IN THE SUPREME COURT OF INDIA     CIVIL ORIGINAL JURISDICTION

    TRANSFER PETITION(CIVIL)NO. 67 OF 2008                   

   KAVITA OJHA ...   Appellant(s)                         Versus    ASHWANI KUMAR SHARMA ...  Respondent(s)

 O R D E R

Having heard learned counsel for the respective parties, we are of  

the view that  sufficient  grounds  have  been  made  out  for  allowing  the  

petition  for  transfer,  having  particular  regard  to  ground  No.(i)  which  

indicates that the petitioner has a minor female child of two years and  it is,  

therefore, difficult for her to travel from Chennai to Churu, Rajasthan, to  

conduct the matrimonial case  filed by the respondent-husband.

Accordingly, the transfer petition is allowed.

Let the Civil Case No.68 of 2007, pending in the court of District  

& Sessions Judge, Churu (Rajasthan), be transferred to the Family Court at  

Chennai (Tamil Nadu).

It  will  be  upto  the  parties  to  approach  the  Mediation  Cell  in  

Madras High Court, if so advised.

                 ...................J.                                 (ALTAMAS KABIR)   

            ....................J.                         (MARKANDEY KATJU)           

New Delhi, December 17, 2008.