SUKHVIR KAUR Vs. HARJIT SINGH

JUDGEMENT

(1.) Prayer in this petition filed by petitioner is for transfer of the petition bearing No.GW/39/2022 filed by respondent-husband under the Guardians and Wards Act, 1890 (hereinafter referred as 'the Act'), titled 'Harjit Singh vs. Sukhvir Kaur etc.' pending in the Court of Addl. Principal Judge, Family Court, Talwandi Sabo, District Bathinda to a Court of competent jurisdiction at Dabwali, District Sirsa.

(2.) Respondent has filed the above petition seeking custody of the minor son Master Karandeep Singh, who is currently residing with the petitioner at Dabwali, District Sirsa.

(3.) Learned counsel for the petitioner, inter alia, submits that: