LAWS(P&H)-2023-9-31

NISHA Vs. RAJIV KUMAR

Decided On September 21, 2023
NISHA Appellant
V/S
RAJIV KUMAR Respondents

JUDGEMENT

(1.) Prayer in this petition is for transfer of the petition filed by the respondent-husband under Sec. 13 of the Hindu Marriage Act, 1955, pending before the Family Court, Bathinda to the competent Court of jurisdiction at Moga.