BALJIT KAUR Vs. MANINDERJIT SINGH

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, Camp Court Samana, District Patiala to the competent Court of jurisdiction at Camp Court Ellenabad, District Sirsa.

(2.) Vide order dtd. 2/12/2021, the following order was passed:-

(3.) Counsel for the petitioner has argued that on account of a matrimonial discord, the petitioner has filed a petition/complaint under the Domestic Violence Act and also got registered an FIR under Ss. 323, 406, 498-A, 506, 34 IPC at Police Station Rania. Counsel for the petitioner has 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, Camp Court Samana, District Patiala.