Shikha Saini Vs. Gurinder Singh Saini [2009] INSC 1190 (9 July 2009)

Judgment

CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (C.) NOS.69-70 OF 2009 SHIKHA SAINI Petitioner(s) VERSUS GURINDER SINGH SAINI & ANR. Respondent(s) ORDER Heard learned counsel for the petitioner and learned counsel for the respondent.

This Transfer Petition has been filed by the wife praying that the petition filed by the respondent-husband for restoration of conjugal rights to be transferred from the Court of Civil Judge (Junior Division), U.T.Chandigarh to the jurisdiction of the Family Court at Delhi.

It is alleged that the petitioner-wife is permanently staying with her parents in Delhi and, therefore, it would be conducive for her to contest the case in Delhi. In the result, we order for the Court of Civil Judge (Junior Division), U.T.Chandigarh to the jurisdiction of the Family Court at Delhi. The Civil Judge, U.T.Chandigarh is directed to send all records to the Family Court at Delhi.

The Transfer Petitions are allowed accordingly.

..................CJI. (K.G. BALAKRISHNAN)

....................J. (P. SATHASIVAM)

NEW DELHI;

9TH JULY, 2009.

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