JYOTI Vs. KAKA

JUDGEMENT

(1.) The applicant-wife has filed the present application for seeking transfer of the petition under Sec. 13 of the Hindu Marriage Act i.e. HMA/4/2025, titled 'Kaka Vs. Jyoti', filed by the respondent-husband, pending in the Family Court, Panchkula and she seeks transfer of the same to the Court of competent jurisdiction at Ludhiana.

(2.) Upon notice issued, the respondent made appearance through counsel and filed reply.

(3.) Counsel for the parties heard.