IN THE SUPREME COURT OF INDIA

CIVIL ORIGINAL JURISDICTION

TRANSFER PETITION (C.) NOS.69-70 OF 2009

SHIKHA SAINI Petitioner(s)

                       VERSUS

GURINDER SINGH SAINI & ANR.          Respondent(s)

O R D E R

Heard learned counsel for the petitioner and learned counsel for the respondent.

This Transfer Petition has been filed by the wife praying that the petition filed by  

the respondent-husband for restoration of conjugal rights to be transferred from the Court of  

Civil Judge (Junior Division), U.T.Chandigarh to the jurisdiction of the Family Court at Delhi.  

It  is  alleged  that  the  petitioner-wife  is  permanently  staying  with  her  parents  in  Delhi  and,  

therefore, it would be conducive for her to contest the case in Delhi.  In the result, we order for  

transfer of H.M.A.No.515 of 2006 titled as 'Gurinder Singh Saini Vs. Shikha Saini' pending in  

the Court of  Civil Judge (Junior Division), U.T.Chandigarh to the jurisdiction of the Family  

Court at Delhi. The Civil Judge, U.T.Chandigarh is directed to send all records to the Family  

Court at Delhi.  

The Transfer Petitions are allowed accordingly.   

..................CJI. (K.G. BALAKRISHNAN)

....................J.    (P. SATHASIVAM)

NEW DELHI; 9TH JULY, 2009.