Full Judgment Text
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NOS.1679-1680 OF 2021
MONIKA KUMARI Petitioner
VERSUS
ABHISHEK YADAV Respondent
O R D E R
These transfer petitions have been filed by the petitioner-
wife seeking transfer of petitions filed by the respondent-husband
in the Court of Principal Judge, Family Court, Jabalpur, Madhya
Pradesh to the Court of Principal Judge, Family Court, Kota,
Rajasthan.
On 27.09.2021, notice was issued by this Court and an interim
order was passed staying further proceedings pending before the
Court of Principal Judge, Family Court at Jabalpur, Madhya Pradesh.
We have heard learned counsel for the parties and perused the
record.
Considering the facts and circumstances on the record, we deem
it appropriate to allow these transfer petitions.
Consequently, the petitions being (1) CSHM No.100 of 2021,
titled “Abhishek Yadav v. Monika Kumari” and (2) RCSHM No.950 of
2018 / Matrimonial Case No.856 of 2018 titled “Abhishek Yadav v.
Signature Not Verified
Monika Kumari” pending before the Court of Principal Judge, Family
Digitally signed by
NEETU KHAJURIA
Date: 2022.09.08
18:02:45 IST
Reason:
Court, Jabalpur, Madhya Pradesh are transferred to the Court of
Principal Judge, Family Court, Kota, Rajasthan.
2
The Family Court at Jabalpur is directed to transmit the
entire record to the transferee Court immediately.
The Family Court at Kota is directed to explore the
possibility of settlement between the parties through mediation.
The Registry is directed to send a copy of this Order
immediately to both the Courts for compliance.
These transfer petitions are allowed accordingly.
...............................CJI.
[UDAY UMESH LALIT]
.................................J.
[S. RAVINDRA BHAT]
NEW DELHI;
SEPTEMBER 05, 2022