IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION

TRANSFER PETITION (C) NO. 879 OF 2007

       TARINDER KAUR ..... PETITIONER

VERSUS

       SUKHMINDERJIT SINGH & ORS. ..... RESPONDENTS

WITH

TRANSFER PETITION (CRL.) NO. 159 OF 2009

       SUKHMINDERJIT SINGH & ORS. ..... PETITIONERS

VERSUS

      TARINDER KAUR & ANR. ..... RESPONDENTS

O R D E R

Two  transfer  petitions  are  before  us,  one  of  

which  is  interse  husband  and  wife  preferred  under  

Article 139A(2) of the Constitution of India read with  

Section 25 of the  Code of Civil Procedure seeking  

transfer of Marriage Petition No. 156 of 2007 titled  

Sukhminder Jeet Singh v.  Smt. Tarinder Kaur pending  

before the Court of Civil Judge, Senior Division, Pune

at Pune  to theCourt of District Judge, Hoshiarpur,  

Punjab and the other transfer petition  has been filed  

by Sukhminder Jeet Singh and others seeking transfer of  

Crime Case No. 63 titled State v. Sukhminder Jeet Singh  

& Ors. which has been preferred by the State under  

Section 498A, 406, 313 and 120B IPC pending in the  

Court  of  Additional  District  &  Sessions  Judge,  

Hoshiarpur, Punjab to Pune, Maharashtra.   

After  hearing  the  learned  counsel  for  the  

parties, we direct that the Marriage Petition No. 156  

of 2007 titled Sukhminder Jeet Singh v. Smt. Tarinder  

Kaur pending before the Court of Civil Judge, Senior  

Division, Pune at Pune  and Crime Case No. 63 titled  

State v.  Sukhminder Jeet Singh & Ors. pending in the  

Court  of  Additional  District  &  Sessions  Judge,  

Hoshiarpur, Punjab be transferred to a competent court  

in Delhi.  The parties shall appear before the District  

Judge, Delhi on 10th May, 2010 who shall either try the  

cases himself or transfer both the matters to be heard  

together if legally permissibleto a court of competent  

jurisdiction.

We  also  direct  that  the  respondent  Sukhminder  

Jeet Singh- husband shall pay a sum of Rs. 25,000/- to  

the wife-Tarinder Kaur before the next date of hearing

as  maintenance.  In  case  of  failure  to  do  so  his  

application under Section 9 of the Hindu Marriage Act  

will be deemed to be dismissed.

The petitions are disposed of accordingly.

    ..................J      [HARJIT SINGH BEDI]

    ..................J      [J.M. PANCHAL]

NEW DELHI      APRIL 05, 2010.