COURT ON ITS OWN MOTION Vs. SUMEN PAUL

JUDGEMENT

(1.) Smt. Sulakhani Paul sent a letter petition praying for transfer of Title Suit (Divorce) No.06 of 2019 titled as Shri Sumen Paul v. Smt. Sulaxmini Paul pending in the Court of Family Judge, Kailashahar, Unakoti Judicial District to the Court of District Judge, North Tripura, Dharmanagar. The said communication was directed to be treated as a letter petition, on the judicial side.

(2.) On 19/2/2019, the Court issued notice to the husband, Sri Sumen Paul, S/O - Samiran Paul, Vill. and P.O. - Taraninagar, P.S. and Sub-Division - Kumarghat, District - Unakoti. Despite service, the husband has chosen not to enter appearance and contest the proceedings. Hence, the case was directed to be proceeded ex parte against him.

(3.) Even on 20/3/2019, matter was listed and the husband chooses not to enter appearance. Again on 28/3/2019, the matter was adjourned for today. The husband, arrayed as a respondent, has chosen not to appear in Court.