LAWS(P&H)-2021-1-34

ANITA DEVI Vs. RAJBIR SINGH MALIK

Decided On January 08, 2021
ANITA DEVI Appellant
V/S
Rajbir Singh Malik Respondents

JUDGEMENT

(1.) This case has been taken up through Video Conferencing via Webex facility in the light of Pandemic Covid-19 situation and as per instructions.

(2.) Instant application has been preferred under Section 24 CPC seeking transfer of the Section 13 petition preferred by the respondent/husband under the Hindu Marriage Act, from the Court of learned Principal Judge, Family Court, Jind to a Court of competent jurisdiction at Karnal.

(3.) Petition had come up for preliminary hearing before this Court on 30.07.2020 and while issuing notice to the respondent, further proceedings before the Court at Jind had been directed to be stayed.