GOURI DEBNATH Vs. SANJOY DEBNATH

JUDGEMENT

(1.) Notice has properly been served upon the sole-respondent, who is the husband of the present petitioner.

(2.) The petitioner-wife has filed the instant application under Sec. 24 of the CPC for transferring the case being no. T.S. (Divorce) 03 of 2020 from the court of learned District Judge, South Tripura, Belonia to the court of learned Judge, Family Court, Gomati District, Udaipur, Tripura.

(3.) Registry note dtd. 6/4/2022 reveals that the sole-respondent had received the notice, but, till today he has not entered his appearance before this court.