Vandana Sharma Vs.
Rakesh Kumar Sharma [2008] INSC 1405 (21 August 2008)
Judgment
IN THE SUPREME COURT
OF INDIA CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (C) NO.921 OF 2006
Vandana Sharma ...Petitioner VERSUS Rakesh Kumar Sharma ...Respondent ORDER
1.
By
this transfer petition, the wife - Smt.Vandana Sharma seeks transfer of S.M.A.
Case No.6 of 2006 (Rakesh Kumar Sharma vs. Smt. Vandana Sharma) pending in the
Court of Additional District Judge, Tis Hazari Courts, Delhi to the Court of
District Judge, Panchkula (Haryana), which has been filed at the instance of
the husband - Rakesh Kumar Sharma for divorce under Section 27(1)(b)(d) of the
Special Marriage Act, 1954.
2.
In
spite of due service on the respondent to contest the application for transfer,
no one has entered appearance on behalf of the husband - opposite party to
contest the application for transfer of the aforesaid matrimonial proceeding
from Delhi to Punchkula (Haryana).
3.
We
have heard the learned counsel for the petitioner and considered the entire
materials on record.
It is an admitted
fact that the wife/petitioner is having two minor daughters staying with her,
one of whom is only 7 months' old and that, it would be very difficult for her
to attend the Court at Delhi from Punchkula (Haryana), where she is now
residing with her two minor daughters in the absence of any male member to
accompany her from Punchkula to Delhi, it would be just and proper that the
matrimonial proceedings pending in the Tis Hazari Courts at Delhi be
transferred to the Court of the District Judge, Punchkula (Haryana) at an early
date.
4.
Accordingly,
we allow this application for transfer and the Additional District Judge, Tis
Hazari Courts, Delhi, before whom the aforesaid case is pending, is directed to
transmit the records of the said case at an early date preferably within one
month from the date of supply of a copy of this order to him. It is expected
that the District Judge, Panchkula (Haryana) or any other appropriate court to
be nominated by the District Judge, Panchkula (Hayana) shall dispose of the
case within one year from the date of receiving the records of the same without
granting any unnecessary adjournments to either of the parties.
5.
The
application for transfer is thus allowed. There will be no order as to costs.
.........................J.
[Tarun Chatterjee]
........................J.
New
Delhi;
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