ANJU GARG Vs. SHASHI BHUSHAN GARG

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 (for short "the Act"), titled Shashi Bhushan Garg Vs. Anju Garg from the Court of learned Addl. District Judge, Chandigarh to the Court of competent jurisdiction at Mansa.

(2.) IT is stated that the marriage between the parties was solemnized on 9.5.1997 at Mansa and out of the said wedlock, two daughters were born on 1.11.1999 and 10.5.2005 respectively. Due to matrimonial dispute, the petitioner -wife was constrained to live separately since April 2008 whereas the respondent -husband along with their two daughters started living with her parents -in -law at Chandigarh. The wife is stated to be residing with her mother at Mansa (Punjab) where she has filed three proceedings namely (i) FIR under Sections 406/498 -A IPC (ii) petition under Section 125 Cr.P.C and (iii) petition under Section 12 of the Domestic and Violence Act, which are pending in the Courts at Mansa.

(3.) KEEPING in view the interest of the parties, more so of the daughters, this Court on 17.12.2012 while referring the parties for mediation passed the following order: