CHERYL TEMPLETON Vs. SUKHJIT SINGH SIDHU

JUDGEMENT

(1.) By way of this petition filed under Article 227 of the Constitution of India, petitioners/defendants have prayed for the following reliefs:-

(2.) Brief facts necessary for adjudication of the petition are as under:-

(3.) The suit was initially filed in this Court. Vide order dtd. 15/6/2009, the suit was transferred to the Court of learned District Judge, Kangra at Dharamshala, in terms of Notification dated HHC/Pj/93-1, dtd. 21/2/2009. Record further demonstrates that vide order dtd. 12/3/2014, the case was ordered to be transferred to the Court of learned Civil Judge (Sr. Division), Kangra at Dharamshala, in view of pecuniary jurisdiction of Civil Judge (Senior Division) being enhanced up to Rs.20,00,000.00 vide notification No. HHC/Pj/93-I-27023-32, dtd. 3/10/2013.