HEENA Vs. GAGANDEEP SINGH

JUDGEMENT

(1.) Reply to the application is filed in the Court. Same is taken on record.

(2.) The present application has been preferred under Section 24 of the Code of Civil Procedure for transfer of the petition filed by the respondent under Section 11 and 12 of the Hindu Marriage Act, titled as Gagandeep Singh Vs Heena from the Court of District Judge Shri Mukatsar Sahib to the competent Court of jurisdiction at Moga.

(3.) The learned counsel for the applicant contends that the respondent-husband residing in Australia, has filed the petition under Section 11 and 12 of the Hindu Marriage Act, against the applicant through his mother. He further contends that the applicant is residing with her parents and has no source of income. He further contends that the petition under Section 125 Cr. P.C filed the by the applicant against the respondent-husband is also pending at Moga. Therefore, the case may be transfered from Shri Mukatsar Sahib to Moga.