25 January 2008
Supreme Court
Download

KALPANA SAHA Vs SWAPAN KUMAR SAHA

Case number: T.P.(C) No.-000338-000338 / 2007
Diary number: 13842 / 2007
Advocates: Vs SUNIL KUMAR VERMA


1

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1  

CASE NO.: Transfer Petition (civil)  338 of 2007

PETITIONER: KALPANA SAHA

RESPONDENT: SWAPAN KUMAR SAHA

DATE OF JUDGMENT: 25/01/2008

BENCH: H.K. SEMA & MARKANDEY KATJU

JUDGMENT: JUDGMENT

O R D E R TRANSFER PETITION(C) NO. 338 OF 2007

       This is wife’s petition for transfer of Matrimonial Suit No.46/2005 from District  Judge, Alipore, Dist. South 24 Parganas to the Court of District Judge, Guwahati, Dist.  Kamrup, Assam.  The ground taken is that the distance between Guwahati and Alipore  is about 1200 kms. and she would be in a difficulty to cover the distance by train  journey. This is a good ground for transfer.

       Accordingly, transfer petition is allowed.  The Matrimonial Suit No.46/2005 titled a s  Swapan Kumar Saha Vs. Kalpana Saha, pending before the District Judge, Alipore,  Dist. South 24 Parganas in West Bengal stands transferred to the Court of District  Judge, Guwahati, Dist. Kamrup, Assam.