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Judgment
3 paragraphs · 194 wordsS.S. Sudhalkar, J.—This is an application for transfer of the case filed u/s 9 of the Hindu Marriage Act from the Court of Additional Civil Judge (Sr. Division), Zira to the Court of Civil Judge, Amritsar. The petitioner is a wife of the respondent. The respondent has instituted the above-mentioned case in the Court of learned Additional Civil Judge (zira) on 16.7.1999. Before that a petition u/s 13 of the Hindu Marriage Act was filed by the petitioner on 2.6.1999 in the Court of District Judge, Amritsar. The petitioner has also contended that she and her parents have very meagre source of income which is not sufficient to maintain them and it is very difficult for her to attend the court on each and all the dates. These are the grounds on which the learned counsel for the petitioner has agreed the case. These grounds have not been controverted. There is no reason for non- acceptance of these grounds which are otherwise genuine.
As aresuit, this petition isallowed. The petition filed by the respondent u/s 9 of the Hindu Marriage Act is transferred to the Court of District Judge, Amritsar.
Petition allowed.