GURSIMRAN KAUR Vs. JATINDER KAUR

JUDGEMENT

(1.) Keeping in view the averment made in the applications, same are allowed.

(2.) Vide this order, I shall dispose of two applications, filed by Gursimran Kaur and her parents, for seeking transfer of the litigation, which has arisen out of the matrimonial dispute of Gursimran Kaur with her husband-Jatinder Singh.

(3.) TA-582-2024 has been filed by the applicant-wife for seeking transfer of the petition under Sec. 13 of the Hindu Marriage Act i.e. DMC/261/2024, titled 'Jatinder Singh Vs. Gursimran Kaur', filed by the respondent-husband.