PROMILA VERMA Vs. KAMAL VERMA

JUDGEMENT

(1.) The applicant-wife has filed the present application for seeking transfer of the petition under Sec. 13 of the Hindu Marriage Act i.e. HMA/600/2024, titled 'Kamal Verma Vs. Promila Verma', filed by the respondent-husband, pending in the Family Court (Camp Court) Indri, District Karnal and she seeks transfer of the same to the Court of competent jurisdiction at Rohtak.

(2.) Upon notice issued, the respondent did not make appearance, despite service and as such, was proceeded against ex parte.

(3.) Counsel for the applicant heard.