RESHMA RANI Vs. SANJEEV KUMAR

JUDGEMENT

(1.) THE present application has been filed under Section 24 of the Code of Civil Procedure for transfer of petition titled 'Sanjeev Kumar v. Reshma Rani' under Section 9 of the Hindu Marriage Act, 1955 (for short 'the Act') from the court of learned Civil Judge (Senior Division), Patiala to the court of competent jurisdiction at Ambala.

(2.) I have heard learned Counsel for the parties.

(3.) FROM the facts, it emerge that the petition filed under Section 25 of the Guardian and Wards Act is pending at Ambala and thereafter the Respondent filed another petition under Section 9 of the Act at Patiala. The applicant has no source of income and is living at the mercy of her parents alongwith her minor daughters.