HARPREET KAUR @ SONIA Vs. JASPAL 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 Jaspal Singh V. Harpreet Kaur from the Court of Civil Judge (Junior Division), Ludhiana to any other Court of competent jurisdiction at Amritsar.

(2.) During the pendency of these proceedings, parties have arrived at an agreement that the aforementioned case be transferred to a Court of competent jurisdiction at Tarn Taran.

(3.) In view of the agreement between the parties, the transfer application is allowed and the petition filed under Sec. 9 of the Hindu Marriage Act titled as Jaspal Singh V. Harpreet Kaur pending in the Court of Civil Judge (Junior Division), Ludhiana is transferred to the Court of Civil Judge (Junior Division) Tarn Taran. The Civil Judge (Junior Division), Ludhiana is directed to forthwith transmit the file of the aforementioned case to the Civil Judge (Junior Division) Tarn Taran.