NON-REPORTABLE

IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION

TRANSFER PETITION (C) NO.921 OF 2006

Vandana Sharma …Petitioner

VERSUS

Rakesh Kumar Sharma …Respondent

O R D E R

1. By  this  transfer  petition,  the  wife  –  Smt.Vandana

Sharma  seeks  transfer  of  S.M.A.  Case  No.6  of  2006

(Rakesh  Kumar  Sharma  vs.  Smt.  Vandana  Sharma)

pending  in  the  Court  of  Additional  District  Judge,  Tis

Hazari  Courts,  Delhi  to  the  Court  of  District  Judge,

Panchkula  (Haryana),  which  has  been  filed  at  the

instance  of  the  husband  -  Rakesh  Kumar  Sharma for

divorce under Section 27(1)(b)(d) of the Special Marriage

Act, 1954.   

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2. In spite of due service on the respondent to contest

the  application  for  transfer,  no  one  has  entered

appearance on behalf of the husband – opposite party to

contest  the  application  for  transfer  of  the  aforesaid

matrimonial  proceeding  from  Delhi  to  Punchkula

(Haryana).

3. We  have  heard  the  learned  counsel  for  the

petitioner and considered the entire materials on record.

It is an admitted fact that the wife/petitioner is having

two minor daughters staying with her,  one of whom is

only 7 months’ old and that, it would be very difficult for

her  to  attend  the  Court  at  Delhi  from  Punchkula

(Haryana), where she is now residing with her two minor

daughters  in  the  absence  of  any  male  member  to

accompany her from Punchkula to Delhi, it would be just

and proper that the matrimonial proceedings pending in

the Tis Hazari Courts at Delhi be transferred to the Court

of the District Judge,  Punchkula (Haryana) at an early

date.     

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4. Accordingly,  we allow this  application for  transfer

and  the  Additional  District  Judge,  Tis  Hazari  Courts,

Delhi,  before  whom  the  aforesaid  case  is  pending,  is

directed to transmit the records of the said case at an

early date preferably within one month from the date of

supply of a copy of this order to him. It is expected that

the  District  Judge,  Panchkula  (Haryana)  or  any  other

appropriate court to be nominated by the District Judge,

Panchkula (Hayana) shall dispose of the case within one

year from the date of receiving the records of the same

without  granting  any  unnecessary  adjournments  to

either of the parties.   

5. The application for transfer is thus allowed. There

will be no order as to costs.   

…………………….J.    [Tarun Chatterjee]

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New Delhi;     ……………………J. August 21, 2008.       [Aftab  Alam]

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