NEHA SINHMAR Vs. PARDEEP KUMAR

JUDGEMENT

(1.) The applicant-wife has filed the present application for seeking transfer of the petition under Sec. 13 (1) (ia) of the Hindu Marriage Act i.e. HMA/940/2023, titled 'Pardeep v/s Neha Sharma, filed by the respondent-husband, pending in the Family Court, Jind and she seeks transfer of the same to the Court of competent jurisdiction at Kurukshetra.

(2.) Upon notice the respondent did not make appearance and was proceeded against ex parte.

(3.) Counsel for the applicant heard.