LAWS(ALL)-2019-5-486

RUBI SIDDIQUI Vs. JUBAIR HALIM

Decided On May 08, 2019
Rubi Siddiqui Appellant
V/S
Jubair Halim Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) These are three transfer applications, two by the wife and one by the husband.

(3.) Transfer Application No.65 of 2018 is by the wife and seeks transfer of a petition under Section 25 of the Guardian and Wards Act, filed by the husband at Hamirpur. Its transfer is being sought to District Kanpur Nagar on the ground of convenience as also on the ground that other two cases, one for maintenance under Section 125 Cr.P.C. and other under Section 12 of the Prevention of Women from Domestic Violence Act, instituted by the applicant, are pending consideration at Kanpur Nagar.