KANAKA S Vs. NAVEEN V

JUDGEMENT

(1.) The petitioner is the wife and the respondent is the husband.

(2.) The respondent has filed O.P No. 819/2019 against the petitioner in the Family Court, Irinjalakuda for granting a decree of divorce. The petitioner has prayed that the aforesaid case may be transferred from the Family Court, Irinjalakuda to the Family Court, Ernakulam.

(3.) Inspite of service of notice on the respondent, he has not entered appearance. Heard the learned counsel for the petitioner.