GUNJAN SHARMA vs. ASHUTOSH SHARMA

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1 CASE NO.: Transfer Petition (civil) 922 of 2006 PETITIONER: GUNJAN SHARMA RESPONDENT: ASHUTOSH SHARMA & ANR DATE OF JUDGMENT: 09/01/2008 BENCH: CJI K.G. BALAKRISHNAN & R.V. RAVEENDRAN & J.M. PANCHAL JUDGMENT: JUDGMENT O R D E R TRANSFER PETITION(C) NO. 922 OF 2006 Heard both sides. The respondent-husband has filed a petition under Section 13 of the Hindu Ma rriage Act and the same is pending before the Family Court at Haridwar, Uttaranchal. The petitioner-wife is staying with her parents at Lucknow and will be unable to defend her case at Haridwar. Having regard to these facts, we direct that the Petition No.01/2005 titled Asutosh Sharma vs. Smt. Gunjan Sharma and another pending before the Family Court of Judicature Haridwar, Uttaranchal be transferred to the Family Court, Lucknow, Uttar Pradesh. All the records be transmitted to the Family Court, Lucknow. The transfer petition is allowed accordingly.