THENMOZHI Vs V.SARAVANAN
Bench: ALTAMAS KABIR,CYRIAC JOSEPH, , ,
Case number: T.P.(C) No.-000009-000009 / 2009
Diary number: 35437 / 2008
IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C) NO. 9 OF 2009
THENMOZHI ..... PETITIONER
VERSUS
V. SARAVANAN ..... RESPONDENT
O R D E R
Despite service of notice on the respondent-husband,
no one appears to oppose the transfer petition filed by the
petitioner-wife for transfer of M.C. No. 1913/2008 filed by
the respondent-husband under Section 9 of the Hindu Marriage
Act, 1955, titled V. Saravanan v. Thenmozhi, before the
Court of Principal Family Judge at Bangalore to a competent
Court at Coimbatore, Tamil Nadu.
Having heard the learned counsel for the petitioner-
wife and having perused the grounds set out in the transfer
petition, we are satisfied that the transfer petition should
be allowed. The same is, accordingly, allowed.
M.C. No. 1913/2008 filed by the respondent-husband
titled V. Saravanan v. Thenmozhi, pending before the Court
of Principal Family Judge at Bangalore, is transferred to
Family Court at Coimbatore, Tamil Nadu.
..................J [ALTAMAS KABIR]
..................J [CYRIAC JOSEPH]
NEW DELHI AUGUST 13, 2009.