Full Judgment Text
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CASE NO.:
Transfer Petition (civil) 108 of 2007
PETITIONER:
MONI NIRANJAN
RESPONDENT:
ASHISH NIRANJAN & ANR
DATE OF JUDGMENT: 07/01/2008
BENCH:
H.K. SEMA & MARKANDEY KATJU
JUDGMENT:
JUDGMENT
O R D E R
TRANSFER PETITION(C) NO. 108 OF 2007
This is wife’s petition for transfer. The ground taken in this transfer petitions i
s that
she is having a four year old son and she would be unable to go to Patna to contest the
suit leaving behind her minor son. The other ground taken is that she has also filed a
maintenance application which is pending at Family Court at Bandra, Mumbai. We are
of the view that these are sufficient grounds for allowing the transfer petition.
Accordingly, transfer petition is allowed. Hindu Marriage Petition (HMP)
No.113/2005 (Matrimonial Case No.113/2005) titled Shri Ashish Niranjan Vs. Moni
Bhushan & Anr. pending in the Family Court at Patna stands transferred to the Family
Court at Bandra, Mumbai.