IN THE SUPREME COURT OF INDIA     CIVIL ORIGINAL JURISDICTION

    TRANSFER PETITION(CIVIL)NO. 288 OF 2008                   

   NEETU BADARYA ...   Appellant(s)                         Versus    PRASHANT KUMAR BADRYA ...  Respondent(s)

 O R D E R

Having heard learned counsel for the respective parties, we are of the view  

that sufficient grounds have been made out to allow the transfer petition filed  

by the petitioner-wife, having particular regard to the fact that she has a 10 year old  

minor girl, whom she has to look after.  In such circumstances, we allow the transfer  

petition and direct that  H.M.O.P. 107A/2007 under Section 13(i) of the Hindu Marriage  

Act, 1955, pending before the Family Court,  Jabalpur, be transferred to the Family  

Court at Kota, Rajasthan.

                 ...................J.     (ALTAMAS KABIR)   

            ....................J.                         (MARKANDEY KATJU)           

New Delhi, December 17, 2008.