- (1.) This application has been filed seeking transfer of Misc. Case No. 55 of 2012 filed for setting aside the ex parte decree of divorce given in Suit No. 158 of 2011 filed under Section 13 of the Hindu Marriage Act, from Principal Judge, Family Court, Lucknow to Principal Judge, Family Court, Lakhimpur Kheri.
(2.) Heard Sri Sharad Pathak, applicant's counsel. None appeared for opposite-party no. 2 despite sufficient service.
(3.) Briefly stated facts of the case are that applicant's marriage was solemnized with opposite-party no.2 on 4.6.2006. Out of their wedlock, a daughter was born who is studying in Ajmani International School in Lakhimpur Kheri. Relations between wife and husband became strained leading to various cases.;