SHALINI Vs. PAWAN KAUSHAL

JUDGEMENT

(1.) This order shall dispose of Civil Misc. No.5855-CII of 2007 whereby the petitioner has sought transfer of the petition HMA No.4 dated 23.1.2007 filed under Section 13 of the Hindu Marriage Act, 1955 and Civil Misc.No.5857-CII of 2007 whereby the petitioner has sought transfer of petition under Section 26 of the Hindu Marriage Act, 1955, pending in the Court of Shri Gurbir Singh, Additional District Judge, Ludhiana, to the Court of competent jurisdiction at Chandigarh.

(2.) It is the case of the petitioner that marriage between the parties was solemnized on 14.7.2003 and a male child was born out of the wedlock on 28.3.2004 who is presently living with the petitioner at Chandigarh. According to the petitioner, the respondent has raised the demand of dowry which led to dispute between the parties.

(3.) Keeping in view the fact that the petitioner has to maintain a small child of about 3 years of age who is studying in a School at Chandigarh, I deem it appropriate to transfer both the cases to the Court of learned District Judge, Chandigarh. It shall be open to the learned District Judge, Chandigarh to entrust the said petitions to any Court of competent jurisdiction.