DEEPA SHARMA Vs. RISHAB SARSWATI

JUDGEMENT

(1.) The petitioner has approached this Court for transfer of the petition filed for grant of decree of divorce on the ground of adultery and cruelty under Sec. 13(1) (ia) & (ib) of Hindu Marriage Act, 1955 in HMA No. 354 of 2023, titled Rishab Sarswati vs. Deepa Sharma & another, before Family Court, District Shimla H.P. to Family Court, District Mandi, H.P.

(2.) The copy of the divorce petition has been appended by learned counsel for the petitioner. It is contended by learned counsel for the petitioner that the present petitioner was proceeded ex-parte in those proceedings. However, subsequently on coming to know about passing of the said order, an application under Order 9 Rule 13 of CPC for setting aside the ex-parte order has been preferred and said application is still pending for its adjudication.

(3.) The petitioner has averred that she is currently living at Joginder Nagar alongwith her daughter Garvika Saraswati, who is studying at Mount Mourya International School, Joginder Nagar, District Mandi, H.P. and School certificate of daughter Garvika has been enclosed with the petition as Annexure P-2.