MUKESH KUMARI Vs. SHYAM LAL

JUDGEMENT

(1.) Present petition has been filed by the petitioner seeking transfer of petition preferred by the respondent under Sec. 9 of Hindu Marriage Act bearing case No. 13-3/2018 (HMA) titled Shyam Lal vs. Mukesh Kumari, pending in the Court of learned Civil Judge (Senior Division), Court No.1, Ghumarwin,

(2.) Respondent was also duly served, but he has not chosen to be represented and therefore, he was proceeded ex- parte.

(3.) Learned counsel for the petitioner has placed reliance upon Rajani Kishor Pardeshi Vs. Kishore Babulal Pardeshi (2005) 12 SCC 237, Ashok Adhwani Vs. Ashok Kishinchand Sadhwani AIR 2009 SC 1374 and also relied upon decisions of Co-ordinate Bench of this Court passed in CMPMO No. 285 of 2018, titled Smt. Priya and Anr. Vs. Abdesh Kondal and Ors. and CMPMO No. 177 of 2016, titled Urvashi Rana Vs. Himanshu Nayyar, in support of his plea.