REKHABEN KIRANBHAI BARIYA Vs. KIRANBHAI KANUBHAI BARIYA

JUDGEMENT

(1.) By way of present application, present applicant is seeking transfer of the proceedings of Criminal Misc. Application no. 31 of 2019 preferred by the respondent ? husband under Guardian and Wards Act , pending with Additional District Court, Chhota Udepur to competent Court at Vadodara, as the present applicant is residing at Vadodara with her parents.

(2.) The brief facts of the case, as could be gathered from the memo of the application, are required to be set?out as under :?

(3.) The cause list shows that notice was served to the respondent. The present applicant has also filed service affidavit stating that on 18th January 2020 at about 12:03 pm, the respondent was personally served notice and signature was obtained on original writ. The papers also shows that notice was duly served to the opponent and concerned bailiff has also filed his report regarding service of the notice on the respondent. However, though notice was served to the respondent, he has not bothered to appear before this Court to contest this application.