Smt. Pratibha Namdeo vs Ajay Namdeo
2022 Latest Caselaw 4019 MP

                                                              1
                           IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR
                                                          BEFORE
                                            HON'BLE SHRI JUSTICE VISHAL DHAGAT
                                                   ON THE 23rd OF MARCH, 2022

                                             MISC. CIVIL CASE No. 665 of 2022

                               Between:-
                               SMT. PRATIBHA NAMDEO W/O AJAY NAMDEO
                               OCCUPATION:    HOUSE    WIFE MIG   13
                               COMNATHPURAM WARD 047 BHAGRAJ SAGAR
                               TEH. SAGAR (MADHYA PRADESH)

                                                                                               .....APPLICANT
                               (BY SHRI ASHUTOSH TIWARI, ADVOCATE)

                               AND

                               AJAY NAMDEO S/O DINESH CHANDRA NAMDEO ,
                               AGED ABOUT 42 YEARS, 44 MEHESH NAGAR
                               ANKPAAT MARG UJJAIN (MADHYA PRADESH)

                                                                                           .....RESPONDENTS
                               (BY NONE )

                             This application has come up for hearing on this day and the court passed
                      the following:
                                                               ORDER

Applicant has filed an application under Section 24 of CPC, for transferring of Civil Suit No.564/2021 from Ujjain to Sagar.

Registry has raised objection regarding territorial jurisdiction of this Court to entertain the application.

Learned counsel for applicant relied on judgment reported in the case of Smita Jain vs. Anil Kumar Jain, 2012 (3) M.P.L.J 467 . It is submitted that in said case prayer was made for transferring a case from Bhopal to Vidisha. Application was entertained by this Court as Bhopal was within the jurisdiction of this Court. In the present case applicant has made a prayer for transferring the case which is situated at Ujjain. Ujjain is not within the territorial jurisdiction of this Court, therefore, objection raised by Registry is sustained.

Applicant is given liberty to file appropriate application before Court having territorial jurisdiction over court at Ujjain. Signature SAN Not With aforesaid liberty, MCC is disposed off. Verified

Digitally signed by MONSI M SIMON Date: 2022.03.24 17:38:35 IST

(VISHAL DHAGAT) JUDGE mms

Signature SAN Not Verified

Digitally signed by MONSI M SIMON Date: 2022.03.24 17:38:35 IST