RAJESHWARI Vs. KULDEEP KAUR AND ORS.

JUDGEMENT

(1.) THIS is an application under Section 24 of the Code of Civil Procedure, 1908 (for short, 'the C.P.C.') for transfer of the Probate Case No. 1 of 2.7.3.2006, titled "Kuldeep Kaur v. General Public and Ors.", which is pending in the Court of Additional District Judge, Ludhiana, to a Court of competent jurisdiction at Chandigarh.

(2.) IT has been averred in the application that the aforesaid probate matter pertains to the estate of late Shri Pawandeep Sandhu and the applicant is his legally wedded wife; and that the respondents have set up a Will which is the subject -matter of probate proceedings.

(3.) One of the grounds on which the transfer has been sought is that it is extremely difficult for the applicant to attend to the proceedings in Ludhiana for the reason that she is mother of two young children, one of whom is a twenty six years, old daughter, who had met with an accident in 2001 and is 100% disabled and is still in coma and requires complete attention.