Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.163 OF 2016
(Arising out of SLP ( C) No. 15810 of 2015)
TEJALBEN ...APPELLANT(S)
VERSUS
MIHIRBHAI BHARATBHAI KOTHARI ...RESPONDENT(S)
J U D G M E N T
KURIAN,J.:
Leave granted.
2. This appeal has been filed against the order dated
10.12.2014 passed by the High Court of Gujarat at Ahmedabad in
Miscellaneous Civil Application (For Transfer) No.2596 of
2014 whereby the High Court dismissed the transfer
application.
3. It is seen that suit for divorce is pending before the
Principal Judge, Family Court, Rajkot. The appellant had
moved before the High Court of Gujarat at Ahmedabad for
transfer of proceedings pending at Rajkot to Jamnagar.
4. It is seen that further proceedings between the
JUDGMENT
parties are pending at Jamnagar. Therefore, we find no reason
why the divorce case be not transferred to Jamnagar.
5. The order dated 10.12.2014 is hence, set aside and the
transfer of proceedings from Rajkot to Jamnagar, is allowed.
6. The appeal stands disposed of. No costs.
....................J.
[KURIAN JOSEPH]
…....................J.
[ROHINTON FALI NARIMAN]
NEW DELHI;
JANUARY 11, 2016.
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