IN THE SUPREME COURT OF INDIA

CIVIL ORIGINAL JURISDICTION

TRANSFER PETITION(C) NO. 742 OF 2007

SWARANJIT KAUR .......PETITIONER(S)  

Versus

SWARAN SINGH SOHI .....RESPONDENT(S)

O R D E R

This is a petition for transfer by the wife.  She seeks transfer of the divorce

petition  filed  by  her  husband  from the  Court  of  District  Judge,  New  Delhi  to  a

competent Court at Indore.

The  petitioner  is  dependent  on  her  parents  and  brother.   She  has  two

children.  It  will be difficult for her to defend the proceedings by travelling to New

Delhi.   

In  the  circumstances,  we  allow this  transfer  petition.    H.M.A.  Petition

No.1165/2006, titled Shri Swaran Singh  Sohi Vs. Smt Swaranjit Kaur is ordered to be

transferred from the Court of Learned District Judge, New Delhi to the Court of District

Judge at Indore who may either deal with the same himself or assign it to appropriate

court at Indore for disposal.

  ...........................J.    ( R.V. RAVEENDRAN )

New Delhi;    ...........................J. July 28, 2008.              ( LOKESHWAR SINGH PANTA )