IN THE SUPREME COURT OF INDIA

CIVIL ORIGINAL JURISDICTION

TRANSFER PETITION (C.) NO.310 OF 2008

LAVANYA S                                        Petitioner(s)

                     VERSUS

SIVARAMAKRISHNAN S                               Respondent(s)

O R D E R

Heard both sides.

Petitioner-wife  is  before us seeking transfer  of  the case filed

under the provisions of the Hindu Marriage Act.  The petitioner-wife is now

working and residing at Noida (U.P.).  The respondent-husband is working in

U.S.A.  As it is convenient for the respondent also to appear before the Court

at Delhi, we direct the transfer of M.O.P.No.105/07 pending before the Sub-

Court  at Chengalpet, Tamil Nadu to the District Judge, Tis Hazari, Delhi.  All

the records will  be sent to the transferee court.   The transfer  petition is

allowed accordingly.

The learned counsel  for the respondent submits that as he is

staying out of India, it is difficult for him to attend.  He would be free to

make an application before the trial court seeking appropriate relief.

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

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

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

NEW DELHI; 8TH SEPTEMBER, 2008.