RAMANDEEP KAUR Vs. AMARDEEP SINGH AND ANOTHER

JUDGEMENT

(1.) CM No. 349-CII-2017

(2.) Heard learned counsel for the applicant.

(3.) Learned counsel for the applicant submits that one of the grounds for seeking transfer of divorce petition from Kapurthala to Jalandhar is that the court staff where the matter is going on, is trying to help the respondent husband. Second ground for seeking transfer is that the counsel who was representing the petitioner before the matrimonial court at Kapurthala is no more ready to conduct the case any further. The third ground pointed out by learned counsel for the petitioner is that on the complaint made by the petitioner, learned Sessions Judge has ordered an enquiry against the members of court staff, who tried to manipulate the record. He prays for allowing the present transfer application.