KAMALJEET KAUR Vs. JAGMOHAN 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, Kurukshetra to the competent Court of jurisdiction at Camp Court Samana, District Patiala.

(3.) It is stated in the petition that on account of a matrimonial discord, the petitioner has filed a petition under Sec. 125 Cr.P.C. and a petition/complaint under the Domestic Violence Act at Camp Court Samana, District Patiala.