JITENDRA CHAUHAN, J. - (1.) ANU Sharma alias Manju, the applicant -wife has preferred the instant application under Section 24 of the Code of Civil Procedure, praying for transfer of the petition under Section 25 of the Guardians and Wards Act, 1890, read with Section 6 of the Hindu Minority & Guardianship Act, 1956 (Annexure A -1), titled as 'Randhir Vs. Manju', filed by the respondent, from the Court of learned District Judge, Karnal, to the Court of competent jurisdiction at Patiala.
(2.) NOBODY has caused appearance on behalf of the respondent despite service. Accordingly, the respondent is proceeded against ex parte.
(3.) A perusal of the record would reveal that the applicant has filed a petition under Section 13 of the Hindu Marriage Act, 1955, against the respondent, which is pending adjudication before theTA No.560 of 2010 2 learned District Judge, Patiala. The applicant -wife is residing at Patiala. The respondenthusband filed petition (Annexure A -1), which is pending before the learned District Judge, Karnal. It would certainly be difficult for the wife, living at the mercy of her parents, having no source of income and saddled with the responsibility of raising her three minor daughters, to attend the court proceedings at Karnal.;