TEJINDER KAUR Vs. VIJAY KUMAR

JUDGEMENT

(1.) THE simple prayer of petitioner-wife is to transfer the case instituted by the husband titled 'Vijay Kumar v. Tejinder Kaur' under Section 9 of the Hindu Marriage Act from Amritsar to Ludhiana. It is at later place where the petitioner resides.

(2.) THE husband in a petition referred to above seeks restitution of conjugal rights. No other aspect of the case is required to be seen but for to notice that if the husband is really serious about his cause for restitution of conjugal rights, he must not resist the simple prayer of the wife that where his cause is to be determined, should be at a place where she resides. Consequently, the petition filed by husband titled 'Vijay Kumar v. Tejinder Kaur' pending in the Court of Ms. Archana Puri Sub Judge Ist Class, Amritsar is transferred to Civil Judge (Senior Division), Ludhiana who would proceed from the stage where the case is, that is to say that the proceedings earlier taken shall be valid. Parties through their counsel are directed to appear before the Civil Judge (Senior Division), Ludhiana on July 22, 1997.