Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION(CIVIL)NO. 288 OF 2008
NEETU BADARYA ... Appellant(s)
Versus
PRASHANT KUMAR BADRYA ... 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 to allow the transfer petition filed
by the petitioner-wife, having particular regard to the fact that she has a 10 year old
minor girl, whom she has to look after. In such circumstances, we allow the transfer
petition and direct that H.M.O.P. 107A/2007 under Section 13(i) of the Hindu Marriage
Act, 1955, pending before the Family Court, Jabalpur, be transferred to the Family
Court at Kota, Rajasthan.
...................J.
(ALTAMAS KABIR)
....................J.
(MARKANDEY KATJU)
New Delhi,
December 17, 2008.