IN THE SUPREME COURT OF INDIA

CIVIL  ORIGINAL  JURISDICTION

TRANSFER  PETITION (CIVIL)   NO. 772 OF 2007

K. MUNNI .... PETITIONER(S)

:VERSUS:

KASIMOHANTY SRIKANT PATNAIK ... RESPONDENT(S)

O R D E R

Having regard to the fact that the petitioner is now employed in Bangalore

and she has also filed a complaint petition as against the respondent, we are of the

opinion that no purpose shall be served by transferring the F.C.O.P. No. 157 of 2007

from the Family Court at Secunderabad in the State of Andhra Pradesh, to the Court

of District Judge at Trissur in the State of Kerala.   

We  would,  however,  request  the  XIII  Additional  Chief  Metropolitan

Magistrate as also the Family Court at Secunderabad to fix  the cases between the

parties  on  the  same  dates  as  far  as  practicable.  Both  the  XIII  Additional  Chief

Metropolitan Magistrate as also the Family Court, in any event, shall fix specific dates

of hearing and shall not, save and except for cogent reasons, grant any adjournment

in the matter(s).   

-2-

If any occasion arises as regards her security, the petitioner may inform the

Senior Superintendent of Police who may pass appropriate orders.  

Respondent shall bear the costs of the petitioner for attending the Court, as

may be quantified by the Family Court.  

The transfer petition is disposed of accordingly.

..........................J (S.B. SINHA)

..........................J   (MUKUNDAKAM SHARMA)    NEW DELHI, APRIL 16, 2008.