BABITA DAS Vs. SUMAN DAS

JUDGEMENT

(1.) When the case is called out, there is no representation on behalf of the respondent-husband despite the notice being served. Accordingly, this Court heard Ms. A. Debbarma, learned counsel appearing for the petitioner-wife.

(2.) The instant petition is filed by the petitioner under Sec. 24 of the Code of Civil Procedure seeking transfer of the case bearing No. T.S.(Null) 03 of 2022 from the file of learned Judge, Family Court, Udaipur, Gomati, Tripura to the file of learned Judge, Family Court, Agartala, West Tripura.

(3.) For the reasons stated in the petition and as there is apparently no objection from the side of respondent being unrepresented, the transfer petition is allowed.