REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL ORIGINAL JURISDICTION

TRANSFER  PETITION (C) NO. 458 OF 2007

R. Manjula    ...Petitioner

          Versus

V. Raja    ...Respondent

J U D G M E N T

Dr. ARIJIT PASAYAT, J

1. This  transfer  petition  has  been filed  by the petitioner-wife seeking

transfer of H.M.P. No.289 of 2005 titled V. Raja v. R. Manjula pending in

the  Court  of  learned  Civil  Judge,  Senior  Division,  Nasik,  Maharashtra.

Prayer is to transfer the case to Family Court at Vellur District, Tamil Nadu.

During the pendency of the matter, a Bench of this Court directed the parties

to  appear  before  the  District  Mediation  Centre,  Vellore  to  explore  the

possibility of setting the disputes. By report dated 4.11.2008 the Mediation

Centre has reported as follows:

“The parties  have  appeared  and  advises  given.  Parties given time to think and decide. Parties filed joint compromise memo.  Joint  compromise  memo  recorded.  The  Mediation Centre has successfully conducted enquiry as per the directions of  Honourable  Supreme  court  Legal  Services  Committee. Parties are now living together after compromise efforts.  

This  information  submitted  to  Honourable  Supreme Court Legal Services Committee.”

2. Learned  counsel  for  the  parties  has  also  filed  a  joint  compromise

memo which reads as follows:

“We both  appeared  before  Vellore  District  Mediation Centre,  Vellore  (Tamil  Nadu  State)  for  five  dates  (i.e.)  on 17.10.2008, 31.10.2008, 7.11.2008 14.11.2008 and 28.11.2008. We both  were  advised  by  Honourable  committee  Members. Sufficient time was granted to think and  decide the issue. After consultation  of  our  elders  and  as  per  benevolent  advice  of Mediation  Centre  we  are  whole  heartedly  willing  to  live together along with our children at our native village, Arcot, Vellore District in Tamil Nadu.”

3. In view of the aforesaid happy situation, nothing needs to be done in

these  proceedings  except  to  direct  that  further  continuance  of  H.M.P.

No.289 of 2005 is not necessary. The proceedings stand closed.  

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4. The transfer petition is accordingly disposed of.

………………………………J. (Dr. ARIJIT PASAYAT)

..……………………………..J. (ASOK KUMAR GANGULY)

New Delhi, January 20, 2009   

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