Jitendra Chauhan, J. - (1.) THE present application has been preferred by the applicant -husband, under Section 24 of the Code of Civil Procedure, praying for the transfer of the petition titled as 'Chander Rashmi Vs. Sanjeev Kumar Bhatia', filed by the respondent under Section 9 of the Hindu Marriage Act, 1955 (for short 'the Act'), from the Court of learned Additional District Judge, Yamuna Nagar at Jagadhri, to the Court of competent jurisdiction at Phagwara, Distt. Kapurthala.
(2.) HEARD learned counsel for the applicant and perused the case file. The case set up by the applicant is that he met the respondent in Holland for the first time in the year 1994, and was allured by her on the pretext of getting him the permanent citizenship of that country. The respondent is stated to be the permanent citizen of Holland. It is further the case of the applicant that he never stayed with the respondent in any capacity and the factum of marriage between the parties has been denied.
(3.) THE respondent has filed a petition under Section 9 of the Act at Yamuna Nagar, stating the applicant as his husband. It is alleged that the marriage between the parties was solemnized on 8.7.1997 at Yamuna Nagar.;