Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO.136 OF 2008
BABITA ....PETITIONER
VERSUS
GIRDHARILAL JIYALAL CHAURASIA ....RESPONDENT
O R D E R
This is a petition filed by the petitioner-wife under Section 25 of the Code of
Civil Procedure, 1908 read with Order XXXVI-B of the Supreme Court Rules, 1966
seeking transfer of M.J. Petition No.163/2007 filed by the respondent-husband before
the Family Court, District Azamgarh, U.P., to the Additional Chief Metropolitan
Court, Bandra Mumbai, Maharashtra. Despite service of notice, no one has entered
appearance for the respondent.
Considering the facts and circumstances stated in the petition, we direct that
M.J. Petition No.163/2007 titled as Girdhari Lal vs. Smt. Babita pending before the
Family Court, District Azamgarh, U.P. be transferred to the Additional Chief
Metropolita21n Court, Bandra Mumbai, Maharashtra.
The Transfer Petition is allowed accordingly.
......................J.
(TARUN CHATTERJEE)
......................J.
(G.S. SINGHVI)
NEW DELHI,
NOVEMBER 25, 2008.