SMT. KAMLA Vs. GOVIND KUMAR

JUDGEMENT

(1.) Despite service of the notice nobody has put in appearance on behalf of the respondent.

(2.) The transfer application is therefore, being decided, after considering the submissions of learned counsel for the applicant.

(3.) Mr. Moti Singh, learned counsel for the applicant stating the facts of the case submitted that the respondent-Govind Kumar husband of the petitioner had instituted a petition for dissolution of marriage under section 13 of the Hindu Marriage Act, 1955 on 08.07.2015, which was registered as case No. 14/2015 in the Family Court, Ajmer.