Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C) NO. 1172 OF 2015
AKTA JUNEJA PETITIONER
VERSUS
SANJEEV KUMAR JUNEJA RESPONDENT
J U D G M E N T
KURIAN, J.
1. This is a transfer petition filed under section 25
of CPC for transfer of HMA No.268/2015 titled Sanjeev
Kumar Juneja Vs. Akta Juneja from the Court of DJFC,
Gurgaon, Haryana to the Family Court, Saket, Delhi.
2. Both parties are present today.
3. The respondent –husband fairly submits that he is
JUDGMENT
not actually against the transfer but he is aggrieved by
the allegations levelled against him in the petition
which are wholly baseless. He also submits that the
petitioner is not cooperating with the visitation rights
given to the respondent for the child `Shubhan’.
4. The petitioner submits that she has no objection if
the respondent-father takes the child as per the order of
the Court on every Sunday for three hours. She is only
worried that the child is not getting proper attention.
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5. The respondent-father assures that he will take
proper care of the child. Therefore, while allowing this
transfer petition, it is made clear that petitioner shall
cooperate with the order for taking the minor child every
Sunday for three hours. The respondent, in turn, shall
ensure that he would take the child from the residence of
the petitioner and after three hours he will drop back
the child at the residence of the petitioner. He also
assures that he will always be in the company of the
child.
6. The Transfer Petition is disposed of with the above
observations.
...................J.
[KURIAN JOSEPH]
..................J.
[SHIVA KIRTI SINGH]
NEW DELHI;
AUGUST 17, 2016
JUDGMENT
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