SANDEEP KAUR Vs. MANDEEP SINGH

JUDGEMENT

(1.) PETITIONER wife has filed the present transfer application under Section 24 CPC for the transfer of petition filed by respondent husband under Section 9 of the Hindu Marriage Act, 1955 (for short "the Act") for restitution of Conjugal Right, titled Mandeep Singh Vs. Sandeep Kaur from the Court of learned Addl. Civil Judge (Sr. Division), Dhuri to any Court of competent jurisdiction at Samana, District Patiala. It is stated that the marriage between the parties was solemnized on 10.2.2012 and out of the said wedlock a female child was born on 21.3.2013. Due to dowry demand, it is alleged that the petitioner alongwith minor child was turned out of the matrimonial home at Sangrur in the last week of September 2012 and now she along with minor child is stated to be residing separately at her parental home at Samana, District Patiala, where she has already filed a petition under Section 125 Cr. P.C.

(2.) THEREAFTER , in order to harass the petitioner -wife and as a counter blast, the respondent husband filed a petition under Section 9 of the Act which, as noticed above, is pending in the Court of learned Addl. Civil Judge (Sr. Division), Dhuri.

(3.) NONE has put in appearance for the respondent -husband despite service.