MANDEEP KOUR Vs. JAGIR SINGH

JUDGEMENT

(1.) Smt. Mandeep Kour has preferred the transfer petition under Section 24 Code of Civil Procedure with a prayer that the proceedings initiated by her husband-respondent under Section 13 of the Jammu and Kashmir Hindu Marriage Act, 1980 which are pending before the Principal District Judge, Samba titled as Jagir Singh v. Mandeep Kour may be transferred to the Court of competent jurisdiction at Jammu.

(2.) At the time of hearing, learned counsel for the respondent did not raise any serious objection if the proceedings are transferred from Principal District Judge, Samba to any other Court of competent jurisdiction at Jammu. Once the learned counsel for the respondent has conceded the request made by the petitioner then the necessity to go into any further details is obviated. Accordingly, the instant petition is allowed. The proceedings initiated by respondenthusband under Section 13 of the Jammu and Kashmir Hindu Marriage Act, 1980 titled as Jagir Singh v. Mandeep Kour pending before the Principal District Judge, Samba are directed to be transferred to the Court of learned Principal District Judge, Jammu who shall entrust the same to the any other Court of competent jurisdiction at Jammu.

(3.) The parties are directed to appear before the learned Principal District Judge, Jammu on