IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION

TRANSFER PETITION (C) NO.55 OF 2009

SMT. SHIKHA GADWAL ..... PETITIONER

VERSUS

BRIJENDRA KUMAR ATAL ..... RESPONDENT

O R D E R

This petition has been filed for transfer of Case  

No. 805 of 2008 titled Brijendra Kumar Atal v. Shikha Gadwal  

filed  under  Section  9  of  the  Hindu  Marriage  Act,  1955,  

pending in the Court of Additional Principal Judge, Family  

Court at Kanpur to the Court of Principal Judge, Family  

Court at Jaipur, Rajasthan.

Having heard the learned counsel for the respective  

parties and having considered the grounds set out in the  

transfer petition , in particular ground Nos. (d) and (e) we  

are  of  the  view  that  the  transfer  petition  should  be  

allowed.  The same is, accordingly, allowed.

Let Case  No. 805 of 2008 titled Brijendra Kumar Atal  

v.  Shikha  Gadwal, pending  in  the  Court  of  Additional  

Principal Judge, Family Court at Kanpur, be transferred to  

the Family Court Jaipur, Rajasthan.

    ..................J      [ALTAMAS KABIR]

    ..................J      [CYRIAC JOSEPH]

NEW DELHI AUGUST 13, 2009.