- (1.) Applicant-Wife, by way of instant application under Section 24 of the Code of Civil Procedure, seeks transfer of a petition under Section 9 of the Hindu Marriage Act, 1955 (for short 'HM Act') filed by the respondenthusband from Chandigarh to Panchkula.
(2.) Heard learned counsel for the applicant.
(3.) It is a matter of record that Panchkula and Chandigarh are adjoining with each other. There is hardly any distance, which may justify the transfer of a petition under Section 9 of HM Act filed by the respondenthusband from Chandigarh to Panchkula. Further, it is own pleaded and argued case on behalf of the applicant that she is residing at Chandimandir.;