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CASE NO.: Transfer Petition (civil)  950 of 2007

PETITIONER: Amisha Hinduja

RESPONDENT: Manish Hinduja

DATE OF JUDGMENT: 21/04/2008

BENCH: ASHOK BHAN & DALVEER BHANDARI

JUDGMENT: JUDGMENT O R D E R

TRANSFER PETITION(C) NO.950 OF 2007      

       Petitioner-wife has filed this transfer petition under Section 25 of the code of Civ il  Procedure, 1908 seeking transfer of HMP Case No.88 of 2007 pending before the Family  Court, Indore , Madhya Pradesh to the Family Court, Raipur, Chhattisgarh.         Notice was issued to the husband-respondent and he is represented before us.         Counsel appearing for the respondent-husband states that there is a danger to the  respondent’s life if he goes to Raipur and prays that this case be transferred to any other  place  than Raipur.  Per contra, counsel appearing for the wife assures that no harm shall be cause d  to the husband on his coming to Raipur to attend the proceedings.         On the assurance given by the counsel appearing for the wife, we transfer the afores aid case  No. 88 of 2007 from the Family Court, Indore, Madhya Pradesh to the Family Court, Raipur,  Chhattisgarh.  We make it clear that if any untoward incident happens, the respondent is put   at liberty to approach this Court for transferring this case to a place other than Raipur.         The transferor court is directed to transmit the entire record related to the afores aid case to  the transferee court forthwith.         The Transfer Petition is allowed in the above terms.