MANJU DEVI Vs. SHAMMI

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, Bhiwani to the competent Court of jurisdiction at Jhajjar. The respondent-husband, who is appearing in person, submits that he has no objection if the aforesaid petition is transferred to the competent Court of jurisdiction at Jhajjar. In view of the same, the present petition is allowed with the following directions:-