RUPINDER KAUR AND ORS. Vs. HARJINDER KAUR

JUDGEMENT

(1.) Petitioners seek transfer of complaint under Section 12 of the Protection of Women from Domestic Violence Act, 2005, (for short 'the Act') titled Harjinder Kaur v. Rupinder Kaur and others, from the Court of Additional Chief Judicial Magistrate, Ambala to the Court of competent jurisdiction at Ludhiana. Petitioner No. 2 & 3 are the parents of petitioner No. 1 and petitioner No. 4 is brother of petitioner No. 1. Respondent is the mother-in-law of petitioner No. 1.

(2.) Copy of complaint under Section 12 of the Act, Annexure P1, indicates that Harjinder Kaur as aggrieved person has claimed that she is an old lady having been harassed by the petitioner Rupinder Kaur, her daughter-in-law and other petitioners who are related to petitioner No. 1. She claims that she had been beaten by the petitioners at Ambala. She has claimed protection order under Section 18 read with Section 19 of the Act and monetary compensation. It appears that she has got domestic incident report prepared from the Protection Officer.

(3.) Petitioners have prayed for transfer of the complaint on the ground that other litigation between petitioner No. 1 and her husband is pending at Ludhiana. The petition under the Act filed by her mother-in-law should also be transferred to Ludhiana.