Punjab-Haryana High Court
Jaswinder Kaur Wife Of Balvir Singh D/O ... vs Balvir Singh Son Of Piara Lal Son Of ... on 17 August, 2012
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
TA No.158 of 2012 (O&M)
Date of decision: 17.08.2012
Jaswinder Kaur wife of Balvir Singh d/o Gurmit Singh, R/o Village
Sakruli, Tehsil and District Hoshiarpur.
....Petitioner.
Versus
Balvir Singh son of Piara Lal son of Bakshi Ram, R/o Village
Bhaura, Tehsil Nawanshahar, District SBS Nagar.
....Respondent
CORAM: HON'BLE MR. JUSTICE K. KANNAN
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Present: Mr. Gurmeet Singh, Advocate, for the petitioner.
None for the respondent.
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K.Kannan, J. (Oral)
1. The application is at the instance of wife for transfer of matrimonial proceedings on the ground that she is indigent and that she has no resources to go to the place where the case has been filed by the husband. The respondent-husband has been served, but he has not entered appearance to object to the claim made by the petitioner. The transfer application is allowed and the case pending on the file of District Court at Nawanshahar is ordered to be withdrawn and transferred to the Court at District Court at Hoshiarpur.
2. For appearance of parties before the District Court at Hoshiarpur on 14.09.2012.
(K.KANNAN) JUDGE 17.08.2012 sanjeev