SAKSHI MARWAH Vs. NITISH GROVER

JUDGEMENT

(1.) Prayer in this petition is for transfer of the petition filed under Sec. 13 of the Hindu Marriage Act, pending in the Family Court, Karnal to the competent Court of jurisdiction at Panipat.

(2.) Counsel for the petitioner has argued that on account of a matrimonial discord, the petitioner has filed a complaint before the Women Police Station, Panipat and after conducting the investigation in the said complain, the FIR No.165 dtd. 20/8/2021 stands registered against the respondent/husband at Panipat.

(3.) It is further submitted that the respondent/husband has filed the petition under Sec. 13 of the Hindu Marriage Act, as a counter-blast, before the Principal Judge, Family Court, Karnal.