Supreme Court of India
Neetu Badarya vs Prashant Kumar Badrya on 17 December, 2008
Bench: Markandey Katju, Altamas Kabir
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION(CIVIL)NO. 288 OF 2008
NEETU BADARYA ... Appellant(s)
Versus
PRASHANT KUMAR BADRYA ... Respondent(s)
ORDER
Having heard learned counsel for the respective parties, we are of the view that sufficient grounds have been made out to allow the transfer petition filed by the petitioner-wife, having particular regard to the fact that she has a 10 year old minor girl, whom she has to look after. In such circumstances, we allow the transfer petition and direct that H.M.O.P. 107A/2007 under Section 13(i) of the Hindu Marriage Act, 1955, pending before the Family Court, Jabalpur, be transferred to the Family Court at Kota, Rajasthan.
...................J. (ALTAMAS KABIR) ....................J. (MARKANDEY KATJU) New Delhi, December 17, 2008.