RICHA Vs. RAJIV HOODA

JUDGEMENT

(1.) Prayer in this petition is for transfer of the petition filed under Sec. 13 of the Hindu Marriage Act, pending in the Family Court, Sonepat to the competent Court of jurisdiction at Rohtak.

(2.) Vide order dtd. 27/10/2020, the following order was passed:-

(3.) Counsel for the petitioner has argued that on account of a matrimonial discord, the respondent/husband has filed the petition under Sec. 13 of the Hindu Marriage Act, as a counter-blast, before the Principal Judge, Family Court, Sonepat.