PUSHPA Vs. SAURABH MAHANDIA

JUDGEMENT

(1.) Prayer in this petition is for transfer of the petition filed under Sec. 13 of the Hindu Marriage Act, pending in the Family Court, Rohtak to the competent Court of jurisdiction at Panchkula.

(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. and a petition under the Domestic Violence Act at Panchkula.

(3.) Counsel for the petitioner has submitted that even the respondent/husband has filed a petition under Sec. 25 of the Guardians and Wards Act at Panchkula.