SUDESH RANI Vs. RADHEY SHYAM

JUDGEMENT

(1.) PRAYER in the present application is for transfer of petition, titled as Radhey Shyam v. Sudesh Rani filed under Section 9 of the Hindu Marriage Act, 1955 (for short, 'the Act') by the respondent- husband from the Court of Additional District Judge, Jhajjar to the Court of competent jurisdiction at Bhiwani.

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

(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.