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Judgment
4 paragraphs · 136 wordsS.P.BHARUCHA, J.-The transfer petition is filed by the wife. She seeks transfer of matrimonial proceedings filed by the husband in Amritsar to a court in Delhi.
It is clear from the cause title of the matrimonial proceedings filed in Amritsar that the husband is a resident of Delhi, as is the wife. It is imminently reasonable, in the circumstances, that she should not be exposed to the hardship of having to travel from Delhi to Amritsar to attend to the matrimonial proceedings.
The transfer petition is accordingly allowed and Hindu Marriage Act Case No. 76 of 1997 pending before the Additional District Judge, Amritsar is transferred to the Court of the District Judge, Delhi, who shall hear it himself or assign it for hearing to an appropriate court.
No order as to costs.