SUNITA DEVI Vs. AMRIT LAL

JUDGEMENT

(1.) Husband Amrit Lal the present respondent had instituted against the then respondent now applicant Sunita Devi wife a petition under Sec. 13(i)(b) of the Hindu Marriage Act, 1955 titled as "Amrit Lal Vs. Sunita Devi" seeking dissolution of their marriage by decree of divorce. It is as a consequence of which the present transfer application has been preferred by the wife under Sec. 24 CPC seeking transfer of this divorce petition (Annexure P-2) from the Court at Panchkula to U.T. Chandigarh.

(2.) Heard Mr. Sanjeev Patial counsel for the applicant and perused the records.

(3.) The marriage between the couple took place on 14/10/2006 and out of which two children a daughter aged around 12 years and a son aged around 10 years were born to the couple. It is subsequent thereto the marriage did not last and that is how these wranglings have come about.