Ankita Puri vs Apurva Puri
2019 Latest Caselaw 6646 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- TRANSFER APPLICATION (CIVIL) No. - 456 of 2018
 

 
Applicant :- Ankita Puri
 
Opposite Party :- Apurva Puri
 
Counsel for Applicant :- Ganesh Shanker Srivastava,Deepak Kumar Srivastava
 
Counsel for Opposite Party :- Satya Dheer Singh Jadaun,Arvind Srivastava,Satya Dheer Singh Jadaun
 

 
Hon'ble Anjani Kumar Mishra,J.

Case called out in the revised list. None has appeared on behalf of the opposite party, even in revised call.

No counter affidavit has been filed on behalf of the opposite party.

This is a transfer application filed by the wife, seeking transfer of a divorce petition under Section 13 of the Hindu Marriage Act filed by the husband-opposite party at Kanpur Nagar. Transfer of the case is sought to district Lakhimpur Kheri on the ground of convenience.

In the affidavit in support of this transfer application, it has been averred that the applicant is residing with her parents in District Lakhimpur Kheri. The ground of financial stringency has also been raised.

Material allegations contained of the affidavit have not been controverted as no counter affidavit has been filed. They must therefore necessarily be accepted as correct.

Accordingly this transfer application is allowed.

Let the case No. 810 of 2018:Apurva Puri vs. Ankita Puri under Section 13 of the Hindu Marriage Act pending at Kanpur Nagar is hereby transferred to Lakhimpur Kheri, forthwith.

Order Date :- 7.8.2019

Priyanka