- (1.) The petitioner has sought transfer of petition under Section 13 of the Hindu Marriage Act, 1955 (hereinafter referred to as the 'the Act') titled as "Sarbjit Singh Vs. Mandip Kaur" pending in the Court of Ms. Harpreet Kaur, Additional District Judge, Gurdaspur to the Court of competent jurisdiction at Jalandhar.
(2.) It is pointed out that out of the wedlock of the parties, two male children were born on 9.11.2001 and 15.9.2003 and such small children are living with the petitioner. It is pointed out that with the two small children, it is difficult for the petitioner to contest the petition for dissolution of marriage filed in the Court of District Judge, Gurdaspur.
(3.) It is further pointed out that the petitioner has filed a petition under Section 125 Cr.P.C. for grant of maintenance, which is pending before the Court of Judicial Magistrate Ist Class, Jalandhar. Still further, the petitioner has filed a complaint under Sections 406, 498-A IPC, which is also pending in the Court of the Judicial Magistrate Ist Class, Jalandhar. Learned counsel for the petitioner further states that village Umarpura, where the respondent is residing is at equi-distance from Gurdaspur and Jalandhar. Keeping in view the aforesaid facts, it will be appropriate if the petition for dissolution of marriage under Section 13 of the Act, titled as "Sarbjit Singh Vs. Mandip Kaur" pending in the Court of Ms. Harpreet Kaur, Additional District Judge, Gurdaspur is transferred to the Court of learned District Judge, Jalandhar. Ordered accordingly.;