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Sukhwinder Kaur vs Harjinder Singh

Punjab And Haryana At Chandigarh · Decided on 25 September 2007 · Citation: (2007) 2 HLR 673 : (2008) 1 Marr.LJ 688 : (2007) 4 RCR(Civil) 641

HON’BLE JUDGES
Hemant Gupta, J
CASE NUMBER
I.A. No. 2 of 2007
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Judgment

4 paragraphs · 146 words

Hemant Gupta, J.—The petitioner has sought transfer of petition under Section 13 of the Hindu Marriage Act, 1955 filed by the respondenthusband on 23012007 at Kapurthala to Ludhiana where she has filed a petition under Section 9 of the Act on 30102006.

2.

In terms of Section 21A of the Act, petitions under Sections 9 and 13 are required to be decided by the same Court.

3.

In view of the above, proceedings under Section 13 of the Act are ordered to be transferred to the Court of learned District Judge, Ludhiana. Even the records of the petition filed by the petitioner titled as "Sukhwinder Kaur v. Harjinder Singh" shall also be placed before the learned District Judge, Ludhiana. The learned District Judge, Ludhiana shall entrust both the cases to one Court.

4.

Parties are directed to appear before the learned District Judge, Ludhiana on 29102007.