LAWS(P&H)-2022-11-208

AMANDEEP KAUR Vs. GURJEET SINGH

Decided On November 24, 2022
AMANDEEP KAUR Appellant
V/S
GURJEET SINGH Respondents

JUDGEMENT

(1.) Nidhi Gupta, J. (Oral) 1.Prayer in this petition filed by petitioner-wife is for transfer of the petition filed by respondent-husband under Sec. 9 of the Hindu Marriage Act,1955 titled 'Gurjeet Singh vs. Amandeep Kaur' pending in the Court of Principal Judge, Family Court, Gurdaspur to a Court of competent jurisdiction at Ajnala, District Amritsar.

(2.) Learned counsel for the petitioner submits :-

(3.) It is inter alia on these grounds that petitioner prays for transfer of the case, as detailed in para 1 above.