Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION(CIVIL)NO. 67 OF 2008
KAVITA OJHA ... Appellant(s)
Versus
ASHWANI KUMAR SHARMA ... Respondent(s)
O R D E R
Having heard learned counsel for the respective parties, we are of
the view that sufficient grounds have been made out for allowing the
petition for transfer, having particular regard to ground No.(i) which
indicates that the petitioner has a minor female child of two years and it is,
therefore, difficult for her to travel from Chennai to Churu, Rajasthan, to
conduct the matrimonial case filed by the respondent-husband.
Accordingly, the transfer petition is allowed.
Let the Civil Case No.68 of 2007, pending in the court of District
& Sessions Judge, Churu (Rajasthan), be transferred to the Family Court at
Chennai (Tamil Nadu).
It will be upto the parties to approach the Mediation Cell in
Madras High Court, if so advised.
...................J.
(ALTAMAS KABIR)
....................J.
(MARKANDEY KATJU)
New Delhi,
December 17, 2008.