IN THE SUPREME COURT OF INDIA

CIVIL ORIGINAL JURISDICTION

TRANSFER PETITION (CIVIL) NO.763 OF 2007

J.LALITHA                                       Petitioner(s)

                       VERSUS

JEYAGURU                                        Respondent(s)

O R D E R

Heard both sides.

The petitioner is the wife of the respondent and the respondent had

filed a petition for divorce of the marriage before the Principal Family Court

at Bangalore.  The petitioner-wife is residing at Rajapalayam town in Tamil

Nadu  and  seeks  transfer  of  the  M.C.No.552/06  titled  as  Jayaguru  Vs.

J.Lalitha, pending in the Principal Family Court at Bangalore to the District

Court at Srivilliputur(Tamil Nadu). The respondent has no objection for such

transfer.   In  the  circumstances,  M.C.No.552/06  titled  as  Jeyaguru  Vs.

J.Lalitha, pending in the Principal Family Court at Bangalore is directed to be

transferred to the District Court at Srivilliputur (Tamil Nadu) to be tried by

the District Court or be entrusted to be tried by the Court of competent

jurisdiction.  The transferee Court may endeavour to dispose of the matter at

an early date.

The transfer petition is allowed accordingly.   

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

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

.................J.     (J.M. PANCHAL)

NEW DELHI; 9TH JULY, 2008.