ARPITA DAS Vs. AMAR DAS

JUDGEMENT

(1.) An affidavit of service is filed in Court today; let it be kept with the record.

(2.) In spite of service, none appears for the opposite party to contest the prayer for transfer.

(3.) The husband instituted a suit under Section 9 of the Hindu Marriage Act, 1955, before the learned District Judge, Purulia. The suit has, since, been registered as Matrimonial Suit No.159 of 2009.