ALISHA BERRY Vs. NEELAM BERRY

JUDGEMENT

(1.) The present Transfer Petition has been filed by the Petitioner (Daughter-in-law of the Sole Respondent) seeking transfer of the case bearing MC No.825 of 2023 filed by the Respondent (Mother-in-law) under the provisions of the Protection of Women from Domestic Violence Act, 2005 (for short, 'the D.V. Act'), titled as "Neelam Berry v. Alisha Berry"(subject-case), pending in the Court of Metropolitan Magistrate, Mahila Court-05, West, Tis Hazari Courts, Delhi to the Court of Chief Judicial Magistrate, Ludhiana, Punjab.

(2.) Despite service of Notice upon the Sole Respondent, no one has entered appearance on her behalf so far.

(3.) Heard learned Counsel for the Petitioner.