NON- REPORTABLE

IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION

TRANSFER PETITION (C) 551 of 2007

Rajni Kumari                                ...Petitioner

VERSUS

Raghvinder Sahay @ Lal Babu                  ...Respondent    

O  R  D  E  R

1.        Heard learned counsel for the parties.   

1. This  is  an  application  for  transfer  filed  at  the

instance of the wife petitioner under Section 25 of

the Code of Civil  Procedure, 1908 read with Order

XXXVI-B  of  the  Supreme  Court  Rules  seeking

transfer  of  Matrimonial  Suit  No.  5  of  2005

(Raghvinder  Kumar  @  Lal  Babu  Vs.  Rajni)  now

pending in the Family Court at Khagaria, Bihar to a

competent Family Court at New Delhi.     

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2. Having heard the learned counsel for the parties and

after  going  through  the  materials  on  record  and

considering the fact  that the wife petitioner, being

24 years of age, is having no source of income and

fully dependent on her parents and also considering

the fact that the distance from Khagaria to Delhi is

about  1500  kms,  it  would  be  difficult  for  her  to

attend the Court proceedings at Khagaria, Bihar, we

feel it proper to transfer the case from the Family

Court  of  Khagaria,  Bihar  to  a  competent  Family

Court  at  New Delhi.   Accordingly,  the  case  being

Matrimonial Suit No. 5 of 2005 pending before the

Family Court of  Khagaria, Bihar stands transferred

from  the  Family  Court  of  Khagaria,  Bihar  to  the

Family Court at New Delhi.

4. The learned Judge of the Family Court at Khagaria,

Bihar  is  directed  to  transmit  the  case  records  of  the

aforesaid case to the Family Court at New Delhi within a

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period of one month from the date of supply of a copy of

this order to him.  

5. With  the  aforesaid  directions,  the  application  for

transfer is thus disposed of.  There will be no order as

to costs.

                             ………………………… J.

     [TARUN CHATTERJEE]

NEW DELHI                                    …………………… ……J. DECEMBER 12, 2008                                    [V.S. SIRPURKAR]

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