LAWS(P&H)-2023-10-34

SAVITA Vs. SUNIL KUMAR

Decided On October 03, 2023
SAVITA Appellant
V/S
SUNIL 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, Rohtak to the competent Court of jurisdiction at Kharkhoda.