REENA DEV Vs. SURESH KUMAR

JUDGEMENT

(1.) Notice issued to respondent has been received back duly served, but there is no representation on his behalf, hence he is proceeded ex parte.

(2.) Petitioner is wife of respondent. Respondent has filed a petition for dissolution of marriage under Section 13 of the Hindu Marriage Act before learned District Judge, Sirmaur at Nahan, H.P. In the said petition, respondent has been shown to be residing before marriage and at the time of filing of the petition at Rajgarh in District Sirmaur, H.P.

(3.) Present petition has been filed by petitioner-wife for transfer of said petition preferred by respondent/husband to the Court of learned District Judge, Solan on the ground that at present, petitioner/wife is residing in Village Silhari, Tehsil Kandaghat, District Solan, H.P. and respondent/husband is also residing in Village Shikargaon, Post Office Salogra, Tehsil and District Solan, H.P. In petition for divorce, respondent/husband, before marriage, has shown himself as resident of Chambaghat, Tehsil and District Solan, H.P. and at the time of filing of petition, his place of resident has been mentioned in Village Shikargaon, referred supra.