DIVYA Vs. CHANDRA PRATAP SINGH

JUDGEMENT

(1.) This is a wife 's petition to transfer the Divorce Petition from Agra to Delhi. The ground taken in this petition is that the wifepetitioner 's father is suffering from cancer. This ground is also taken that she is having three years old daughter studying in Ryan Public International School, Faridabad, therefore, she will not be able to go to Agra from Delhi to contest the suit.

(2.) The respondent was served but declined to accept the notice. Enough opportunity is given to him but he has chosen not to appear.

(3.) Considering the above facts, we allow the transfer petition. Accordingly, Divorce Petition in Suit No.106 of 2006 titled as Shri Chandra Pratap Singh vs. Smt. Divya pending before the Court of Family Judge, Agra, Uttar Pradesh is transferred to the Court of District Judge, Delhi, who shall hear the suit himself or assign it to any other Judge competent to try such case.