Punjab-Haryana High Court
Kuldeep Kaur vs Rajinder Kaur on 22 October, 2024
Author: Archana Puri
Bench: Archana Puri
Neutral Citation No:=2024:PHHC:137801
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TA-957-2023
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Sr. No.114
TA-957-2023
Date of Decision: 22.10.2024
KULDEEP KAUR
....Applicant
Versus
RAJINDER KAUR
.....Respondent
CORAM: HON'BLE MRS. JUSTICE ARCHANA PURI
Present:- Mr. Gagandeep Singh Simble, Advocate
for the applicant.
Mr. Pankaj Bali, Advocate
for the respondent.
*****
ARCHANA PURI, J. (Oral)
The applicant (mother-in-law of the respondent) has filed the
present application for seeking transfer of the Civil Suit i.e.
INDIG/145/2020 (Annexure P-1), titled 'Rajinder Kaur Vs. Kuldeep Kaur',
filed by the respondent for seeking recovery of the arrears of maintenance
and for seeking future maintenance, which is pending in the Family Court
(Camp Court) Khanna, District Ludhiana and she seeks transfer of the same
to the Court of competent jurisdiction at Faridabad.
In pursuance of the notice issued, respondent made appearance
through counsel. However, at this stage, the counsel for the respondent
submits that he does not intend to file reply to the transfer application,
though he contests the same.
Learned counsel for the parties heard.
At the very outset, it is submitted by the counsel for the
applicant that the respondent is the daughter-in-law of the applicant. Son of
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Neutral Citation No:=2024:PHHC:137801
TA-957-2023
the applicant is missing since 10.10.2015 and he has been declared as 'civil
dead', vide judgment dated 11.01.2023. The husband of the applicant has
passed away. The son born from wedlock of respondent, who is aged about
15 years, is in the care and custody of the applicant. Also, it is submitted
that earlier, the respondent had filed the petition under the Guardians and
Wards Act in the Courts at Khanna, to seek custody of the minor son, but
however, the same was returned, on the basis of the order passed on the
application under Order 7 Rule 11 CPC. Thereafter, it was never filed again.
Also, it is submitted that the applicant is an aged lady and it is difficult for
her to defend the civil suit, filed by the respondent, from a distance of about
310 kilometres, from the place of her residence.
On the other hand, the counsel for the respondent submits that
the applicant is hale and hearty and therefore, she is in a position to defend
the civil suit, if it remains at Family Court (Camp Court) Khanna, District
Ludhiana.
In view of the rival submissions made, it is pertinent to mention
that the present case is an outcome of the dispute between mother-in-law and
daughter-in-law, in pursuance of the son of the applicant, having declared
'dead' by the Court. No doubt, the convenience of women has to be taken
into consideration, while considering the transfer applications, relating to the
dispute pending between the parties, but however, given the same, even the
comparative convenience/inconvenience of the parties also ought to be taken
into consideration.
The applicant is mother-in-law of the respondent and therefore,
she is comparatively an aged person. In the application, it is stated that the
applicant is 72 years old and the respondent-Rajinder Kaur is 34 years old.
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Neutral Citation No:=2024:PHHC:137801
TA-957-2023
Considering the age of the applicant, the application is accepted and the
Civil Suit i.e. INDIG/145/2020 (Annexure P-1), titled 'Rajinder Kaur Vs.
Kuldeep Kaur', filed by the respondent, stands transferred from the Family
Court (Camp Court) Khanna, District Ludhiana, to the Court of competent
jurisdiction at Faridabad. The requisite record of the aforesaid case be sent
by the Family Court (Camp Court) Khanna, to the District and Sessions
Judge, Faridabad.
Learned District and Sessions Judge, Faridabad, shall assign the
said petition to the Family Court, Faridabad. Even, the parties are directed to
appear before the Family Court, Faridabad, within a period of one month
from today onwards.
(ARCHANA PURI)
22.10.2024 JUDGE
Himanshu
Whether speaking/reasoned : Yes
Whether reportable : Yes/No
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