IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION

TRANSFER PETITION (C) NO. 9 OF 2009

THENMOZHI ..... PETITIONER

VERSUS

V. SARAVANAN ..... RESPONDENT

O R D E R

Despite service of notice on the respondent-husband,  

no one appears to oppose the transfer petition filed by the  

petitioner-wife for transfer of M.C. No. 1913/2008 filed by  

the respondent-husband under Section 9 of the Hindu Marriage  

Act,  1955,  titled  V.  Saravanan v.  Thenmozhi,  before  the  

Court of Principal Family Judge at Bangalore to a competent  

Court  at Coimbatore, Tamil Nadu.

Having heard the learned counsel for the petitioner-

wife and having perused the grounds set out in the transfer  

petition, we are satisfied that the transfer petition should  

be allowed.  The same is, accordingly, allowed.

M.C. No. 1913/2008 filed by the respondent-husband  

titled V. Saravanan v. Thenmozhi, pending before the Court  

of Principal Family Judge at Bangalore, is transferred to  

Family Court at Coimbatore, Tamil Nadu.

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

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

NEW DELHI AUGUST 13, 2009.