Supreme Court - Daily Orders
T. Thangapriya vs P. S Krithivasan on 21 February, 2024
Author: Sudhanshu Dhulia
Bench: Sudhanshu Dhulia
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO.3246/2023
T. THANGAPRIYA Petitioner(s)
VERSUS
P. S KRITHIVASAN Respondent(s)
O R D E R
1. This transfer petition has been filed by the petitioner-wife. The respondent–husband has filed a Divorce Petition under Section 13 of the Hindu Marriage Act, 1955 before the Court of Family Court at Bangalore, Karnataka. The petitioner-wife prays that the matter be transferred to the Ld. Subordinate Court, Alandur, Kanchipuram-Distt, Tamil Nadu.
2. The service of notice on respondent-husband is complete but none has entered appearance on his behalf.
3. Considering the facts and circumstances of the case, we are of the view that the matter is liable to be transferred.
4. Accordingly, this Transfer Petition is allowed and case bearing Matrimonial Case No.2855/2019 titled as "P.S. Krithivasan vs. Dr. T.Thangapriya”, pending before the Family Court Judge at Bangalore, Karnataka is hereby Signature Not Verified transferred to the Ld. Subordinate Court, Alandur, Digitally signed by POOJA SHARMA Date: 2024.02.26 17:49:56 IST Kanchipuram-Distt, Tamil Nadu.
Reason:
5. After the matter is transferred to the Ld. Subordinate 1 Court, Alandur, Kanchipuram-Distt, Tamil Nadu, the concerned Court will give fresh notice to all the parties by fixing a date and the aforesaid matter shall proceed at Ld. Subordinate Court, Alandur, Kanchipuram-Distt, Tamil Nadu from the stage it was left at the Court of Family Court Judge at Bangalore, Karnataka.
6. The parties may be allowed to appear virtually, unless their physical presence is required.
7. The records of the case be transferred to the transferee Court forthwith.
8. All pending applications stand disposed of.
...........................J. (SUDHANSHU DHULIA) ............................J. (PRASANNA BHALACHANDRA VARALE) New Delhi FEBRUARY 21, 2024 2 ITEM NO.3 COURT NO.17 SECTION IV-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS TRANSFER PETITION(S)(CIVIL) NO(S). 3246/2023 T. THANGAPRIYA Petitioner(s) VERSUS P. S KRITHIVASAN Respondent(s) (FOR ADMISSION and IA No.252762/2023-STAY APPLICATION and IA No.252763/2023-EXEMPTION FROM FILING O.T.) Date : 21-02-2024 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE SUDHANSHU DHULIA HON'BLE MR. JUSTICE PRASANNA BHALACHANDRA VARALE For Petitioner(s) Mr. Zulfiqar Ali Khan, AOR Mr. H R Khan, Adv.
Mr. Mohd Israr Khan, Adv.
Mr. Mohd Parvez Khan, Adv.
Mr. M Dhandapani, Adv.
Mr. Sameer Ahmad, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The transfer petition is allowed in terms of the signed order which is placed on the file.
Pending application(s), if any, shall stand disposed of. (KAVITA PAHUJA) (RENU BALA GAMBHIR) COURT MASTER (SH) COURT MASTER (NSH) 3