JATINDER KOUR Vs. SHARAN PAL SINGH

JUDGEMENT

(1.) This is a petition filed under Sec. 24 of the Civil Procedure Code for transferring the petition under Sec. 13 of the Hindu Marriage Act from the court of 1st Additional District Judge, Srinagar to any other court of competent jurisdiction at Jammu.

(2.) It is stated that the marriage between the parties was solemnised in Jammu in the year 2012 according to Sikh Customs and Rites. However, the petitioner came to be subjected to cruelty on account of demand of dowry, leading to her being thrown out from the matrimonial home situate at Channi Rama Jammu.

(3.) It is further stated that an FIR came to be registered at the behest of the petitioner bearing No. 42/2013 under Sec. 498-A read with 109 of the RFC where after a challan was produced and is pending in the court of learned Municipal Magistrate 1st Class, Jammu. It was also urged that the respondent herein was appearing before the trial court in the aforementioned case.