Punjab-Haryana High Court
Rajinder Kaur Wife Of Hardeep Kaur ... vs Hardeep Singh Son Of Sh. Surjit Singh ... on 10 July, 2012
Author: K. Kannan
Bench: K. Kannan
TA No.88 of 2012(O&M) [1]
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
TA No.88 of 2012(O&M)
Date of Decision: 10.07.2012
Rajinder Kaur wife of Hardeep Kaur daughter of Gurdial Singh
resident of House No.3589, Krishan Street, Basti Sheikh,
Jalandhar.
... Petitioner
Versus
Hardeep Singh son of Sh. Surjit Singh resident of Dashmesh
Colony, Opposite 32 KB Sub-Station, Amritsar Road, Tarn
Taran.
... Respondent
CORAM: HON'BLE MR. JUSTICE K. KANNAN
Present:Mr. B.D. Sharma, Advocate
for the petitioner.
None for respondent.
*****
1.Whether reporters of local papers may be allowed to
see the judgment? NO
2.To be referred to the reporters or not? NO
3.Whether the judgment should be reported in the
digest? NO
K. KANNAN, J. (Oral)
1. The petition for transfer is sought by the wife on the ground that there is already a proceeding for maintenance pending in the district Court at Jalandhar and it will be inconvenient to conduct the case at Tarn Taran where the respondent has initiated proceedings. She is not being provided for with maintenance and she cannot also undertake the trouble of travelling to Tarn Taran. The respondent has been served but he has not chosen to contest the petitioner's claim. I find that the grounds are made out for transfer and order that the case pending on the file of the district Court at Tarn Taran be withdrawn and transferred to the district Court at Jalandhar.
TA No.88 of 2012(O&M) [2]The parties shall appear on 03.08.2012 before the Additional District Judge, Jalandhar.
2. The transfer application is ordered.
10th July, 2012 ( K. KANNAN ) rajan JUDGE