Ines Miranda v. Santosh K. Swamy, (SC)
BS205924
SUPREME COURT OF INDIA
Before:- Dalveer Bhandari and A.K. Patnaik, JJ.
Transfer Petition (Civil) No. 1268 of 2009. D/d.
14.12.2009.
Ines Miranda - Petitioner
Versus
Santosh K. Swamy - Respondent
For the Petitioner :- Mr. S. Gurukrishna Kumar and Mr. S.R. Setia, Advocates.
IMPORTANT
Wife seeking transfer of case from Chennai to Bangalore - Husband unemployed - Wife directed to pay Rs. 10,000/- to husband as travelling expenses.
Hindu Marriage Act, 1955, Section 24 - Civil Procedure Code, Sections 24 and 25 - Wife seeking transfer of case from Chennai to Bangalore - Husband unemployed - Wife directed to pay Rs. 10,000/- to husband as travelling expenses.
[Para ]
ORDER
The petitioner is seeking transfer of the case from Chennai to Bangalore. Her contention is that it is inconvenient for her to look after the case at Chennai because she is working in Bangalore and has a small child. Learned counsel appearing on behalf of the petitioner submits that it would not be inconvenient for the respondent-husband to prosecute the case in Bangalore as he is unemployed.
2. The petitioner is directed to pay Rupees ten thousand as travelling expenses to the respondent since he is unemployed. Upon deposit of this amount, notice would be issued and the proceeding before the Trial Court shall be stayed.
Order accordingly.