J. Lalitha Vs. Jeyaguru [2008] INSC 1064 (9 July 2008)
Judgment
CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (CIVIL) NO.763 OF 2007 J.LALITHA Petitioner(s) VERSUS JEYAGURU Respondent(s) ORDER Heard both sides.
The petitioner is the wife of the respondent and the respondent had filed a petition for divorce of the marriage before the Principal Family Court at Bangalore. The petitioner-wife is residing at Rajapalayam town in Tamil J.Lalitha, pending in the Principal Family Court at Bangalore to the District Court at Srivilliputur(Tamil Nadu). The respondent has no objection for such J.Lalitha, pending in the Principal Family Court at Bangalore is directed to be transferred to the District Court at Srivilliputur (Tamil Nadu) to be tried by the District Court or be entrusted to be tried by the Court of competent jurisdiction. The transferee Court may endeavour to dispose of the matter at an early date.
The transfer petition is allowed accordingly.
...............CJI. (K.G. BALAKRISHNAN)
.................J. (P. SATHASIVAM)
.................J. (J.M. PANCHAL)
NEW DELHI;
9TH JULY, 2008.
