HEMANT GUPTA, J. - (1.) THE petitioner has sought transfer of petition under Section 13 of the Hindu Marriage Act, 1955 filed by the respondent-husband on 23-01-2007 at Kapurthala to Ludhiana where she has filed a petition under Section 9 of the Act on 30-10-2006.
(2.) IN terms of Section 21-A of the Act, petitions under Sections 9 and 13 are required to be decided by the same Court. In view of the above, proceedings under Section 13 of the Act are ordered to be transferred to the Court of learned District Judge, Ludhiana. Even the records of the petition filed by the petitioner titled as "Sukhwinder Kaur v. Harjinder Singh" shall also be placed before the learned District Judge, Ludhiana. The learned District Judge, Ludhiana shall entrust both the cases to one Court.
(3.) PARTIES are directed to appear before the learned District Judge, Ludhiana on 29-10-2007. Petition allowed.;