IN THE SUPREME COURT OF INDIA

CIVIL ORIGINAL JURISDICTION

TRANSFER PETITION (CIVIL) NO.671  OF 2007

KUSUM KOTNALA                                   Petitioner(s)

                     VERSUS

ANIL KOTNALA                                    Respondent(s)

O R D E R

This is a wife's transfer petition.  We are not concerned with the merits of

the  case.   The  petitioner  is  employed in  Delhi.   In  the  circumstances,  we pass  the

following order :

Marriage Suit No.403 of 2006 titled as  Anil Kotnala Vs.Kusum Kotnala,

pending before the Family Court, Dehradun under Section 13(a) of the Hindu Marriage

Act,  is  directed to  be transferred to the  District  Judge,  Tis Hazari,  Delhi,  who   is

requested, in turn, to assign the matter to the concerned Court.

The transfer petition is disposed of accordingly.

.................J. (S.H. KAPADIA)

.................J.     (B.SUDERSHAN REDDY)

NEW DELHI; 22ND AUGUST, 2008.