RAJINDER KAUR Vs. HARJEET SINGH

JUDGEMENT

(1.) 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, Faridabad to the competent Court of jurisdiction at Sri Anandpur Sahib.

(2.) Counsel for the petitioner has argued that on account of a matrimonial discord, the petitioner has filed a petition under Sec. 125 Cr.P.C. and also got registered an FIR No.39 dtd. 7/4/2016 under Ss. 406 and 498-A IPC at Sri Anandpur Sahib.

(3.) Counsel for the petitioner has further submitted that the Respondent/husband has filed the petition under Sec. 13(i)(ia) and (ib) of the Hindu Marriage Act, as a counter-blast, before the Principal Judge, Family Court, Faridabad.