AMITA KUMARI Vs. BALWINDER KUMAR

JUDGEMENT

(1.) The present application has been preferred by the applicantwife, under Section 24 of the Code of Civil Procedure, praying for the transfer of the petition titled as 'Balwinder Kumar Vs. Amita Kumari', filed by the respondent under Section 9 of the Hindu Marriage Act, 1955 (for short 'the Act'), from the Court of learned District Judge, Ludhiana, to the Court of competent jurisdiction at Phillaur, District Jalandhar.

(2.) Learned counsel for the applicant contends that the applicant has filed a petition under Section 125 Cr.P.C. which is pending adjudication before the competent Court at Phillaur. The learned counsel further contends that after having been ousted from the matrimonial home, the applicant is residing at her parental home at Phillaur and the purpose of filing the petition under Section 9 of the Act at Ludhiana is only to harass the applicant.

(3.) Despite service, none has caused appearance on behalf of the respondent. Accordingly, he is proceeded against ex parte.