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IN THE SUPREME COURT OF INDIA

CIVIL ORIGINAL JURISDICTION

TRANSFER PETITION (C.) NO.698 OF 2008

RATNA PRAVEEN TIWARI                               Petitioner(s)

                     VERSUS

PRAVEEN PRATAPA TIWARI                             Respondent(s)

O R D E R

Heard both sides.

Petitioner  is  the  wife.  The  respondent-husband  had  filed  a

petition under Section 13(1)(ia) of the Hindu Marriage Act, which is pending

in the Court of Civil Judge (S.D.), Palghar, District Thane (Maharashtra).  The

petitioner is now staying with her parents and she seeks transfer of the case.

The respondent was served with the notice and is represented by counsel.

He has raised certain objections for the transfer of the case.   

In  the  facts  and  circumstances  of  the  case,  the   Petition

NO.79/2006 entitled  Praveen  Pratap Tiwari  Vs.  Mrs.Ratna Praveen Tiwari,

pending before the Civil Judge (S.D.), Palghar, District Thane (Maharashtra) is

directed to be transferred to the Family Court at Lucknow.

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All the records be transmitted to the transferred court.

The transfer petition is allowed accordingly.

..................CJI. (K.G. BALAKRISHNAN)

....................J.    (P. SATHASIVAM)

NEW DELHI; 17TH NOVEMBER, 2008.