Supreme Court - Daily Orders
Kumari Krishna vs Surya Prakash Yadav on 14 July, 2014
p$ 1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO. 280 OF 2014
KUMARI KRISHNA ...PETITIONER(s)
VERSUS
SURYA PRAKASH YADAV ...RESPONDENT(s)
O R D E R
This is wife’s petition for transfe
r of
Matrimonial Suit No. 590 of 2013, titled "S
urya
Prakash Yadav vs. Kumari Krishna", from the
court
of District Judge, Hoogly, West Bengal to
the
District Judge, Bengaluru, Karnataka.
2. Despite service of notice, the respondent
has not chosen to appear and contest this transfer
petition and thus, the facts stated in the transfer
petition remain untraversed and undenied.
3. We have perused the averments made in the
transfer petition.
4. Having regard to the fact that
the
petitioner-wife is presently residing
in
Signature Not Verified
Digitally signed by
Pardeep Kumar
Bengaluru (Karnataka), we are satisfied
that
Date: 2014.07.16
19:44:49 IST
Reason:
greater hardship shall be caused to her in case the
proceedings in the above matrimonial case
are
2
allowed to be continued at Hoogly (West Bengal).
5. We, accordingly, allow the transfer
petition and transfer Matrimonial Suit No. 590 of
2013, titled "Surya Prakash Yadav vs. Kumari
Krishna", from the court of District Judge,
Hoogly, West Bengal to the Family Court, Bengaluru,
Karnataka. The transferrer court shall transmit
the record and proceedings of the
transferred matrimonial case to the transferee
court without any delay.
6. The transferee court is requested to hear
and decide the transferred matrimonial case as
expeditiously as may be possible. The parties
are directed to co-operate with the transferee
court in expeditious disposal of the matrimonial
case.
7. No costs.
.........................CJI.
(R.M. LODHA)
...........................J.
(CHANDRAMAULI KR. PRASAD)
...........................J.
NEW DELHI; (ROHINTON FALI NARIMAN)
JULY 14, 2014.
3
ITEM NO.58 COURT NO.1 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). 280/2014
KUMARI KRISHNA Petitioner(s)
VERSUS
SURYA PRAKASH YADAV Respondent(s)
(with appln. (s) for stay and office report)
Date : 14/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD
HON’BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Sanand Ramakrishnan ,Adv.
Mr. Rjeev Mishra, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Transfer Petition is allowed in terms of signed order. No costs.
(PARDEEP KUMAR) (RENU DIWAN)
AR-cum-PS COURT MASTER
[SIGNED ORDER IS PLACED ON THE FILE]