RAKHI BANERJEE Vs SUBHANKAR MUKHERJEE
Bench: DALVEER BHANDARI,HARJIT SINGH BEDI, , ,
Case number: T.P.(C) No.-000627-000627 / 2007
Diary number: 23394 / 2007
Advocates: Vs
KAMINI JAISWAL
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO.627 OF 2007
Rakhi Banerjee …. Petitioner
Versus
Subhankar Mukherjee .... Respondent
O R D E R
Dalveer Bhandari, J.
1. This transfer petition has been moved by the petitioner
with the prayer that Civil Suit No.527 of 2007 filed by the
respondent for damages before the High Court of Judicature
at Madras be transferred to the High Court of Calcutta.
2. According to the petitioner, the marriage between the
parties took place and was registered on 2nd March 2005. The
boubhat ceremony was held on 17th June, 2005 in West
Bengal.
3. The respondent had taken the petitioner to Chennai
immediately after their marriage. There was serious problem
in the marriage between the petitioner and the respondent
from the very inception. According to the petitioner, during
her stay at Chennai, she was subjected to cruelty and torture.
4. According to the version of the petitioner, the respondent
used to utter that the status and educational qualification of
the petitioner did not match with the respondent and as such
she should bring Rs.5 lakhs from her parents as dowry. The
parents of the petitioner on learning about harassment and
humiliation had rushed to Chennai on 21.10.2005. According
to the petitioner, even her parents were also ill-treated,
threatened and abused with filthy languages by the
respondent.
5. A male child was born out of this wedlock on
17.11.2005. Even thereafter the respondent severally tortured
and assaulted the petitioner both mentally and physically.
Ultimately, she left her matrimonial home on 28.08.2006 and
came back to her parents’ house along with her small child at
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Burdwan, West Bengal.
6. The respondent filed a suit under section 11 of the Hindu
Marriage Act, 1955 before the Family Court at Madras for
declaration that the marriage between the petitioner and the
respondent be declared null and void. This case was
transferred by this Court to the District Judge, Burdwan, West
Bengal by order dated 13.7.2007.
7. The respondent filed an anticipatory bail application
before the High Court of Judicature at Bombay being Criminal
Application No.393 of 2007 and on consideration of the
complaint filed by the petitioner before the Burdwan police
station being Crime No.759 of 2006 under sections 498-A/506
(II)/406/120-B/420 IPC, the High Court was pleased to grant
conditional bail to the respondent and directed to approach
the concerned Court at Burdwan, West Bengal for seeking
relief as per law.
8. The respondent filed a Civil Suit No.527 of 2007 before
the High Court of Judicature at Madras in which it was prayed
that the petitioner be directed to pay a sum of Rs.15 lakhs as
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damages for causing emotional pain and suffering, loss of
companionship, loss of enjoyment of life, and for direct and
consequential losses to the respondent.
9. The petitioner has prayed that all other proceedings are
pending within the jurisdiction of the High Court of Calcutta.
Only this suit bearing no.527 of 2007 is pending in the
jurisdiction of High Court of Madras. The petitioner has
prayed that this suit may be transferred from the High Court
of Madras to the Calcutta High Court because of the following
grounds:
a) The petitioner is having a small child and it is
extremely difficult for her to travel with a small
child to attend the case at Chennai;
b) The petitioner has no source of income and
she is staying with her retired parents;
c) All cases between the parties are pending
within the jurisdiction of High Court of
Calcutta where the respondent is otherwise
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attending those cases at Kolkata;
d) The respondent has now been transferred to
Mumbai. As far as the respondent is
concerned, it hardly matters for him whether
he travels to Chennai or Kolkata to attend the
case whereas it is extremely difficult for the
petitioner to travel to Chennai to attend the
case particularly when she is totally
unemployed and dependant on her retired
parents.
10. A comprehensive counter affidavit has been filed by the
respondent. In the counter affidavit, the allegations leveled
against the respondent have been denied but the factum of
their marriage and child born out of the wedlock is admitted.
It is also not disputed that the petitioner is residing in Kolkata
with parents. It is also not denied that the four cases between
the parties are pending within the jurisdiction of High Court of
Calcutta. It is further not denied that the respondent has now
been transferred to Mumbai and he is attending other cases
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filed against him in Kolkata.
11. At this stage, we would not like to examine the veracity of
the allegations leveled by the parties against each other.
12. We have heard the learned counsel for the parties. The
admitted facts are that the petitioner is unemployed and has a
small child and living with her retired parents. Four other
cases are already pending within the jurisdiction of the
Calcutta High Court. The respondent has now been
transferred from Chennai to Mumbai.
13. On consideration of the totality of the facts and
circumstances and in the interest of justice, we deem it
appropriate to transfer Civil Suit No.527 of 2007 titled as
‘Subhankar Mukherjee v. Rakhi Banerjee’ pending in the
High Court of Madras to the High Court of Calcutta. We order
accordingly.
14. The transfer petition is accordingly allowed and disposed
of.
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…….……………………..J. (Dalveer Bhandari)
…….……………………..J. (Harjit Singh Bedi)
New Delhi; November 17, 2008.
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