BABY ALIAS KIRAN Vs. KULDEEP KUMAR SINGLA

JUDGEMENT

(1.) PRAYER in the application is for transfer of the divorce petition titled as 'Kuldeep Kumar Singla v. Baby @ Kiran' filed by the respondent at Kurukshetra to Panchkula.

(2.) LEARNED counsel for the applicant submitted that in view of the four other cases pending against the respondent and his family members at Panchkula, where the respondent is appearing, the divorce petition filed by him at Kurukshetra be also transferred to Panchkula, where the wife is living with her two minor children.

(3.) CONSIDERING the aforesaid facts, in my opinion, the divorce petition titled as 'Kuldeep Kumar Singla v. Baby @ Kiran' filed by the respondent at Kurukshetra deserves to be transferred to Chandigarh.