SWARAN KAUR Vs. KULDIP SINGH

JUDGEMENT

(1.) Vide this order, I shall dispose of two applications, filed by Swaran Kaur-applicant/wife, for seeking transfer of the litigation, pending between the parties to the lis.

(2.) TA-576-2024 has been filed by the applicant-wife for seeking transfer of the petition under Sec. 13 of the Hindu Marriage Act i.e. DMC/452/2024, titled 'Kuldip Singh Vs. Swaran Kaur', filed at the instance of respondent-husband.

(3.) TA-584-2024 has been filed by the applicant-wife for seeking transfer of the petition under Sec. 6 and 8 of the Hindu Minority and Guardianship Act i.e. GW/12/2024, titled Kuldip Singh Vs. Swaran Kaur and another', filed by the respondent-husband.