SUNITA Vs. JOGINDER

JUDGEMENT

(1.) The present application has been filed under Section 24 of the Code of Civil Procedure, for transfer of the petition titled as Joginder v. Sunita , filed by the respondent under Section 25 of the Hindu Minority and Guardianship Act, 1956 (for short the Act ), in fact it should have been The Gurdian and Wards Act, 1890 , from the Court of learned District Judge (Family Courts), Hisar, to the Court of competent jurisdiction at Jhajjar.

(2.) Learned counsel for the applicant contends that the applicant is a resident of Jhajjar and the respondent has filed the petition under Section 25 of the Act solely with a purpose to harass the applicant.

(3.) Learned counsel for the respondent has vehemently opposed the prayer.