AARTI NARULA Vs. SANJAY KUMAR NARULA

JUDGEMENT

(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 'Sanjay Kumar Vs. Aarti Narula', filed by the respondent under Section 9 of the Hindu Marriage Act, 1955 (for short 'the Act'), from the Court of learned Additional Civil Judge, Yamunanagar, to the Court of competent jurisdiction at Jalandhar.

(2.) LEARNED counsel for the applicant contends that the respondent is residing at Jalandhar and the petition under Section 9 of the Act has been filed at Yamunanagar, only with a view to harass the applicant. This fact is further substantiated from the perusal of the summons which were received by the respondent at Jalandhar.

(3.) I have heard the learned counsel for the parties and perused the record.