RICHA SHARMA Vs. JANKI DASS

JUDGEMENT

(1.) Prayer in this petition is for transfer of the petition filed under Sec. 13 of the Hindu Marriage Act and petition filed under Ss. 7 and 25 of the Guardians and Wards Act, pending in the Family Court, Camp Court Sunam, Sangrur to the competent Court of jurisdiction at Ludhiana.

(2.) Counsel for the petitioner has argued that on account of a matrimonial discord, the petitioner has filed a petition under Sec. 125 Cr.P.C. at Ludhiana.

(3.) Counsel for the petitioner has further submitted that the respondent/husband has filed the petition under Sec. 13 of the Hindu Marriage Act and petition filed under Ss. 7 and 25 of the Guardians and Wards Act, as a counter-blast, before the Principal Judge, Family Court, Camp Court Sunam, Sangrur.