SONAL GUPTA Vs. SAHIL GUPTA

JUDGEMENT

(1.) The petitioner wife has filed this petition under Sec. 24 of the Code of Civil Procedure for transferring the petition under Sec. 13 of the Hindu Marriage Act, 1955 titled as "Sahil Gupta Vs. Sonal Gupta", filed by the respondent-husband, which is pending in the Court of Ld. Additional District Judge, Ludhiana to a Court of competent jurisdiction at Jalandhar.

(2.) It is stated that the marriage of the petitioner was solemnized with the respondent on 16.04.2014. Since the very beginning, the petitioner was treated with cruelty and harassed by the respondent. On 18.10.2015, the respondent told the petitioner that he can no longer live with her. She was forcibly left on the road in between Goraya and Phagwara. Thereafter, the petitioner went to her parental home at Jalandhar. An FIR No.16 dated 29.03.2017, under Sec. 406, 498-A IPC, P.S. Women Jalandhar has been registered against the respondent. A complaint under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005 has also been filed against the respondent at Jalandhar. A petition under Sec. 125 Crimial P.C. filed against the respondent is also pending at Jalandhar.

(3.) The respondent thereafter filed the petition under Sec. 13 of the Hindu Marriage Act, 1955 at Ludhiana.