Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION(C) NO. 742 OF 2007
SWARANJIT KAUR .......PETITIONER(S)
Versus
SWARAN SINGH SOHI .....RESPONDENT(S)
O R D E R
This is a petition for transfer by the wife. She seeks transfer of the divorce
petition filed by her husband from the Court of District Judge, New Delhi to a
competent Court at Indore.
The petitioner is dependent on her parents and brother. She has two
children. It will be difficult for her to defend the proceedings by travelling to New
Delhi.
In the circumstances, we allow this transfer petition. H.M.A. Petition
No.1165/2006, titled Shri Swaran Singh Sohi Vs. Smt Swaranjit Kaur is ordered to be
transferred from the Court of Learned District Judge, New Delhi to the Court of District
Judge at Indore who may either deal with the same himself or assign it to appropriate
court at Indore for disposal.
...........................J.
( R.V. RAVEENDRAN )
New Delhi; ...........................J.
July 28, 2008. ( LOKESHWAR SINGH PANTA )