NAVNEET KAUR Vs. PARMINDER SINGH

JUDGEMENT

(1.) Applicant Smt. Navneet Kaur invoking the provisions of Section 24 of the Code of Civil Procedure filed the instant application seeking transfer of the petition filed under Section 13 of the Hindu Marriage Act, 1955 (for short, "the Act of 1955") by respondent-husband from the Court of Additional District Judge, Ludhiana to the Court of competent jurisdiction at Jalandhar.

(2.) Notice of the petition sent to the respondent has been received back with the report of refusal and he has not opted to appear and contest the same.

(3.) The submissions made by Mr. G.S. Brar, learned counsel representing the applicant have been considered.