Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C.) NO.723 OF 2007
FATIMA NOOR. Petitioner(s)
VERSUS
FAIYAZ AHMED Respondent(s)
O R D E R
Heard both sides.
We had explored the possibility of a reconciliation between the parties
but it was not successful and the petitioner-wife seeks transfer of the case filed by
st
the respondent-husband, which is pending before the Civil Judge, 1 Class (Junior
Division), Bulandsheher (U.P.) to the District Court, Delhi. We are told that the
petitioner-wife is now staying in Delhi and she contends that it will not be possible
for her to contest the case at Bulandsheher, in view of her financial condition. In
the circumstances, we direct the case titled Petition No.309/2003- Faiyaz Ahmed
st
Vs. Fatima Noor, pending before the Civil Judge, 1 Class (Junior Division),
Bulandsheher be transferred to the District Court at Delhi. The District Judge, Delhi
will try the case himself or entrust the same to any other Court having jurisdiction.
The transfer petition is allowed accordingly.
All the records be transmitted to the transferred Court.
..................CJI.
(K.G. BALAKRISHNAN)
....................J.
(P. SATHASIVAM)
....................J.
(J.M. PANCHAL)
NEW DELHI;
22ND SEPTEMBER, 2008.