LAWS(P&H)-1991-4-226

PARAMJIT KAUR Vs. HARJIT SINGH

Decided On April 05, 1991
PARAMJIT KAUR Appellant
V/S
HARJIT SINGH Respondents

JUDGEMENT

(1.) The marriage of the parties took place long ago on 3.3.1979 and that too at Amritsar. A petition for divorce instituted by the husband against the wife is pending in the Court of Additional District Judge, Amritsar and is at the stage of the conclusion of the evidence of the husband.

(2.) After hearing the learned counsel for the parties, there appears to be no good ground for transferring the case and the present application of the wife seeking the transfer of the case from Amritsar is hereby dismissed.