(1.) THE present application has been preferred by the applicant -wife, under Section 24 of the Code of Civil Procedure, praying for the transfer of the petition titled as 'Bikramjit Singh Vs. Gurpreet Kaur', filed by the respondent under Section 25 of the Guardians and Wards Act, (for short Rs. the Act') from the Court of learned Add. Civil Judge (Sr. Division), Ludhiana to the Court of competent jurisdiction at Taran Taran.
(2.) THE applicant -wife is residing at Taran Taran. The respondent -husband filed petition under Section 25 of the Act, which is pending before the Additional Civil Judge Senior Division (Guardian Judge) Ludhiana. It would certainly be difficult for the wife, living at the mercy of her parents, having no source of income and saddled with the responsibility of raising her minor daughter, to attend the court proceedings at Ludhiana.
(3.) AS per Section 9 of the Guardians and Wards Act, an application with respect to the guardian of the person of the minor, shall be made to the District Court having jurisdiction in the place where the minor ordinarily resides. Prima facie, the District Courts at Taran Taran have the jurisdiction to entertain and try the application under Section 25 of the Act.