PARVINDER KAUR Vs. SANSAR

JUDGEMENT

(1.) Prayer in this petition is for transfer of the petition filed under Sec. 11 read with Sec. 5(i) and (iii) of the Hindu Marriage Act, pending in the Family Court, Jhajjar to the competent Court of jurisdiction at Sangrur.

(2.) Counsel for the petitioner has argued that on account of a matrimonial discord, the petitioner has filed a petition under Sec. 125 Cr.P.C. at Sangrur.

(3.) Counsel for the petitioner has further submitted that the respondent/husband has filed the petition under Sec. 11 read with Sec. 5(i) and (iii) of the Hindu Marriage Act, as a counter-blast, before the Principal Judge, Family Court, Jhajjar.