Rekha vs Som Kumar

N.C. Jain, J.—This is an application u/s 24 of the CPC for transferring the petition filed by the respondent-husband u/s 9 of the Hindu-Marriage Act, titled Som Kumar v. Rekha, from the Court of the District Judge, Bathinda, to a Court of competent jurisdiction at Ferozepur. It has been averred that the applicant is the daughter of a fourth class employee. She is poor and dependant upon her parents. It has further been averred that she has got no independent source of income. Under somewhat similar circumstances, this Court following another decided case C.S. Shyamala Vs. C.S. Srikantaiah, , allowed transfer application in case Usha Rani v. Baldev Raj 1992 Cri.L.J. 641. Following Usha Rani''s case (supra), I hereby allow the application and order the withdrawal of the aforementioned case from the Court of District Judge, Bathinda and transfer the same to District Judge, Ferozepur, who may either keep the case on his own file or transfer the case the another Court of competent jurisdiction.

The parties through their Counsel are directed to appear before the District Judge, Ferozepur on 18.8.94.