RAJA AMRINDER Vs. VARINDER 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, Fazilka to the competent Court of jurisdiction at Bathinda.

(2.) Counsel for the petitioner has argued that on account of a matrimonial discord, the petitioner has filed a complaint before the Senior Superintendent of Police, Bathinda and a petition under Sec. 125 Cr.P.C. at Bathinda.

(3.) 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, Fazilka.