NON-REPORTABLE

IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION

TRANSFER PETITION (C) 888 of 2007

Purnima Sailani                          ... Petitioner

VERSUS

Shailendra Sailani                ...Respondent

O  R  D  E  R

1. Heard learned counsel for the parties.   

2. This  is  an  application  for  transfer  filed  at  the

instance of the wife petitioner under Section 25 of

the  Code  of  Civil  Procedure  seeking  transfer  of

Marriage  Petition  No.  693  of  2007  (Shailendra

Sailani  Vs.  Purnima  Sailani)  now  pending  in  the

Family Court at Allahabad to a Court of competent

jurisdiction at Kalyan and Ulhasnagar, Distt. Thane,

Maharashtra.     

2. Having  heard  the  learned  counsel  for  the

parties  and after  going through the  materials  on

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record  and  considering  the  fact  that  a  petition

under Section 125 of the Cr. PC is already pending

before the Civil Judge and Judicial Magistrate, First

Class, Ulhasnagar, Maharashtra and considering the

fact  that  the wife  petitioner  is  having one  minor

daughter  named,  Kavya,  born  on  27th of  March,

2002,  it  would  be  difficult  for  her  to  attend  the

Court proceedings at Allahabad, we feel it proper to

transfer the case from Family Court of Allahabad to

Family  Court  at  Ulhasnagar,  Distt.  Thane,

Maharashtra.  Accordingly, the case being Marriage

Petition No. 693 of  2007 stands transferred from

Family  Court  of  Allahabad  to  Family  Court  at

Ulhasnagar, Distt. Thane, Maharashtra.     

3. The  learned  Judge  of  Family  Court  at

Allahabad is directed to transmit the case records

of  the  aforesaid  case  to  the  Family  Court  at

Ulhasnagar,  Distt.  Thane,  Maharashtra  within  a

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period of one month from the date of supply of a

copy of this order to him.

4. With the aforesaid directions, the application

for transfer is thus allowed.  There will be no order

as to costs.

                       …………………………J.                      [TARUN CHATTERJEE]

NEW DELHI                                               ………………… ………J. DECEMBER 05, 2008                                    [V.S. SIRPURKAR]

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