MANDEEP CHOUDHARY Vs. RAKESH KUMAR

JUDGEMENT

(1.) The present application has been preferred by the applicantwife, under Section 24 of the Code of Civil Procedure, praying for the transfer of the petition titled as ''Rakesh Kumar Vs. Mandeep Choudhary'', 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, Ludhiana, to the Court of competent jurisdiction at Amritsar.

(2.) There is no representation on behalf of either of the parties.

(3.) From a perusal of the record, it transpires that the applicant was thrown out of her matrimonial home but with the intervention of family members and the Panchayat, the matter was compromised and the parties decided to part ways by filing petition for divorce by mutual consent. However, the respondent resiled from the compromise, consequently, the petition under Section 13-B of the Act, filed by them was dismissed by the trial Court at Amritsar on 16.7.2005. Thereafter, the respondent filed petition under Section 13 of the Act, at Amritsar, which was also dismissed for non prosecution. This is the second petition filed by the husband under Section 13 of the Act, at Ludhiana.