JASWANT SINGH Vs. SMT. NIRMAL DEVI

JUDGEMENT

(1.) This petition under Sec. 21 -A of the Hindu Marriage Act read with Ss. 24 and 151 of the Code of Civil Procedure has been filed for the transfer of the petition under Sec. 13 of the Hindu Marriage Act filed by Smt. Nirmal Devi Respondent against the Petitioners, in the Court of Additional District Judge, Kurukshetra. Prior to this, it is the admitted case of the parties that Jaswant Singh had filed a petition under Sec. 9 of the Hindu Marriage Act in the court of the District Judge, Ambala and the same is pending there, His learned Counsel has placed reliance on Smt. Urmila v/s. Kulwinder Kumar Sharma, 1979 PLR 325 and Prem Pal v/s. Smt. Raksha Chohan 1980 PLR 526 in support of this petition Following the same I allow the petition and transfer the above said petition pending in the court at Kurukshetra to the court of the District Judge, Ambala with the direction that both the petitions be tried together. No order as to costs.