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CASE NO.: Transfer Petition (civil)  108 of 2007

PETITIONER: MONI NIRANJAN

RESPONDENT: ASHISH NIRANJAN & ANR

DATE OF JUDGMENT: 07/01/2008

BENCH: H.K. SEMA & MARKANDEY KATJU

JUDGMENT: JUDGMENT

O R D E R TRANSFER PETITION(C) NO. 108 OF 2007

       This is wife’s petition for transfer.  The ground taken in this transfer petitions i s that  she is having a four year old son and she would be unable to go to Patna to contest the  suit leaving behind her minor son.  The other ground taken is that she has also filed a  maintenance application which is pending at Family Court at Bandra, Mumbai.  We are  of the view that these are sufficient grounds for allowing the transfer petition.

       Accordingly, transfer petition is allowed.  Hindu Marriage Petition (HMP)  No.113/2005 (Matrimonial Case No.113/2005) titled Shri Ashish Niranjan Vs. Moni  Bhushan & Anr. pending in the Family Court at Patna stands transferred to the Family  Court at Bandra, Mumbai.