Full Judgment Text
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO. 1634 OF 2018
D. RAJA RAJESWARI … Petitioner
VERSUS
R. SATHISH KUMAR … Respondent
O R D E R
1. Heard learned counsel appearing for the petitioner. As per the
office report, notice has been duly served to the respondent. The
petitioner is the wife and the respondent is the husband. From the
st
wedlock between the petitioner and respondent, a son was born on 01
June 2016. In the year 2017, respondent filed a petition under Section
9 of the Guardians and Wards Act, 1890, praying for custody of the
child. The said petition was filed in the Family Court at Bengaluru. The
respondent filed a petition for divorce in the Family Court at Chennai,
which is stated to be pending. Subsequently, the petitioner had filed a
petition for restitution of conjugal rights in the Family Court at
Bengaluru.
Signature Not Verified
2. Thus, there are two proceedings pending in the Family Court at
Digitally signed by
DEEPAK SINGH
Date: 2021.09.30
17:05:10 IST
Reason:
Bengaluru. The third proceeding for divorce filed by respondent
husband is pending in the Family Court at Chennai.
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3. It will be in the interests of both the parties that all the
proceedings are heard by the same Court. The petitioner is resident of
Bengaluru and the respondent is resident of Chennai. It appears from
the averments made in the petition that it is the respondent who filed
the first proceeding for permanent custody in the Family Court at
Bengaluru.
4. Hence, the transfer petition is allowed. H.M.O.P. No.4197 of
2017 titled as "R. Satishkumar Vs. D. Raja Rajeswari" pending in the
th
Court of VI , Additional Family Court at Chennai is hereby transferred
to the Family Court at Bengaluru.
5. The learned Principal Judge of the Family Court at Bengaluru
will ensure that the transferred petition as well as Petitions bearing
Nos.G and WC/350 of 2017 and M.C.913 of 2018 are assigned to the
same Court.
………………………………….J
[ABHAY S. OKA]
NEW DELHI;
September 27, 2021.