Supreme Court of India
Theja V. Nagarjuna vs V. Nagarjuna on 11 February, 2000
Equivalent citations: JT2000(7)SC342, (2000)9SCC453, AIR 2000 SUPREME COURT 3529(1), 2000 (9) SCC 453, 2000 AIR SCW 3213, (2000) 2 HINDULR 167, (2000) 3 ICC 732, (2000) 7 JT 342 (SC)
Bench: V.N. Khare, N. Santosh Hegde
ORDER
1. This petition is filed seeking transfer of Divorce Petition O.P. No. 7/99 pending before I Senior Civil Judge, Ranga Reddi District Court, Saroor Nagar, Hyderabad, to the Family Court at Bangalore.
2. Notice was issued to the Respondent and the office report shows that although the respondent has been served but has not put in appearance in this case. We, therefore, decide the matter ex-parte.
3. In the petition, petitioner has stated that she is unable to meet the expenditure of travel to Hyderabad from Bangalore for attending the day-to-day proceeding of the Divorce Petition and moreover she has a minor son and excepting her aged parents there is none to accompany her to Hyderabad.
4. The petitioner has already filed a petition for restitution of conjugal rights which is pending before the Family Court, Bangalore.
5. Under such circumstances, we transfer Divorce Petition O.P. No. 7/99 titled V. Nagarjuna v. V. Theja pending before I Civil Judge Ranga Reddi District Court, Saroor Nagar, Hyderabad to Family Court at Bangalore to be heard and decided along with M.C. No. 632/99, pending before the Family Court at Bangalore.