BALJEET KAUR Vs. JARNAIL SINGH

JUDGEMENT

(1.) THE present application has been filed under Section 24 of the Code of Civil Procedure, praying for the transfer of the petition filed by the respondent under Section 13(1)(a) of the Hindu Marriage Act, 1955 (for short 'the Act'), titled as 'Jarnail Singh Vs. Baljit Kaur', from the Court of learned Additional District Judge, Patiala, to the Court of competent jurisdiction at Chandigarh.

(2.) THE learned counsel for the applicant contends that the respondent is in fact a resident of Chandigarh. He had earlier filed petition under Section 13(b) of the Act at Chandigarh, in which consent of the application was taken under pressure. Thereafter, the applicant filed an application for withdrawal of her consent from the divorce petition and on the basis thereof, the divorce petition was dismissed as withdrawn vide order dated 02.04.2008 passed by the learned District Judge, Chandigarh. The appeal preferred by the respondent herein against the said judgment was also dismissed by this Court on 14.10.2009.

(3.) THE learned counsel further submits that three petitions - two filed by the applicant and one by the respondent, are already pending adjudication at Chandigarh. The present case has been filed by the respondent with a view to harass and cause inconvenience to the applicant.