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CASE NO.: Transfer Petition (civil)  655 of 2007

PETITIONER: Ruchira

RESPONDENT: Shaswat Babu

DATE OF JUDGMENT: 16/04/2008

BENCH: B.N. AGRAWAL & G.S. SINGHVI

JUDGMENT: JUDGMENT O  R  D  E  R

TRANSFER PETITION [CIVIL] NO.655 OF 2007

       Heard learned counsel for the parties.         Prayer has been made in this petition for transfer of  H.M.A. No.45 of  2006, titled as Shaswat Babu vs. Ruchira,  pending in the court of Additional District  Judge, Gurgaon, within the State of Haryana, to the Court of Civil Judge (Senior  Division), Bhubaneswar, within the State of Orissa.  During the pendency of this  petition, the parties have filed a joint petition of compromise whereunder they have  agreed that a mutual consent divorce decree be passed in the aforesaid case and  Matrimonial Petition No.327 of 2007, filed by the wife, under Section 9 of the Hindu  Marriage Act for restitution of conjugal rights, be dismissed.  In view of this, both the  aforesaid cases are transferred to this Court and Matrimonial Petition No.327 of 2007  is dismissed.  So far  H.M.A. No.45 of 2006 is concerned, the same is allowed and a ....2/-

- 2 - mutual consent divorce decree is passed therein.  A bank draft for Rupees ten lakhs  by way of permanent alimony has been made over by learned counsel appearing on  behalf of the husband to the learned counsel appearing on behalf of the wife.         The transfer petition is, accordingly, disposed of.