LAWS(P&H)-2013-8-480

AMANPREET KAUR Vs. GURJATINDER SINGH

Decided On August 06, 2013
Amanpreet Kaur Appellant
V/S
Gurjatinder Singh Respondents

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 13 of the Hindu Marriage Act, 1955 (in short 'the Act'), titled as "Gurjatinder Singh Vs. Amanpreet Kaur" from the Court of learned District Judge, Sri. Muktsar Sahib to the Court of competent jurisdiction at Bathinda. It is stated that the marriage between the parties was solemnized on 28.01.1998 at village Kalijharani, District Bathinda. After the marriage, the parties co -habited as husband and wife at Sri. Muktsar Sahib in their matrimonial home. Out of this wedlock, one male child was born in the year 1999. Due to matrimonial dispute, the wife is stated to be residing separately since April, 2011, where she has already lodged an FIR against her husband and in -laws.

(2.) IT is stated that as a counter -blast, the present petition under Section 13 of the Act has been filed by the respondent -husband at Muktar Sahib.

(3.) UPON notice respondent -husband has put in appearance through his counsel. Learned counsel for the respondent -husband on instructions from his client states that he has no objection if the present petition is transferred from Muktar Sahib to Bathinda. In view of the above, the present transfer application is allowed and the petition under Section 13 of the Act titled as "Gurjatinder Singh Vs. Amanpreet Kaur" in the Court of learned District Judge, Sri. Muktsar Sahib is ordered to be withdrawn and transferred to the District Courts, Bathinda for disposal in accordance with law from the stage of withdrawal.