KAMALJIT KAUR Vs. DHARMINDER KUMAR JINDAL

JUDGEMENT

(1.) Applicant, by way of these four transfer applications under Section 24 of the Code of Civil Procedure, 1908, seeks transfer of a petition under Section 9 of the Hindu Marriage Act, 1955, ('HM Act' for short), filed by the respondent -husband as well as three civil suits for recovery on account of damages for defamation, filed by her husband as well as his relatives, from Faridkot to Shaheed Bhagat Singh Nagar (Nawanshahr).

(2.) Notice of motion was issued. Separate replies filed to each transfer application, in the Court today, are taken on record and copies thereof have been supplied to the learned counsel for the applicant.

(3.) Heard learned counsel for the parties.