THENMOZHI vs. V.SARAVANAN

IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (C) NO. 9 OF 2009 THENMOZHI ..... PETITIONER VERSUS V. SARAVANAN ..... RESPONDENT O R D E R Despite service of notice on the respondent-husband, no one appears to oppose the transfer petition filed by the petitioner-wife for transfer of M.C. No. 1913/2008 filed by the respondent-husband under Section 9 of the Hindu Marriage Act, 1955, titled V. Saravanan v. Thenmozhi, before the Court of Principal Family Judge at Bangalore to a competent Court at Coimbatore, Tamil Nadu. Having heard the learned counsel for the petitioner- wife and having perused the grounds set out in the transfer petition, we are satisfied that the transfer petition should be allowed. The same is, accordingly, allowed. M.C. No. 1913/2008 filed by the respondent-husband titled V. Saravanan v. Thenmozhi, pending before the Court of Principal Family Judge at Bangalore, is transferred to Family Court at Coimbatore, Tamil Nadu. ..................J [ALTAMAS KABIR] ..................J [CYRIAC JOSEPH] NEW DELHI AUGUST 13, 2009.