BABITA Vs. MAHESH KUMAR VAID

JUDGEMENT

(1.) PRAYER in the present application is for transfer of divorce petition, titled as Mahesh Kumar Vaid v. Mrs. Babita filed under Section 13 (i) (a) of the Hindu Marriage Act, 1955 (for short 'the Act') filed by the respondent-husband from the Court of District Judge, Family Court, Faridabad to the Court of competent jurisdiction at Bathinda.

(2.) SERVICE of respondent is complete. However, at the time of hearing, no one had appeared for him.

(3.) NO one had appeared for the respondent at the time of hearing to controvert the argument raised by the learned counsel for the applicant.