AMANDEEP KAUR Vs. GURPREET SINGH KHOKHAR

JUDGEMENT

(1.) The lawyers are on strike.

(2.) Prayer in this petition is for transfer of the petition filed by the Respondent-husband under Sec. 9 of the Hindu Marriage Act, 1955, pending before the Family Court, Moga to the competent Court of jurisdiction at Patiala.

(3.) A perusal of the petition shows that on account of a matrimonial discord, the petitioner has filed a petition under Sec. 125 Cr.P.C. at Patiala, which is pending, however, the Respondent-husband has filed the present petition under Sec. 9 of the Hindu Marriage Act at Moga. It is stated in the petition that the petitioner is facing great difficulty in prosecuting the said case, as there is a distance of about 170 Kms between the aforesaid two places.