SHAVETA PARMAR Vs. JASWINDERPREET SINGH

JUDGEMENT

(1.) Reply on behalf of the respondent has been filed in the Court today. The same is taken on record.

(2.) The petitioner has sought transfer of the petition filed by the respondent under Section 9 of the Hindu Marriage Act, 1955 (hereinafter referred to as the Act), pending in the Court of Mrs.Jatinder Kaur, Additional Civil Judge Judge-cum-JMIC, Patiala, to the Court of competent jurisdiction at Hoshiarpur.

(3.) It is the case of the petitioner that marriage between the parties was solemnized on 21.4.2006 at Hoshiarpur. It has been pointed out by the petitioner that though sufficient dowry was given at the time of marriage, but still the respondent had started demanding dowry. The petitioner has already filed petition under Section 13 of the Act which is pending before the learned Additional District Judge, Hoshiarpur for 31.7.2007. Petitioner has also filed a petition under Section 125 of the Code of Criminal Procedure which is pending in the Court of Shri Raman Kumar, JMIC, Hoshiarpur and that a case for the offences punishable under Sections 406/498-A is also pending at Hoshiarpur.