SHIKHA GADWAL vs. BRIJENDRA KUMAR ATAL

IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (C) NO.55 OF 2009 SMT. SHIKHA GADWAL ..... PETITIONER VERSUS BRIJENDRA KUMAR ATAL ..... RESPONDENT O R D E R This petition has been filed for transfer of Case No. 805 of 2008 titled Brijendra Kumar Atal v. Shikha Gadwal filed under Section 9 of the Hindu Marriage Act, 1955, pending in the Court of Additional Principal Judge, Family Court at Kanpur to the Court of Principal Judge, Family Court at Jaipur, Rajasthan. Having heard the learned counsel for the respective parties and having considered the grounds set out in the transfer petition , in particular ground Nos. (d) and (e) we are of the view that the transfer petition should be allowed. The same is, accordingly, allowed. Let Case No. 805 of 2008 titled Brijendra Kumar Atal v. Shikha Gadwal, pending in the Court of Additional Principal Judge, Family Court at Kanpur, be transferred to the Family Court Jaipur, Rajasthan. ..................J [ALTAMAS KABIR] ..................J [CYRIAC JOSEPH] NEW DELHI AUGUST 13, 2009.