Supreme Court - Daily Orders
Beena Mariamma Job vs Thomas Mathew on 9 February, 2015
Bench: M.Y. Eqbal, Shiva Kirti Singh
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO. 2082 OF 2013
BEENA MARIAMMA JOB ...PETITIONER
VERSUS
THOMAS MATHEW ...RESPONDENT
O R D E R
This Transfer Petition under Section 25 of the Code of Civil Procedure has been filed by the petitioner-wife for transfer of SMA No. 7 of 2012 titled as Thomas Mathew versus Beena Job Mathew pending in the Court of Additional District Judge(West), Tis Hazari Court, Delhi to the Court of District Judge, Pune, Maharashtra.
In spite of service of notice, respondent has not appeared. The averments made in the petition have not been denied or disputed.
Taking into cosnideration the grounds urged in the transfer petition, we allow the prayer and transfer SMA No. 7 of 2012 titled as Thomas Mathew versus Beena Job Mathew pending in the 2 Court of Additional District Judge(West), Tis Hazari Court, Delhi to the Court of District Judge, Pune, Maharashtra. The Transfer Petition is, accordingly, allowed.
.......................J. (M.Y. EQBAL) ….......................J. (SHIVA KIRTI SINGH) New Delhi;
February 09, 2015.
3
ITEM NO.54 COURT NO.9 SECTION XVIA
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). 2082/2013 BEENA MARIAMMA JOB Petitioner(s) VERSUS THOMAS MATHEW Respondent(s) (with appln. (s) for stay and office report) Date : 09/02/2015 This petition was called on for hearing today. CORAM : HON'BLE MR. JUSTICE M.Y. EQBAL HON'BLE MR. JUSTICE SHIVA KIRTI SINGH For Petitioner(s) Mr. Talha Rahman, Adv.
Mr. Utkarsh Sharma, Adv.
Mr. M. Shoeb Alam,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.
(Ashwani Kumar) (Indu Pokhriyal)
COURT MASTER COURT MASTER
(Signed order is placed on the file.)