PRATIBHA Vs. KRISHNA

JUDGEMENT

(1.) Mr Sunil Kumar Yadav, learned counsel for the applicant. The petitioner before this court has filed this present petition for transfer of matrimonial dispute i.e. Case No. 360/2017 from Family Court, Indore to the Family Court, Gwalior.

(2.) This court has issued notice in the matter and inspite of service of notice there is no appearance on behalf of the respondents.

(3.) The facts of the case reveal that the husband of the petitioner has filed a divorce petition and she is having two minor children and she is residing at Gwalior. The petition has been filed at Indore. It has been stated that the wife is receiving a maintenance of Rs. 3000/- per month and there is no other family member to escort her to attend the proceedings at Indore. Her father is aged about sixty years and the petitioner has to come along with two minor children aged about 3 and 7 years, respectively and prayer has been made for transfer to Family Court, Gwalior. Inspite of notice as stated earlier there is no appearance on behalf of the other side.