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Kiranjit Kaur Vs Amarjit Singh @ Kala

Case No: TA No. 463 of 2012 (O and M)

Date of Decision: Aug. 5, 2013

Acts Referred: Guardians and Wards Act, 1890 — Section 9

Hon'ble Judges: Jaswant Singh, J

Bench: Single Bench

Advocate: D.R. Singla, for Mr. Inderjit Sharma, for the Appellant; L.S. Sidhu, for the Respondent

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Judgement

Jaswant Singh, J.@mdashPetitioner-wife is seeking the transfer of petition filed by the respondent-husband seeking custody of the three minor

children titled as ""Amarjit Singh vs. Kiranjit Kaur"" from the courts at Sirsa to a court of competent jurisdiction at Bathinda. Counsel for the parties

have been heard.

2. It is not in dispute that the marriage of the parties was solemnized in the year 2001 and out of this wedlock one daughter and two sons were

born. It is also not in dispute that due to their matrimonial dispute, the wife along with three minor children is residing at her parental home at

Bathinda whereas the husband is a resident of village Kherpur, Tehsil and District Sirsa. It is also not in dispute that keeping in view the provisions

of Sub Section 1 of Section 9 of the Guardian and Wards Act, 1890, the petition seeking the custody of the person of the minor is maintainable

where the minor children ordinarily resides. It is not disputed by counsel for the respondent that the three minor children are presently residing with

petitioner-wife at Bathinda. Thus in view of the above circumstances and in view of sub Section 1 of Section 9 of the Guardian and Wards Act,

1890, the present petition is allowed and petition filed by the respondent-husband under Guardian and Wards Act, 1890 in the court of Additional

Civil Judge (Sr. Divn.) Sirsa titled as Amarjit Singh vs. Kiranjit Kaur is ordered to be withdrawn and transferred to the courts of competent

jurisdiction act Bathinda for disposal in accordance with law from the stage of withdrawal.