Supreme Court - Daily Orders
Veeralakshmi R vs Sivakumar Veerachamy on 14 July, 2025
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO.3267 OF 2024
VEERALAKSHMI R PETITIONER
VERSUS
SIVAKUMAR VEERACHAMY RESPONDENT
WITH
TRANSFER PETITION (CIVIL) NO.1463 OF 2025
WITH
DIARY NO.14354 OF 2025
WITH
TRANSFER PETITION (CRIMINAL) NO.556 OF 2025
O R D E R
1. Heard learned counsel for the parties.
2. Transfer Petition (Civil) No.3267 of 2024 has been filed by the petitioner – wife seeking transfer of divorce proceedings instituted by her husband at Bangalore, Karnataka. The prayer is to transfer the same to District – Dindigul, Tamil Nadu, where other proceedings between the parties are pending.
3. Transfer Petition (Civil) No.1463 of 2025 has been filed by Signature Not Verified the husband seeking transfer of O.S. No.165 of 2023 from the State Digitally signed by BORRA LM VALLI Date: 2025.07.17 16:46:30 IST Reason: of Tamil Nadu to Bangalore, Karnataka. O.S. No.165 of 2023 has been 1 filed by minor daughter of the petitioner under the guardianship of her mother. Admittedly, the properties of which partition is sought are located within the State of Tamil Nadu.
4. Diary No.14354 of 2025 is husband’s petition seeking transfer of Matrimonial Case No.2/2023 filed by his wife in the State of Tamil Nadu. The prayer is to transfer the same to Bangalore, Karnataka.
5. Transfer Petition (Criminal) No.556 of 2025 seeks transfer of proceedings instituted by wife against the husband and his family under the provisions of Protection of Women from Domestic Violence Act, 2005. By the said Transfer Petition, prayer is made for transfer of these proceedings from the State of Tamil Nadu to Bangalore, Karnataka.
6. Taking into account that the parties are husband and wife, parties were required to explore possibility of a settlement through mediation. As per the mediation report, mediation could not succeed.
7. Having regard to the fact that there are three proceedings inter se parties pending in the State of Tamil Nadu, Transfer Petition (Civil) No.1463 of 2025, Diary No.14354 of 2025 and Transfer Petition (Criminal) No.556 of 2025 seeking transfer of the proceedings from Tamil Nadu to the State of Karnataka are dismissed. As regards Transfer Petition (Civil) No.3267 of 2024, which seeks transfer of divorce proceedings instituted by husband at Bangalore, Karnataka, the same is liable to be allowed taking into account that there are three other proceedings pending between the parties in the State of Tamil Nadu. We, therefore, direct that 2 the proceedings in Matrimonial Case No.5262/2024 titled as “Sivakumar Veerachamy Vs. Smt. Veeralakshmi R.” pending before the VI Additional Principal Judge, Family Court, Bangalore South, Karnataka shall be transferred to the Principal Judge, Family Court, Oddanchatram, Dindigul, Tamil Nadu. The transferor court shall transmit the entire record of the case forthwith to the transferee court.
8. It will be open to the parties to file an application for participation / appearance through video conferencing platform except on occasions where their physical presence is necessary.
9. Transfer Petition (Civil) No.3267 of 2024 is allowed as above.
10. Pending application(s), if any, shall stand disposed of.
.................J. (MANOJ MISRA) .................J. (UJJAL BHUYAN) NEW DELHI;
JULY 14, 2025.
3 ITEM NO.7 + 61 COURT NO.16 SECTION IV-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 (Civil) No.3267/2024 VEERALAKSHMI R Petitioner(s) VERSUS SIVAKUMAR VEERACHAMY Respondent(s) Mediation report has been received.
IA No. 279691/2024 - EX-PARTE STAY WITH T.P.(C) No. 1463/2025 (XII) FOR ADMISSION IA No. 106763/2025 - EX-PARTE STAY IA No. 106764/2025 - EXEMPTION FROM FILING O.T. Diary No(s). 14354/2025 (II-E) FOR ADMISSION IA No. 139327/2025 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS IA No. 139324/2025 - EX-PARTE STAY IA No. 139325/2025 - EXEMPTION FROM FILING O.T. WITH Transfer Petition (Criminal) No.556/2025 IA No. 149057/2025 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS IA No. 149052/2025 - EX-PARTE STAY IA No. 149055/2025 - EXEMPTION FROM FILING O.T. Date : 14-07-2025 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE MANOJ MISRA HON'BLE MR. JUSTICE UJJAL BHUYAN For Petitioner(s) : Ms. Aishwarya Singh, AOR Mr. Rishabh Dheer, Adv.
Mr. Rishi Kumar Singh Gautam, AOR Mr. Tamilarasan Varadarajan, Adv.
For Respondent(s) : Ms. Aishwarya Singh, AOR Mr. Rishabh Dheer, Adv.
UPON hearing the counsel the Court made the following O R D E R 4
1. Transfer Petition (Civil) No.3267 of 2024 is allowed, Transfer Petition (Civil) No.1463 of 2025, Diary No.14354 of 2025 and Transfer Petition (Criminal) No.556 of 2025 are dismissed in terms of the Signed Order placed on the file.
2. Pending application(s), if any, shall stand disposed of.
(NEHA GUPTA) (SAPNA BANSAL)
SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)
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