SANDEEP KAUR Vs. BHEEM SINGH

JUDGEMENT

(1.) The Lawyers are abstaining from work.

(2.) Prayer in this petition is for transfer of the petition filed under Sec. 13(i)(ia)(ib) of the Hindu Marriage Act, pending in the Family Court, Mansa to the competent Court of jurisdiction at Bathinda.

(3.) It is stated in the petition that on account of a matrimonial discord, the petitioner has filed a petition under Sec. 125 Cr.P.C. at Bathinda.