Punjab-Haryana High Court
Geeta vs Bira Ram on 22 April, 2015
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA AT
CHANDIGARH
T.A. No.103 of 2014
Date of Decision.22.04.2015
Geeta .......Petitioner
Versus
Bira Ram ......Respondent
Present: Mr. Sumeet Puri, Advocate
for the petitioner.
CORAM:HON'BLE MR. JUSTICE K. KANNAN
1. Whether Reporters of local papers may be allowed to see the
judgment ?
2. To be referred to the Reporters or not ?
3. Whether the judgment should be reported in the Digest?
-.-
K. KANNAN J. (ORAL)
1. The petition for transfer is sought by the wife on the ground that it will be difficult to contest the case in the place where the respondent resides. The husband has incestuous eye on petitioner's own daughter and there are complaints as regards the same. The respondent has been served but he is not before the Court to contest the petitioner's pleas.
2. The transfer application is allowed and the proceedings pending before the Court at Mansa are withdrawn and transferred to the Family Court at Sangrur. For appearance of the parties before the Family Court at Sangrur on 22.05.2015.
(K. KANNAN) JUDGE April 22, 2015 Pankaj* PANKAJ KUMAR 2015.04.24 16:10 I attest to the accuracy and integrity of this document