NEELAM Vs. DEEPAK SHARMA

JUDGEMENT

(1.) REPLY to the application has been filed by the respondent.

(2.) PRAYER in the present application is for transfer of petition, titled as Deepak Sharma v. Neelam filed under Section 9 of the Hindu Marriage Act, 1955 (for short 'the Act') for restitution of conjugal rights by the respondenthusband from the Court of Civil Judge (Jr. Division), Ludhiana to the Court of competent jurisdiction at Dasuya, District Hoshiarpur.

(3.) ON the other hand learned counsel for the respondent opposed the prayer made by learned counsel for the applicant. It was submitted that in case this Court still finds that the petition deserves to be transferred from Ludhiana, the same may be transferred to any other place than Dasuya as father of applicant is SHO at Hoshiarpur and the respondent apprehends threat at the hands of father of applicant.