SHYANALI GHOSH Vs. SUMIT KUMAR GHOSH

JUDGEMENT

(1.) This transfer petition is at the instance of wife.

(2.) Despite service of notice, respondent has not put in appearance. We, therefore, proceed to finally dispose of this matter ex parte.

(3.) The respondent-husband has filed Matrimonial Suit No. 428/97 titled S. K. Ghosh v. Shymali Ghosh, pending before the District Judge, 24 Parganas (South) at Alipore (West Bengal). The said suit has subsequently been transferred to the IVth Court of Additional District Judge. Alipore and renumbered as Matrimonial Suit No. 45/98. The petitioner prays for transfer of the said case on the ground that she is employed in Delhi and it is very difficult for her to attend the day-to-day proceeding at Calcutta. No counter affidavit has been filed to deny the allegations stated in the petition.