DIVYA DEVI (SMT.) Vs. BHAGWAN DAS

JUDGEMENT

(1.) NOTICES sent to the respondent by registered post as well as ordinary post both have been received served.

(2.) NOBODY appeared on behalf of the respondent.

(3.) THE petitioner, wife of the respondent, has moved this petition for transfer of the Petition No. 319/2006 (Bhagwan Das v. Smt. Divya Devi) under Section 9 of the Hindu Marriage Act pending in the Family Court, Ajmer to Family Court, Jodhpur.