KALPANA SAHA vs. SWAPAN KUMAR SAHA

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1 CASE NO.: Transfer Petition (civil) 338 of 2007 PETITIONER: KALPANA SAHA RESPONDENT: SWAPAN KUMAR SAHA DATE OF JUDGMENT: 25/01/2008 BENCH: H.K. SEMA & MARKANDEY KATJU JUDGMENT: JUDGMENT O R D E R TRANSFER PETITION(C) NO. 338 OF 2007 This is wife’s petition for transfer of Matrimonial Suit No.46/2005 from District Judge, Alipore, Dist. South 24 Parganas to the Court of District Judge, Guwahati, Dist. Kamrup, Assam. The ground taken is that the distance between Guwahati and Alipore is about 1200 kms. and she would be in a difficulty to cover the distance by train journey. This is a good ground for transfer. Accordingly, transfer petition is allowed. The Matrimonial Suit No.46/2005 titled a s Swapan Kumar Saha Vs. Kalpana Saha, pending before the District Judge, Alipore, Dist. South 24 Parganas in West Bengal stands transferred to the Court of District Judge, Guwahati, Dist. Kamrup, Assam.