IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION

TRANSFER PETITION (C) NO. 842 OF 2007  

   SUNITA SHARMA                                          ......PETITIONER

VERSUS

KULDEEP SHARMA                                         ......RESPONDENT

O   R   D   E   R

Heard learned counsel for the parties.

In the facts and circumstances of the case, HMA No.32/2007 titled Dr.Kuldeep Sharma vs.

Smt. Sunita Sharma, pending before the Chief Judge, Family Court, Indore, Madhya Pradesh is

directed to be transferred to District Judge, Jodhpur, Rajasthan who shall deal with and decide

the said case himself or assign the same to some other court of competent jurisdiction.  

The Transfer Petition is allowed accordingly.

                                         ..........................J.                                           ( LOKESHWAR SINGH PANTA )

                                         ..........................J.                                           ( V.S.SIRPURKAR )

NEW DELHI; OCTOBER 13, 2008.