LOVEPREET 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, filed by the respondent-husband, under Sec. 9 of the Hindu Marriage Act, 1955, titled as "Gurwinder Singh Vs. Lovepreet Kaur", presently pending in the Court of Learned Principal Judge, Family Court, Faridkot, to any Court of competent jurisdiction at Ferozepur.

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

(3.) I have heard learned counsel for the petitioner and gone through the material available on record.