AARTI Vs. NAVREET SINGH

JUDGEMENT

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

(2.) Learned counsel for the petitioner has argued that the respondent-husband has filed the aforesaid petition before the Family Court, Ludhiana, in which notice has been issued. It is further submitted that the petitioner is presently residing in New Zealand and has filed the present petition through her father-Special Power of Attorney Kartar Singh. It is also submitted that a complaint is also pending with the police authorities at Sangrur.

(3.) A perusal of both the aforesaid petitions reveals that petition under Sec. 9 of Hindu Marriage Act was filed on 17/2/2023, whereas the petition under Sec. 13 of Hindu Marriage Act was filed on 17/7/2023 by the petitioner-wife through her father-Special Power of Attorney before the Family Court, Sangrur.