- (1.) The present application has been filed by the applicant wife for transfer of the petition filed by the respondent/ husband under Section 9 of the Hindu Marriage Act, 1955 (for short Rs. the Act') from the court of Civil Judge (Senior Division), Fatehgarh Sahib to the court of competent jurisdiction at Panchkula.
(2.) As per office report, service is complete. However none has caused appearance on behalf of the respondent and therefore, he is proceeded against ex parte.
(3.) I have heard the learned counsel for the applicant.;