ANU DEVI Vs. KESHAV 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, Palwal to the competent Court of jurisdiction at Gurdaspur.

(2.) Counsel for the petitioner, at the very outset, has argued that inadvertently in para 10 in the grounds of the petition, the place is incorrectly mentioned as 'Faridkot' whereas it should be 'Palwal' in 'point F'.

(3.) Counsel for the petitioner has further submitted that the petitioner has also filed a petition under Sec. 125 Cr.P.C. and also got registered one FIR No.18 dtd. 23/1/2020 at Gurdaspur.