Full Judgment Text
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO.833 OF 2020
RUCHIKA SWAIN Petitioner
VERSUS
SANDEEP KUMAR MALLICK Respondent
O R D E R
This transfer petition has been filed by the petitioner-wife
seeking transfer of divorce petition filed by the respondent-
husband in the Court of Senior Civil Judge, Vizianagaram, Andhra
Pradesh to the Family Court, Cuttack, Odisha.
Heard learned counsel for the parties and perused the record.
This Court is of the opinion that the interest of justice
would be best subserved if the proceedings are allowed to continue
in the Court at Vizianagaram, Andhra Pradesh, subject to the
condition that the respondent-husband would pay to the petitioner-
wife a sum of Rs.10000/- (Rupees Ten Thousand Only) for her
expenses on account of travel, boarding and lodging on the date(s)
of hearing or as and when her presence may be required by the Court
concerned. It is clarified that such amount shall be made over by
the respondent to the petitioner on every date when she attends the
Signature Not Verified
Digitally signed by Dr.
Mukesh Nasa
Court at Vizianagaram.
Date: 2021.10.08
09:04:41 IST
Reason:
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Having regard to overall circumstances of the case, this Court
is of the opinion that the Court at Vizianagaram should decide
H.M.O.P. No.106/2019 on merits as expeditiously as possible and in
any case within a year from today.
The Transfer Petition is disposed of in aforesaid terms.
........................J.
[S. RAVINDRA BHAT]
NEW DELHI;
OCTOBER 04, 2021