MONIKA GUPTA Vs. PUNEET GUPTA

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) Rejoinder affidavit filed on behalf of the petitioner is taken on record.

(3.) The present Civil Transfer application has been filed by the petitioner with a prayer to transfer an entire case No. 40 of 2009, Puneet Gupta Vs. Monika Gupta, filed under Section 9 of the Hindu Marriage Act as well as the Case No. 2 of 2009, Monika Gupta Vs. Puneet Gupta, filed under section 24 of the Hindu Marriage Act from the Court of Additional Principal Family Judge, Rishikesh, District Dehradun to the Court of Principal Family Judge, Dehradun, District Dehradun.