HARPREET KAUR Vs. GURWINDER SINGH

JUDGEMENT

(1.) Present transfer application, under Sec. 24 CPC, has been filed by the petitioner - wife, for seeking transfer of the petition, bearing No. HMA/39/2022, filed by the respondent-husband, under Sec. 9 of the Hindu Marriage Act, 1955, titled as "Gurwinder Singh VS. Harpreet Kaur", presently pending in the Court of Learned Principal Judge, Family Court, Camp Court, Garshankar, District Hoshiarpur, to any Court of competent jurisdiction at Ludhiana.

(2.) As per office report, notice sent to the respondent has been received back with the report that he is not residing at the given address and his family members refused to accept notice, therefore, affixation done. Otherwise, this Court is of the view that for the issue to be adjudicated by this Court, on the basis of the guidelines issued by Hon'ble Apex Court; service upon the respondent is not required and same should be exempted at this stage.

(3.) The present transfer petition has been filed, inter alia, on the following grounds:-