SADHNA Vs. PRADEEP M AHLUWALIA

JUDGEMENT

(1.) We have heard learned Counsel for the parties and perused the record.

(2.) The parties were married on 1st october, 1995. There are no children out of the marriage. It is alleged that the respondent deserted petitioner, which made her to file a petition under Section 9 of the Hindu Marriage Act before the learned District Judge, Ambala on 3rd december, 1998. An application under section 24 of the Hindu Marriage Act seeking maintenance was also filed and is pending. Both these cases have now been transferred to the Court of additional District Judge, Panchkuia. Besides, the petitioner also filed a petition under Section 125 Cr. P. C. before the chief Judicial Magistrate, Panchkula. Subsequent to the filing of these petitions by the petitioner-wife, the respondent-husband filed a divorce petition under Section 13 (1) (ia) of the Hindu marriage Act before the Family Court at bandra, Mumbai.

(3.) Through this transfer petition the petitioner-wife seeks transfer of the divorce petition filed by the respondent-husband under Section 13 (1) (ia) of the Hindu marriage Act to the Court of Additional district Judge, Panchkula, where the petition under Section 9 of the Hindu Marriage Act is already pending.