KUSUM Vs. PAWAN KUMAR

JUDGEMENT

(1.) As per the observations made in the order dtd. 4/11/2025, despite service, the respondent did not make appearance on that date. Even today, he has not made appearance. As such, the respondent is proceeded against ex parte.

(2.) Counsel for the applicant heard.

(3.) The applicant-wife has filed the present application for seeking transfer of the divorce petition i.e. DMC/473/2024, titled 'Pawan Kumar Vs. Kusum', filed by the respondent-husband, pending in the Family Court, Panipat and she seeks transfer of the same to the Court of competent jurisdiction at Sonepat.