IN THE SUPREME COURT OF INDIA

CIVIL ORIGINAL JURISDICTION

TRANSFER PETITION (C.) NO.75 OF 2009

MAITREYEE ROY. Petitioner(s) CHOUDHURY (NEEDAS)

                       VERSUS

AVEEK ROY CHOUWDHURY    Respondent(s)

O R D E R

Heard both sides.

The  petitioner  herein  is  the  wife,  who  seeks  transfer  of  the petition filed by the respondent for divorce in the Court at Alipore, Calcutta, West  Bengal  to  the  Tis  Hazari  Courts,  Delhi.   The  respondent  has  no objection to the transfer but he has submitted that the petitioner is trying to take  the  minor  child  out  of  India.   If  there  is  any  such  grievance,  the respondent would be at liberty to take appropriate proceeding before the appropriate  Court  and we  do not  think  that  this  is  a  ground for  not  to transfer the case. In case such an application is filed, the appropriate court would  dispose  of  the  same  at  an  early  date.  Accordingly,  we  order  for transfer of Matrimonial Suit No.2077/08, titled as Aveek Roy Chowdhury Vs. Maitreyee Roy Chowdhury from the Cout of District Judge, Alipore, Calcutta, West Bengal to the District Judge, Tis Hazari, Delhi.  

The transfer petition is allowed accordingly.

All the records be transmitted to the Court at Tis Hazari, Delhi.

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

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

NEW DELHI; 13TH APRIL, 2009.