KIRANPAL KAUR Vs. BALWINDER SINGH

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 Singh Vs. Kiranpal Kaur', filed by the respondent under Section 13(1)(iii) of the Hindu Marriage Act, 1955 (for short 'the Act') from the Court of learned District Judge, Patiala, to the Court of competent jurisdiction at Sangrur.

(2.) Learned counsel for the applicant contends that after having been ousted from the matrimonial home, the applicant is residing at her parental home at Sangrur. The sole purpose of filing the petition under Section 13(1)(iii) of the Act is to harass the applicant. She also apprehends threat to her life and liberty at the hands the respondent- husband.

(3.) On the other hand, learned counsel for the respondent has vehemently opposed the prayer.