MONIKA Vs. SURJIT 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, pending in the Court of Shri Rajinder Aggarwal, Additional Civil Judge (Senior Division), Jalandhar, to the Court of competent jurisdiction at Panchkula.

(3.) It is the case of the petitioner that marriage between the parties was solemnized on 24.4.2003, but later on demand of dowry was raised and ultimately petitioner was turned out of her matrimonial home. It is pointed out by the petitioner that an FIR No.356 dated 16.9.2006 under Sections 498-A/506/448/323/34 IPC has been registered against the respondent on the basis of a complaint of the petitioner and that the petitioner has also filed an application to claim maintenance under Section 125 of the Code of Criminal Procedure, which is pending in the Court at Panchkula.