Full Judgment Text
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CASE NO.:
Transfer Petition (civil) 655 of 2007
PETITIONER:
Ruchira
RESPONDENT:
Shaswat Babu
DATE OF JUDGMENT: 16/04/2008
BENCH:
B.N. AGRAWAL & G.S. SINGHVI
JUDGMENT:
JUDGMENT
O R D E R
TRANSFER PETITION [CIVIL] NO.655 OF 2007
Heard learned counsel for the parties.
Prayer has been made in this petition for transfer of H.M.A. No.45 of
2006, titled as Shaswat Babu vs. Ruchira, pending in the court of Additional District
Judge, Gurgaon, within the State of Haryana, to the Court of Civil Judge (Senior
Division), Bhubaneswar, within the State of Orissa. During the pendency of this
petition, the parties have filed a joint petition of compromise whereunder they have
agreed that a mutual consent divorce decree be passed in the aforesaid case and
Matrimonial Petition No.327 of 2007, filed by the wife, under Section 9 of the Hindu
Marriage Act for restitution of conjugal rights, be dismissed. In view of this, both the
aforesaid cases are transferred to this Court and Matrimonial Petition No.327 of 2007
is dismissed. So far
H.M.A. No.45 of 2006 is concerned, the same is allowed and a
....2/-
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mutual consent divorce decree is passed therein. A bank draft for Rupees ten lakhs
by way of permanent alimony has been made over by learned counsel appearing on
behalf of the husband to the learned counsel appearing on behalf of the wife.
The transfer petition is, accordingly, disposed of.