Jaswant Singh, J.@mdashPetitioner wife is seeking transfer of divorce proceedings initiated by respondent husband from the Court of learned Additional Sessions Judge, Fazilka to a Court of competent jurisdiction at Ludhiana. It is averred in the petition that marriage between the parties was solemnised on 30.11.2008 at Ludhiana. Out of their wedlock one girl child was born on 24.6.2011. It is alleged that on account of dowry she was ill treated and thrown out of her matrimonial home alongwith the girl child on 5.10.2011 and since then she is residing with her parents at Ludhiana.
2. It is averred that now respondent husband has filed a petition u/s 13 of the Hindu Marriage Act, 1955 in the Court of Additional Distt. Judge, Fazilka. Transfer of these proceedings from Fazilka to Ludhiana has been sought on the grounds that (i) petitioner is facing financial hardship being dependent on her parents; (ii) it is difficult for her to travel a distance of 200 kilometers alongwith minor child; and (ii) respondent husband is already facing two proceedings initiated by her at Ludhiana i.e. one for grant of maintenance u/s 125 Cr.P.C. and the other one being a complaint under Sections 406 /498-A IPC.
3. Despite service none has put in appearance on behalf of the respondent.
4. After hearing learned counsel for the petitioner and taking into account the fact that two cases are already pending at Ludhiana, I find that the grounds set out in the petition are sufficient to allow the petition as it is well settled that in matrimonial proceedings initiated by the husband against wife, convenience of wife must be looked at. Reliance in this regard can be placed upon
