S.MAMATHA vs. BATHI KOTESWARA RAO

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1 CASE NO.: Transfer Petition (civil) 269 of 2007 PETITIONER: S.MAMATHA RESPONDENT: BATHI KOTESWARA RAO DATE OF JUDGMENT: 24/03/2008 BENCH: P.P. Naolekar & Lokeshwar Singh Panta JUDGMENT: JUDGMENT O R D E R TRANSFER PETITION (CIVIL) NO.269 OF 2007 Heard learned counsel for the parties. Having regard to the facts and circumstances of the case, F.C.O.P. No.146/2002 pending before the Family Court-cum-Additional District Judge, Tirupati is transferred to the Family Court Chikkaballapur Town, Karnataka, which shall try the matter either itself or assign it to any other court of competent jurisdiction. The Family Court/Competent Court shall proceed with the case expeditiously and unnecessary adjournment shall not be granted to the parties. The transfer petition is, accordingly, allowed.