NON-REPORTABLE

IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION

TRANSFER PETITION (C) 829 of 2007

  Anjali Ashok Sadhwani                         ... Petitioner

VERSUS

Ashok Kishinchand Sadhwani                     ... Respondent

O  R  D  E  R

1. Heard learned counsel for the parties. This is an

application for transfer filed at the instance of the

wife  petitioner  under  Section  25 of  the  Code  of

Civil  Procedure  read  with  Order  XIII  B  of  the

Supreme Court  Rules,  1966  seeking  transfer  of

Petition  No.  83  of  2006  (Sh.Ashok  Kishinchand

Sadhwani  vs.  Smt.  Anjali  Ashok  Sadhwani)  now

pending  in the Family  Court  at Indore to Family

Court of Bandra at Mumbai, Maharashtra.     

2. Having  heard  the  learned  counsel  for  the

parties and after  going through the materials  on

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record and considering the fact that the distance

between  Mumbai,  Maharashtra  and  Indore,

Madhya  Pradesh  is  about  900  kms  and  also

considering the fact that the petitioner wife has no

one in her family to escort her during her journey

from  Mumbai  to  Indore,  we  feel  it  proper  to

transfer  the  case  from  Family  Court  of  Indore,

Madhya  Pradesh  to  Family  Court  at  Bandra,

Mumbai. Accordingly, the case being Petition No.83

of  2006 stands  transferred  from Family  Court  of

Indore, Madhya Pradesh to Family Court of Bandra

at Mumbai, Maharashtra.

3. The learned Judge of Family Court at Indore,

Madhya  Pradesh is  directed  to transmit the case

records of the aforesaid case to the Family Court at

Bandra,  Mumbai,  Maharashtra  within  a  period  of

one month from the date of supply of a copy of

this order to him.

4. With the aforesaid directions, the application

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for transfer is thus allowed.  There will be no order

as to costs.

                       …………………………J.                      [TARUN CHATTERJEE]

NEW DELHI                                               ………………… ………J. DECEMBER 05, 2008                                     [V.S. SIRPURKAR]

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