LAWS(P&H)-2023-9-30

SHIVANI Vs. SANDEEP KUMAR

Decided On September 22, 2023
SHIVANI Appellant
V/S
SANDEEP KUMAR Respondents

JUDGEMENT

(1.) Prayer in this petition is for transfer of the petition filed by the respondent-husband under Sec. 13 of the Hindu Marriage Act, 1955, pending before the Family Court, Ludhiana to the competent Court of jurisdiction at Mukerian, Hoshiarpur.