PIYUSHI Vs. KULDEEP SINGH

JUDGEMENT

(1.) Present transfer application, under Sec. 24 CPC, has been filed by the petitioner - wife, for seeking transfer of the petition, bearing No. DMC/210/2023, filed by the respondent -husband, under Sec. 13 of the Hindu Marriage Act, 1955, titled as "Kuldeep Singh Vs. Piyushi", presently pending in the Court of Learned Additional District and Sessions Judge-3, Fatehgarh Sahib, to any Court of competent jurisdiction at Ludhiana.

(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.