POOJA SHARMA @ BHAWANA SHARMA Vs. SATISH KUMAR

JUDGEMENT

(1.) THE petitioner has sought transfer of petition filed by the respondent under Section 7 read with Section 10 of the Guardian and Wards Act, 1890 (hereinafter to be referred as 'the Act'), for appointment of Guardian with respect to the person of minor. The said petition has been filed at Jagadhri. In the petition, it has been pleaded that the minor is residing with his mother in her paternal house, which falls within the jurisdiction Tehsil Dera Bassi, District Rajpura.

(2.) THE petitioner has sought transfer of the said petition to Rajpura on the ground that the petitioner's life is under threat as the respondent is a man of criminal nature and the respondent may exercise his influence against her.

(3.) CONSEQUENTLY , the present petition is allowed. The case No. 75-G of 24.11.2003 Satish Kumar v. Pooja Sharma, pending in the Court of Civil Judge, Jagadhri, exercising the powers under the Guardian and Wards Act, shall stand transferred to the competent Court at Rajpura.