MAMTA SHARMA Vs. JAGMOHAN

JUDGEMENT

(1.) Prayer in this petition is for transfer of the petition filed by the Respondent-husband under Sec. 13(1) of the Hindu Marriage Act, 1955, pending before the Family Court, Hoshiarpur to the competent Court of jurisdiction at Camp Court at Phagwara.

(2.) While issuing notice of motion on 15/11/2021, the following order was passed:

(3.) Learned counsel for the petitioner has further relied upon 2022 Live Law (SC) 627 N.C.V. Aishwarya vs. A.S. Saravana Karthik Sha, wherein Hon'ble Supreme Court has held as under: