Punjab-Haryana High Court
Manpreet Kaur vs Bikramjit Singh on 18 February, 2026
Author: Archana Puri
Bench: Archana Puri
1
TA-410-2025
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Sr. No.206
TA-410-2025
Date of Decision: 18.02.2026
MANPREET KAUR
....Applicant
Versus
BIKRAMJIT SINGH
.....Respondent
CORAM: HON'BLE MRS. JUSTICE ARCHANA PURI
Present:- Dr. Rishi Pal Singh, Advocate
for the applicant.
Respondent proceeded against ex parte
vide order dated 10.02.2026.
*****
ARCHANA PURI, J. (Oral)
The applicant-wife has filed the present application for seeking transfer of the petition under Section 13 of the Hindu Marriage Act i.e. HMA/165/2023, titled 'Bikramjit Singh Vs. Manpreet Kaur', filed by the respondent-husband, pending in the Courts at Rupnagar and she seeks transfer of the same to the Court of competent jurisdiction at Karnal.
In pursuance of notice issued, the respondent did not make appearance, despite service and as such, was proceeded against ex parte.
Counsel for the applicant heard.
It is submitted by the counsel for the applicant that the marriage between the parties to the lis, had taken place on 25.02.2022. There is no SONU 2026.02.19 09:09 I attest to the accuracy and authenticity of this document 2 TA-410-2025 living child from the said wedlock. On account of the matrimonial dispute, the parties are residing separate. The applicant is a housewife and is dependent upon her parental family. She has filed the petition under Section 9 of the Hindu Marriage Act i.e. HMA/553/2023, which is pending in the Courts at Karnal. The respondent, at first instance, had made appearance in the said case, but however, thereafter, he was proceeded against ex parte. Besides the same, the respondent is facing trial in the Courts at Karnal, relating to FIR bearing No.317 dated 29.07.2023, under Sections 323, 377, 406 and 498-A and 506 IPC, got lodged by the applicant at Police Station Taraori, District Karnal. The distance between the two places is stated to be about 165 kms.
In view of the submissions aforesaid, more particularly, considering the fact about the applicant not having any source of earning; two other cases, arising from the broken marriage, already pending in the Courts at Karnal, more particularly, the criminal case, wherein the respondent is required to make appearance on each and every date of hearing; conduct of the respondent, in not pursuing the petition under Section 9 of the Hindu Marriage Act, filed by the applicant and above it, considering the fact about the respondent having not come forward to resist the application, the transfer application is allowed and the petition under Section 13 of the Hindu Marriage Act i.e. HMA/165/2023, titled 'Bikramjit Singh Vs. Manpreet Kaur', filed by the respondent-husband, stands transferred from the Family Court, Rupnagar, to the Court of competent jurisdiction at Karnal. The requisite record of the aforesaid case be sent by SONU the Family Court, Rupnagar, to the District and Sessions Judge, Karnal. 2026.02.19 09:09 I attest to the accuracy and authenticity of this document 3 TA-410-2025 Learned District and Sessions Judge, Karnal, shall assign the said petition to the Family Court, Karnal. Even, the parties are directed to appear before the Family Court, Karnal, within a period of one month from today onwards.
(ARCHANA PURI)
18.02.2026 JUDGE
Himanshu Vats
Whether speaking/reasoned : Yes
Whether reportable : Yes/No
SONU
2026.02.19 09:09
I attest to the accuracy and
authenticity of this document