KULDEEP KAUR Vs. ONKAR SINGH DHALIWAL

JUDGEMENT

(1.) Prayer in this petition is for transfer of the petition filed under Sec. 13(1) of the Hindu Marriage Act, pending in the Family Court, Camp Court Gidderbaha, District Sri Muktsar Sahib to the competent Court of jurisdiction at Sri Muktsar Sahib.

(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. and a petition under Sec. 9 of the Hindu Marriage Act at Sri Muktsar Sahib.

(3.) Counsel for the petitioner has further submitted that the respondent/husband has filed the petition under Sec. 13(1) of the Hindu Marriage Act, as a counter-blast, before the Principal Judge, Family Court, Camp Court Gidderbaha, District Sri Muktsar Sahib.