MADHU BALA VERMA Vs. TRIBHUVAN SINGH

JUDGEMENT

(1.) There is no appearance on behalf of the parties. Since this revision petition is of the year 1986, and arises out of a matrimonial dispute, the matter is taken up today for final disposal.

(2.) By the impugned order dated 8.5.86,. the learned District Judge declined an application filed under Section 21 A of the Hindu Marriage Act (hereinafter referred to as the Act) read with Sections 10 and 151, Civil Procedure Code by which die petitioner-wife had sought transfer of the divorce petition filed by the respondent-husband at Delhi on 3.7.85 to the Court of District Judge, Ghaziabad as an earlier petition under Section 13 of Hindu Marriage Act filed on 19.2.1985 had been instituted by her at Ghaziabad.

(3.) Section 21A of Hindu Marriage Act reads as under: