Punjab-Haryana High Court
Gian Singh And Another vs Gian Singh And Others" Pending ... on 15 February, 2011
Author: Jitendra Chauhan
Bench: Jitendra Chauhan
T.A.No.414 of 2010 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
T.A.No. 414 of 2010
Date of decision 15.2.2011
Gian Singh and another
...Applicants
Sukhpreet Kaur @
Sukhwinder Kaur
...respondent
CORAM: HON'BLE MR.JUSTICE JITENDRA CHAUHAN Present: Mr.Adarsh Jain,Advocate for the applicants Mr.Naveen Daryal,Advocate for the respondent JITENDRA CHAUHAN.J (Oral) During the visit of learned Administrative Judge, Jalandhar, an application dated 17.9.2010 for transferring the petition titled "Sukhpreet Kaur @ Sukhwinder Kaur vs. Gian Singh and others" pending adjudication in the Court of Civil Judge (Sr.Division)-cum- Gurdian Judge,Jalandhar was made by Jasvir Kaur and Gian Singh, the grandmother and grandfather respectively of the sons of Sukhpreet Kaur @ Sukhwinder Kaur-respondent.
Learned counsel for the respondent submitted that after the death of husband of the respondent, ( son of the applicants), the respondent has remarried and is residing at Village Zanian,Tehsil Jandiala Guru,District Amritsar. The claim in the petition is to secure visiting rights of her children, who were earlier in her custody but subsequently taken away by the applicants. The suit was filed in the year 2008.
Keeping in view the right of the mother to see her children and the concern T.A.No.414 of 2010 1 of the grand- parents, it would be in the interest of justice to direct the learned trial court to conclude the trial in case titled "Sukhpreet Kaur @ Sukhwinder Kaur vs.Gian Singh & Others" expeditiously preferably within four months from the date of receipt of copy of this order.
Accordingly the transfer application is dismissed.
(JITENDRA CHAUHAN) 15.2.2011 JUDGE MS