G.R. BHUVANESHWARI Vs. G.S. PUTTARAJU

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the Impugned Order dated 11th March, 2013 passed by the High Court of Karnataka, at Bangalore, in Civil Petition No. 151 of 2011, whereby the High Court has declined the prayer of the appellant seeking transfer of M.C. No. 21/2010 and W.C. No. 1/2010, filed by the respondent (husband), from the Court of Civil Judge Senior Division, Maddur to the Family Court at Mysore.

(3.) Despite service of notice, respondent herein has not entered appearance before this Court.