GURDEEP KAUR Vs. JAPNEET KAUR

JUDGEMENT

(1.) The applicant No.1 (mother-in-law of respondent No.1) and applicant No.2 (sister-in-law of respondent no.1), have filed the present application for seeking transfer of the civil suit, filed under Ss. 18 and 20 of the Hindu Adoptions and Maintenance Act, 1956 i.e. CS/14/2024, titled 'Japneet Kaur Vs. Sartaj Singh and others', filed by respondent No.1 (daughter-in-law of applicant No.1 and sister-in-law of applicant No.2). The said suit is pending in the Courts at Sunam, District Sangrur and the applicants seek transfer of the same to the Court of competent jurisdiction at Patiala.

(2.) Upon notice, respondent No.1, who is the sole contesting respondent, made appearance through counsel. However, the counsel for respondent No.1 submits that she does not intend to file reply to the transfer application, though she contests the same.

(3.) The counsel for the parties heard.