IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION

TRANSFER PETITION (CIVIL) NO.136 OF 2008

BABITA ....PETITIONER

VERSUS

GIRDHARILAL JIYALAL CHAURASIA ....RESPONDENT

O R D E R

This is a petition filed by the petitioner-wife under Section 25 of the Code of

Civil Procedure, 1908 read with Order XXXVI-B of the Supreme Court Rules, 1966

seeking transfer of M.J. Petition No.163/2007 filed by the respondent-husband before

the Family Court,  District  Azamgarh, U.P.,  to  the  Additional Chief  Metropolitan

Court, Bandra Mumbai, Maharashtra.  Despite service of notice, no one has entered

appearance for the respondent.

Considering the facts and circumstances stated in the petition, we direct that

M.J. Petition No.163/2007 titled as Girdhari Lal vs. Smt. Babita pending before the

Family  Court,  District  Azamgarh,  U.P.  be  transferred  to  the  Additional  Chief

Metropolita21n Court, Bandra Mumbai, Maharashtra.

The Transfer Petition is allowed accordingly.

......................J. (TARUN CHATTERJEE)       

......................J. (G.S. SINGHVI)           

NEW DELHI, NOVEMBER 25, 2008.