JASBIR KAUR Vs. AVTAR SINGH

JUDGEMENT

(1.) Briefly, the facts are that the respondent filed an application for restitution of conjugal rights against the petitioner in the Court of Subordinate Judge 1st Class, Muktsar. The petitioner has filed this application for transfer of the said petition under Section 24 of the Civil Procedure Code from that Court to some other Court in the district of Amritsar. In the alternative, she has prayed that it may be transferred to some Court in some other district. The application has been opposed by the respondent.

(2.) It is contended by the counsel for the petitioner that the respondent has been writing threatening letters to the petitioner's father which cause a reasonable apprehension in her mind that it will not be safe for her to go to contest the case. He has drawn my attention to a letter dated nil wherein the respondent has threatened his father-in-law with dire consequences in case he demanded the money advanced by him to the respondent. The writing of the letter has been admitted by the learned counsel for the respondent. It appears from the letter that the relations between the parties are bad and the tenor of the letter shows that it will not be safe for the petitioner to go to Muktsar to contest the case. The counsel for the parties have agreed that the case be transferred to Senior Subordinate Judge, Ferozepore. I consequently, transfer the case to Senior Subordinate Judge, Ferozepur. The parties are directed to appear before him on November 27, 1979. No costs.