Full Judgment Text
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C.) NO.698 OF 2008
RATNA PRAVEEN TIWARI Petitioner(s)
VERSUS
PRAVEEN PRATAPA TIWARI Respondent(s)
O R D E R
Heard both sides.
Petitioner is the wife. The respondent-husband had filed a
petition under Section 13(1)(ia) of the Hindu Marriage Act, which is pending
in the Court of Civil Judge (S.D.), Palghar, District Thane (Maharashtra). The
petitioner is now staying with her parents and she seeks transfer of the case.
The respondent was served with the notice and is represented by counsel.
He has raised certain objections for the transfer of the case.
In the facts and circumstances of the case, the Petition
NO.79/2006 entitled Praveen Pratap Tiwari Vs. Mrs.Ratna Praveen Tiwari,
pending before the Civil Judge (S.D.), Palghar, District Thane (Maharashtra) is
directed to be transferred to the Family Court at Lucknow.
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All the records be transmitted to the transferred court.
The transfer petition is allowed accordingly.
..................CJI.
(K.G. BALAKRISHNAN)
....................J.
(P. SATHASIVAM)
NEW DELHI;
17TH NOVEMBER, 2008.