ISHU PATHEJA Vs. GOPAL POPLI

JUDGEMENT

(1.) Prayer in this petition is for transfer of the petition filed under Ss. 7/25 of the Guardians and Wards Act, pending in the Family Court, Jalandhar to the competent Court of jurisdiction at Faridkot.

(2.) Counsel for the petitioner has argued that on account of a matrimonial discord, the petitioner has filed a petition under Sec. 13 of the Hindu Marriage Act and a petition/complaint under the Domestic Violence Act at Faridkot.

(3.) Counsel for the petitioner has further submitted that the respondent/husband has filed the petition under Ss. 7/25 of the Guardians and Wards Act, as a counter-blast, before the Principal Judge, Family Court, Jalandhar.