BALJINDER KAUR Vs. NUPINDER SINGH

JUDGEMENT

(1.) The Lawyers are abstaining from work.

(2.) Prayer in this petition is for transfer of the petition filed under Sec. 9 of the Hindu Marriage Act, pending in the Family Court, Patiala to the competent Court of jurisdiction at Ludhiana.

(3.) It is stated in the petition that on account of a matrimonial discord, the petitioner has filed a petition under the Domestic Violence Act and a complaint under Sec. 498-A IPC at Ludhiana.