Supreme Court of India
Samita Bhattacharjee vs Kulashekar Bhattacharjee on 12 February, 2008
Bench: Tarun Chatterjee, Harjit Singh Bedi
CASE NO.: Transfer Petition (civil) 1079 of 2006 PETITIONER: Samita Bhattacharjee RESPONDENT: Kulashekar Bhattacharjee DATE OF JUDGMENT: 12/02/2008 BENCH: TARUN CHATTERJEE & HARJIT SINGH BEDI JUDGMENT:
JUDGMENT O R D E R TRANSFER PETITION [C] NO.1079 OF 2006
1. Heard learned counsel for the parties.
2. This is an application for transfer of Title Suit {Divorce] No.98 of 2006 titled as Dr. Kulashekhar Bhattacharjee Vs. Smt. Samita Bhattacharjee pending before the Family Court West Tripura, Agartala to the learned District Judge, Howrah, West Bengal.
3. Considering the facts that the wife petitioner herein is staying at Andul Purba Para, P.O. Andul Mouri, P.S. Sankrail, District Howrah with a minor child in her paternal home, we are of the view that the Title Suit {Divorce] No.98 of 2006 titled as Dr. Kulashekhar Bhattacharjee Vs. Smt. Samita Bhattacharjee pending before the Family Court West Tripura, Agartala, be transferred to the Court of learned District Judge, Howrah, West Bengal, who will either decide the same himself or assign it to any other court of competent jurisdiction. The transfer petition is thus allowed. There will be no order as to costs.