SIMRANJIT KAUR Vs. BHINDER PAL SINGH

JUDGEMENT

(1.) The applicant wife Simranjit Kaur @ Simarn Kaur has invoked jurisdiction of this Court under Sec. 24 of CPC against respondent husband Bhinder Pal Singh seeking transfer of divorce petition under Sec. 13 of Hindu Marriage Act, 1955 bearing No.HMA/426/2020 titled as "Bhinder Pal Singh vs. Simranjit Kaur" (Annexure P2) pending in the Court of learned District and Sessions Judge, Sangrur to any other Court of competent jurisdiction at Mansa.

(2.) The only ground which is the main stake is the distance between the two places which is around 55 kms and it is difficult for the applicant wife to travel to attend the hearing and hence the relief in question.

(3.) Heard Mr. PKS Phoolka, Advocate for the applicant and perused the records.