RAJ KAUR Vs. TARSEM SINGH

JUDGEMENT

(1.) This is an application under Section 24 of the Civil Procedure Code for transfer of the proceedings pending, under Section 9 of the Hindu Marriage Act, in the Court of Sh. K.S. Uppal, Additional District Judge, Amritsar to a competent Court at Ludhiana. In the application, it is stated that the wife has filed a petition under Section 125 of the Code of Criminal Procedure at Ludhiana.

(2.) The learned counsel for the wife states at the bar that the evidence has been concluded in the application. The wife apprehends danger to her life, if she prosecutes her case under Section 9 of the Hindu Marriage Act at Amritsar.

(3.) The apprehension of the wife appears to be genuine Consequently this application is allowed. The petition under Section 9 of the Hindu Marriage Act in the Court of Additional District Judge, Amritsar is transferred to the Court of District Judge, Ludhiana, who shall thereafter either retain it on his own file or transfer it to any other Court of the competent jurisdiction for the disposal of the case.