Punjab-Haryana High Court
Sandeep Kaur vs Princepal Singh on 23 August, 2021
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
203
TA-529-2021(O&M)
Date of Order:23.08.2021
SANDEEP KAUR ..Petitioner
Versus
PRINCE PAL SINGH ..Respondent
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr.P.K.S. Phoolka, Advocate,
for the petitioner.
ANIL KSHETARPAL, J(Oral)
The hearing of the case was held through video conferencing on account of restricted functioning of the Courts.
Through this petition, the petitioner (wife) prays for transfer of the petition filed under Section 32 of the Indian Divorce Act, 1869, bearing No.DMC/07/2021, titled as "Prince Pal Singh Vs. Sandeep Kaur", pending in the Court of Civil Judge (Junior Division), Fazilka, re-numbered as DMC/110/2021, to the Court of competent jurisdiction at Bathinda.
The petitioner claims that she got married to the respondent on 15.03.2020. She claims that presently, she is residing with her aged parents at Bathinda which is at a distance of 100 Kms and the respondent is giving threats to the petitioner. She further claims that she has no source of income and is totally dependant upon her aged parents, who are suffering from various ailments. It has further been asserted that between two places there is no direct contact with rail and bus.
As per office report, the notice issued to the respondent has been received back served through his counsel in the trial Court. However, the respondent remains unrepresented.
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TA-529-2021(O&M) -2-
Keeping in view the aforesaid assertions which are not disputed, the petition is allowed and the case filed under Section 32 of the Indian Divorce Act, 1869, bearing No.DMC/07/2021, titled as "Prince Pal Singh Vs. Sandeep Kaur", re-numbered as DMC/110/2021, is ordered to be transferred to the Court of competent jurisdiction at Bathinda.
The petitioner is directed to appear before the Court of District Judge, Bathinda on 07.09.2021, who will try the case himself or assign it to the Court of competent jurisdiction.
The transferor Court is requested to remit the case file to the transferee Court forthwith.
All the pending miscellaneous applications, if any, are also disposed of.
August 23, 2021 (ANIL KSHETARPAL)
nt/ay JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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