Ratna Praveen Tiwari Vs. Praveen Pratapa Tiwari [2008] INSC 1961 (17 November 2008)

Judgment

IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (C.) NO.698 OF 2008 RATNA PRAVEEN TIWARI Petitioner(s) VERSUS PRAVEEN PRATAPA TIWARI Respondent(s) ORDER Heard both sides.

Petitioner is the wife. The respondent-husband had filed a petition under Section 13(1)(ia) of the Hindu Marriage Act, which is pending in the Court of Civil Judge (S.D.), Palghar, District Thane (Maharashtra). The petitioner is now staying with her parents and she seeks transfer of the case.

The respondent was served with the notice and is represented by counsel.

He has raised certain objections for the transfer of the case.

In the facts and circumstances of the case, the Petition pending before the Civil Judge (S.D.), Palghar, District Thane (Maharashtra) is directed to be transferred to the Family Court at Lucknow.

2 All the records be transmitted to the transferred court.

The transfer petition is allowed accordingly.

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

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

NEW DELHI;

17TH NOVEMBER, 2008.

 

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