicable settlement between the parties.
10. The petition is disposed of.
11. Pending applications, if any, also stand disposed of.
12. A copy of this order be sent to both the District Judges
concerned, for information and necessary compliance.
(VIKAS SURI)
April 18, 2024 JUDGE
sumit.k
Whether speaking/reasoned : Yes / No
Whether Reportable : Yes / No
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