SAKSHI SHARMA Vs. GOTAM SHARMA

JUDGEMENT

(1.) The present petition has been filed by the petitioner seeking transfer of the petition filed by the respondent under Sec. 9 of the Hindu Marriage Act, 1995 for restitution of conjugal rights, titled, Gotam Sharma v. Sakshi Sharma from the court of Additional District Judge, Rajouri (wrongly written as 2nd Additional District Judge, Rajouri) to the court of learned Principal Judge, Family Court, Jammu or any other court of competent jurisdiction at Jammu.

(2.) Mr. Arun Gandotra, learned counsel appearing for the respondent as well as the respondent, who is present in person, concede the prayer made by the petitioner in the present petition.

(3.) In view of the submission of the respondent, the petition filed by the respondent under Sec. 9 of the Hindu Marriage Act, 1995 for restitution of conjugal rights, titled, Gotam Sharma v. Sakshi Sharma is transferred from the court of Additional District Judge, Rajouri to the court of learned Principal Judge, Family Court, Jammu.