BHAVJOT KAUR Vs. KAMALPREET SINGH

JUDGEMENT

(1.) Prayer in this petition is for transfer of the petition filed under Sec. 9 of the Hindu Marriage Act, pending in the Family Court, Camp Court Khanna, District Ludhiana to the competent Court of jurisdiction at Camp Court Dhuri, District Sangrur.

(2.) Counsel for the petitioner has argued that on account of a matrimonial discord, the petitioner has filed a petition under Sec. 13 of the Hindu Marriage Act at Dhuri, District Sangrur.

(3.) Counsel for the petitioner has further submitted that the respondent/husband has filed the petition under Sec. 9 of the Hindu Marriage Act, as a counter-blast, before the Principal Judge, Family Court, Camp Court Khanna, District Ludhiana. It is also contended that since the petitioner has already filed a petition under Sec. 13 of the Hindu Marriage Act, the petition under Sec. 9 of the Hindu Marriage Act needs to be decided together by the same Court.