ANJALI Vs. SUNIL

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, Jind to the competent Court of jurisdiction at Camp Court Hansi, Hisar.

(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/complaint under the Domestic Violence Act and also filed a complaint before the Superintendent of Police at Hansi.

(3.) Counsel for the petitioner has further submitted that the respondent/husband has filed the petition under Sec. 13 of the Hindu Marriage Act, as a counter-blast, before the Principal Judge, Family Court, Jind.