KULDEEP KAUR Vs. AMRIK SINGH

JUDGEMENT

(1.) This common order shall dispose of above mentioned two transfer applications as they are similar in nature.

(2.) Prayer in the first petition, filed by the wife, is for transfer of the petition filed by the respondent-husband under Sec. 9 of the Hindu Marriage Act, 1955 (for short 'HMA'), titled as Amrik Singh vs. Kuldeep Kaur, pending before the Additional District Judge, Rupnagar to the competent Court of jurisdiction at Batala, Gurdaspur, whereas prayer in the second petition, filed by the husband, is for transfer of the petition filed by the wife under Sec. 13 of the HMA, titled as Kuldeep Kaur vs. Amrik Singh, pending before the Family Court, Gurdaspur, Camp Court Batala to the competent Court of jurisdiction at Rupnagar.

(3.) Learned counsel for the petitioner-wife submits that on account of a matrimonial discord, the petitioner-wife has filed a petition under Sec. 13 of the HMA at Batala, which is pending and as a counter-blast to the same, the respondent-husband has filed a petition under Sec. 9 of the HMA at Rupnagar in order to harass the petitioner. It is further submitted that the petitioner-wife is facing great difficulty in prosecuting the said case, as there is a distance of about 200 Kms between the aforesaid two places.