REENA Vs. BITTU

JUDGEMENT

(1.) THIS order will dispose of two transfer applications No. 44 of 2008 and 45 of 2008.

(2.) IT is the case of the applicants that they are married to the respondents in their respective petitions who are brothers. It is further stated that their marriage did not work out as a result of which divorce petitions under Section 13 of the Hindu Marriage Act have been filed by their respective husbands in the Courts at Ferozepur. It is also contended by the learned Counsel for the applicants that their father has since expired and it is extremely difficult for them to travel to Ferozepur to attend to the Court proceedings.

(3.) THE aforesaid contentions and averments have gone uncontroverted as no reply has been filed.