AMREEN KAUR SIDHU Vs. JASBIR KAUR GILL

JUDGEMENT

(1.) Prayer in this petition is for transfer of the Civil Suit filed by the respondent, bearing No. 1694/2022, titled as Dr. Jasbir Kaur Gill vs. Amreen Kaur Sidhu, pending before Civil Judge (Jr. Divn-17), Jalandhar to the competent Court of jurisdiction at Patiala.

(2.) Learned counsel for the petitioner has argued that on account of a matrimonial discord, the petitioner has filed a complaint under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005 and has also got registered FIR No. 40 dtd. 14/6/2021, under Ss. 406, 498-A and 377 of the IPC at Patiala, which are pending. It is further submitted that vide order dtd. 14/9/2021 passed in TA Nos. 567 and 600 of 2021, a civil suit bearing No. 1610/2021 and a petition under the Hindu Marriage Act, filed by the husband of the petitioner, have already been transferred to the competent Court of jurisdiction at Patiala. It is further submitted that vide order dtd. 13/10/2021 passed in TA-583-2021, the petition filed by the husband of the petitioner, under Ss. 7 and 25 of the Guardians and Wards Act, 1890, has also been transferred to a competent Court of jurisidction at Patiala. The operative part of the order reads as under:

(3.) As per the office report, notice issued to the respondent has been received back served. However, he remains unrepresented. The petitioner prays for transfer of the proceedings in the following cases:-