TRISHLA SHARMA Vs. YASHPAL MUDGAL

JUDGEMENT

(1.) THIS is an application under Section 24 of the Code of Civil Procedure for transfer of Petition No. 107 of 2008 filed by the respondent under Section 13 of the Hindu Marriage Act, 1955, titled "Yashpal Versus Smt.Tirishla", which is pending in the Court of District Judge, Jhajjar to the District Courts at Sonepat.

(2.) NO one has appeared on behalf of the respondent despite service. On the last date, the matter was adjourned to await the appearance of the respondent, but none has put in appearance.

(3.) THE averments made by the applicant have gone uncontroverted.