SAROJ SHARMA Vs. LAVLESH KUMAR

JUDGEMENT

(1.) The petitioner has sought transfer of the application filed by the respondent under Section 25 of the Guardians and Wards Act, 1890 (hereinafter referred to as the Act) pending before the Court of Shri K.K.Kaneer, learned Civil Judge (Sr.Division), Patiala, to the Court of competent jurisdiction at Ropar.

(2.) It is the case of the petitioner that the marriage between the parties was solemnized in December,1990 at Ropar and out of the wedlock a female child was born on 22.9.1991 and the said child is living with the petitioner at Ropar since her birth. It is also the case of the petitioner that respondent filed a petition under Section 25 of the Act as counter blast to the petition for dissolution of marriage on 27.6.2006. It is also pointed out that the petitioner has also sought maintenance by moving an application under Section 125 of the Code of Criminal Procedure.

(3.) Keeping in view the un-controverted averments made in the petition, I deem it appropriate to transfer the proceedings under Section 25 of the Guardians and Wards Act, 1890 from the Court of Shri K.K. Kaneer, Civil Judge (Sr. Divn.), Patiala to the Court of learned District Judge, Ropar. It shall be open to the learned District Judge, Ropar to entrust the said petition to any Court of competent jurisdiction.