JASPREET KAUR Vs. SANDEEP SINGH

JUDGEMENT

(1.) The lawyers have decided to abstain from work today.

(2.) Prayer in this petition is for transfer of the petition filed by the respondent-husband under Sec. 9 of the Hindu Marriage Act, 1955, pending before the Family Court, Malerkotla to the competent Court of jurisdiction at Patiala.

(3.) It is stated that a minor son is residing in the care and custody of the petitioner and she, on account of a matrimonial discord, has filed a petition under Sec. 125 Cr.P.C. at Samana, Patiala, which is pending. It is further stated that the respondent-husband has filed the present petition under Sec. 9 of the Hindu Marriage Act at Malerkotla in order to harass the petitioner. It is further submitted that the petitioner is facing great difficulty in prosecuting the said case, as there is a distance of about 65 Kms between the aforesaid two places.