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K. Poonthamil vs P. Sankar Subbaiah on 29 August, 2022

Bench: D.Y. Chandrachud, Hima Kohli

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                                           IN THE SUPREME COURT OF INDIA
                                             CIVIL ORIGINAL JURISDICTION

                                       Transfer Petition (Civil) No 1314 of 2019


     K Poonthamil                                                                  ... Petitioner(s)

                                                       Versus


     P Sankar Subbaiah                                                             ... Respondent(s)




                                                        ORDER

1 This transfer petition has been filed by the petitioner – wife for transfer of HMA No 85 of 2019 titled “P Sankar Subbaiah Vs. K Poonthamil” from the Court of Principal Judge, Family Courts, Karkardooma Courts, Delhi to the Family Court, Srivilliputhur, Tamil Nadu.

2 We have heard learned counsel for the parties. 3 Having regard to the interests of justice, we are of the view that an order for the transfer of the proceedings is warranted. We accordingly allow the transfer petition and direct that HMA No 85 of 2019 titled “P Sankar Subbaiah Vs. K Poonthamil” be transferred from the Court of Principal Judge, Family Courts, Karkardooma Courts, Delhi to the Family Court, Srivilliputhur, Tamil Nadu. Signature Not Verified Digitally signed by Sanjay Kumar 4 Date: 2022.08.29 19:23:52 IST The transferor court shall forthwith transmit the record of the aforesaid case to Reason: the transferee court.

5 After transfer of the petition, the transferee Court is directed to make all endeavour either for amicable settlement or for early decision in the matter without unnecessary adjournments.

6 Pending application, if any, stands disposed of.

…..…..…....…........……………….…........J. [Dr Dhananjaya Y Chandrachud] …..…..…....…........……………….…........J. [Hima Kohli] New Delhi;

August 29, 2022

-S-

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ITEM NO.42                     COURT NO.2                        SECTION XVI-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).1314/2019

K. POONTHAMIL                                                     Petitioner(s)

                                         VERSUS

P. SANKAR SUBBAIAH                                                Respondent(s)

(FOR ADMISSION and I.R. and IA No.102416/2019-STAY APPLICATION ) Date : 29-08-2022 This petition was called on for hearing today. CORAM :

HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MS. JUSTICE HIMA KOHLI For Petitioner(s) Mr. Nishant Bishnoi, Adv.

Mr. A. Velan, Adv.

Mr. Shree Pal Singh, AOR For Respondent(s) Mr. Deepak Goel, AOR UPON hearing the counsel the Court made the following O R D E R 1 The Transfer Petition is allowed in terms of the signed order.

2 Pending application, if any, stands disposed of.

(SANJAY KUMAR-I) (SAROJ KUMARI GAUR) DEPUTY REGISTRAR COURT MASTER (Signed order is placed on the file)