Mona (Smt.) v. Ramandeep Aggarwal (SC)
BS192586
SUPREME COURT OF INDIA
Before:- N. Santosh Hegde and S.B. Sinha, JJ.
Transfer Petition(C) No. 460 of 2004. D/d.
14.2.2005.
Mona(Smt.) - Petitioner
Versus
Ramandeep Aggarwal - Respondent
Civil Procedure Code, 1908, Section 25 - Matrimonial dispute - Transfer of proceeding - Considering convenience of parties, and apprehension of husband - Proceedings transferred from Delhi to Kurukshetra instead of Ambala.
[Para ]
Cases Referred :-
Ramandeep Aggarwal v. Mona, HMAQ Case No. 643 of 2003.
ORDER
N. Santosh Hegde, J. - Heard learned counsel for the parties.
2. Petition admitted.
3. On the facts and circumstances of the case, we are inclined to transfer the matrimonial petition from Delhi. Taking into consideration the convenience of the parties and the apprehension entertained by the husband instead of transferring it to Ambala as prayed for by the petitioner, we think it appropriate to transfer the case to Kurukshetra, Haryana. Therefore, we direct HMAQ Case No. 643 of 2003 titled Ramandeep Aggarwal v. Mona from the Court of District and Sessions Judge, Tis Hazari, Delhi to the Court of Principal District Judge, Kurukshetra, Haryana who will try the case himself or transfer it to the court of competent jurisdiction for disposal in accordance with law.
4. The transfer petition is allowed.
.