SARBJIT KAUR Vs. BALKARAN SINGH

JUDGEMENT

(1.) Prayer in this petition is for transfer of the petition filed by the respondent-husband under Sec. 13 of the Hindu Marriage Act, pending before the Family Court, Sri Muktsar Sahib to the competent Court of jurisdiction at Bathinda.

(2.) While issuing notice of motion, following order was passed by this Court on 30/9/2021: -

(3.) The petitioner claims that she got married to the respondent on 12/12/2019. She claims that presently, she is residing with her parents at Bathinda, and the distance between Sri Muktsar Sahib and Bathinda, is more than 54 Kms. The petitioner further claims that she cannot properly defend the petition at Sri Muktsar Sahib.