GURMEET KAUR Vs. LAKHWINDER SINGH

JUDGEMENT

(1.) Prayer in this petition is for transfer of the petition filed by the respondent-husband under Sec. 9 of the Hindu Marriage Act, pending before the Addl. Civil Judge (Sr. Divn.), Budhlada, District Mansa to the competent Court of jurisdiction at Barnala.

(2.) Since the proceedings before the trial Court were stayed vide order dtd. 9/12/2019, it is a deemed notice to the respondent.

(3.) Learned counsel for the petitioner has argued that the petitioner is having no source of income and is facing great difficulty in prosecuting the petition filed by the respondent, as there is a distance of about 60 kms from Barnala to Budhlada.