Full Judgment Text
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION(S)(CIVIL) NO. 3044/2019
RASHMI ROHAN SHETTY Petitioner(s)
VERSUS
ROHAN RAGHUNATH SHETTY Respondent(s)
ORDER
This transfer petition has been filed by the petitioner-wife
seeking transfer of divorce petition filed by the respondent-
husband in the Family Court at Thane, Maharashtra, to a Court of
competent jurisdiction at Mangalore, Dakshin Kannada District,
Karnataka.
Heard learned counsel for the petitioner and learned counsel
for the respondent.
It is submitted that the petitioner is presently residing at
Mangalore, Karnataka and hence the aforesaid matter may be
transferred to the competent court of jurisdiction at Mangalore.
Learned counsel for the respondent submitted that no objection
is raised by the respondent for the said transfer as such.
In the circumstances, having regard to the difficulty pleaded
by the Petitioner and the distance between Thane, Maharashtra and
Mangalore at Karnataka being considerable and in order to enable
the petitioner to effectively defend the aforesaid petition, the
aforesaid petition namely M.P. No. A123/2019 titled as “ Mr. Rohan
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
Date: 2021.10.27
12:58:33 IST
Reason:
Raghunath Shetty Vs. Mrs. Rashmi Rohan Shetty” is directed to be
transferred to a Court of competent jurisdiction that is the
competent Family Court, at Mangalore, Karnataka.
2
It is needless to observe that both the parties will cooperate
with the competent court of jurisdiction at Mangalore for
expeditious disposal of the petition.
The Petition is allowed and disposed of in the aforesaid
terms.
…………………………………………………J
(B.V. NAGARATHNA)
New Delhi
Date: 25.10.2021.