Arvind Singh Sangwan, J
Prayer in this petition is for transfer of the petition filed under Section 13 of the Hindu Marriage Act, pending in the Family Court, Rohtak to the
competent Court of jurisdiction at Hisar.
Counsel for the petitioner has argued that on account of a matrimonial discord, the petitioner has filed a petition under Section 125 Cr.P.C. at Hisar.
Counsel for the petitioner has further submitted that the respondent/husband has filed the petition under Section 13 of the Hindu Marriage Act, as a
counter-blast, before the Principal Judge, Family Court, Rohtak.
Counsel for the petitioner has also argued that on account of a petition filed by the respondent/husband, the petitioner is facing great difficulty in
prosecuting the said case as there is a distance of about 101 Kms from Hisar to Rohtak.
Counsel for the petitioner has further contended that the petitioner is having a minor child, who is living in her care and custody and she is facing
difficulty to defend the case as she has to travel from Hisar to Rohtak.
Counsel for the petitioner has relied upon the judgments “Sumita Singh vs Kumar Sanjayâ€, 2002 SC 396 and “Rajani Kishor Pardeshi vs Kishor
Babulal Pardeshiâ€, 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.â€
Counsel for the petitioner has also relied upon the judgment “N.C.V. Aishwarya vs A.S. Saravana Karthik Sha,†2022 Live Law (SC) 627,
wherein the Hon’ble Supreme Court has observed 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 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.â€
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.
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 case,
notice of motion is issued, even the respondent/husband has to bear the litigation expenses and in view of the judgments i.e. Sumita Singh’s case
(supra), Rajani Kishor Pardeshi’s case (supra) and N.C.V. Aishwarya’s case (supra) passed by the Hon’ble Supreme Court, this Court
deem it appropriate to allow the present petition, subject to the following conditions:-
1. The petition filed under Section 13 of the Hindu Marriage Act, pending before the Family Court, Rohtak will be transferred to the competent Court
of jurisdiction at Hisar.
2. The District Judge, Hisar, will assign the said petition to the competent Court of jurisdiction.
3. The Family Court, Rohtak is directed to transfer all the record pertaining to the aforesaid case to District Judge, Hisar.
4. The parties are directed to appear before the trial Court, Hisar, within a period of 01 month from today.
5. The Family Court, Hisar 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.
6. The Court concerned, where the litigation pending between the parties, will accommodate them with one date in one calendar 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 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 Rohtak,
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 Rohtak in case the
respondent opt to contest this petition.
Disposed of.
