NON REPORTABLE

IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION

TRANSFER PETITION (C) NO. 531 OF 2008

Veronica @ Latha          …Petitioner(s)

VERSUS

V. Philip James      . .Respondent(s)  

J U D G M E N T  

TARUN CHATTERJEE,J.

1. Although  the  husband has  entered  appearance  

through his counsel in this petition for transfer  

but  on  behalf  of  the  respondent,  no  counter  

affidavit has been filed.   

2. This is an application for transfer of the Divorce  

Petition  No.  793  of  2007  (V.  Philip  James  Vs.  

Veronica  @Latha)  from  the  Family  Court  at  

Allappuzha,  Kerala  to  the  Family  Court  at  

Bangalore.   

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3. Having heard the learned counsel for the parties  

and after going through the transfer petition and  

considering  the  admitted  fact  that  both  the  

parties  to  this  petition  for  transfer  are  not  

residing  at  the  place  of  trial  i.e.  at  Allappuzha  

and both of them are now stated to be gainfully  

employed at Bangalore and Chennai respectively  

and we are informed by the learned counsel for  

the husband that at present, the husband is now  

staying  in  United  Arab  Emirates  (UAE)  and  

further  considering  the  fact  that  during  the  

subsistence of marriage between the parties, they  

last resided together at Bangalore, we are of the  

view that the Divorce Petition being No. 793 of  

2007  be  transferred  from  the  Family  Court  at  

Allappuzha to the Family Court at Bangalore.   

4. Accordingly,  we  dispose  of  this  application  by  

passing the aforesaid order of transfer and direct  

the Family Court at Allappuzha to transmit the  

records  of  this  case  to  the  Family  Court  at  

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Bangalore within a period of two months from the  

date  of  supply  of  a  copy  of  this  order  to  it  

positively.   The  Family  Court  at  Bangalore  

thereafter  shall  decide  the  petition  within  one  

year from the date of receiving the records of the  

present case.   

5. The application for transfer is thus disposed of.  

There will be no order as to costs.                     

        ……………………… …J.

[TARUN CHATTERJEE]

NEW DELHI;         ….….………………….J. APRIL 28, 2009.           [H. L. DATTU]

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