SHALLU Vs. RAHUL NAHAR

JUDGEMENT

(1.) RESPONDENT has been served through his counsel in the lower court, but none has put in appearance on behalf of the respondent.

(2.) HEARD . File perused.

(3.) IT is alleged in the application that the petitioner is residing at Ludhiana along with two minor sons aged about 3 years and about 1 year born out of the wed-lock, and therefore, it is highly inconvenient for her to defend the aforesaid petition at Faridabad because distance between Faridabad and Ludhiana is said to be about 350 Kms.