CHHINDERPAL KAUR Vs. AMRITPAL SINGH

JUDGEMENT

(1.) Prayer in this application is, for transfer of a petition filed under Sec. 9 of the Hindu Marriage Act, 1955 titled as Amritpal Singh Vs. Chhinderpal Kaur , pending before the Civil Judge (Senior Division), Faridkot, to a Court of competent jurisdiction at Ferozepur.

(2.) During the pendency of this application, parties have arrived at an agreement that the aforementioned case be transferred to a Court of competent jurisdiction at Ferozepur.

(3.) In view of the agreement between the parties, the transfer application is allowed and the case filed under Sec. 9 of the Hindu Marriage Act titled as Amritpal Singh Vs. Chhinderpal Kaur , pending before the Civil Judge (Senior Division), Faridkot, is transferred to the Court of District Judge, Ferozepur. The Civil Judge (Senior Division), Faridkot is directed to forthwith transmit the petition filed under Sec. 9 of the Hindu Marriage Act, titled as Amritpal Singh V. Chhinderpal Kaur to the District Judge, Ferozepur, who shall upon receipt of the case entrust it to a Court of competent jurisdiction at Ferozepur.