JASBIR KAUR Vs. GURPREET SINGH

JUDGEMENT

(1.) JASBIR Kaur, the applicant -wife, has preferred the instant application filed under Section 24 of the Code of Civil Procedure, for transfer of petition titled as 'Gurpreet Singh v. Jasbir Kaur', filed by the Respondent under Section 13 of the Hindu Marriage Act, 1955 (for short 'the Act'), from the Court of learned Additional District Judge, Fatehgarh Sahib, to the Court of competent jurisdiction at Panchkula.

(2.) LEARNED Counsel for the applicant contends that the applicant has filed a criminal complaint under Section 156(3) Code of Criminal Procedure which is pending adjudication before the Court of learned Chief Judicial Magistrate, Panchkula.

(3.) THE service of the Respondent is complete, however, none has put in appearance on his behalf. Accordingly, the Respondent is proceeded against ex parte.