POOJA RANI Vs. SAURAV GARG

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/445/2024, titled 'Saurav Garg v/s Pooja Rani', filed by the respondent-husband, pending in the Family Court, Barnala and she seeks transfer of the same to Family Court, Sunam, District Sangrur.

(2.) Upon notice issued, the respondent made appearance through counsel and submits that the respondent does not intend to file reply to the transfer application, though he contest the same.

(3.) Counsel for the parties heard.