Vidhya Krishna B vs Aneesh M. on 20 July, 2023

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Supreme Court - Daily Orders

Vidhya Krishna B vs Aneesh M. on 20 July, 2023

Author: B.V. Nagarathna

Bench: B.V. Nagarathna

                                        IN THE SUPREME COURT OF INDIA
                                         CIVIL ORIGINAL JURISDICTION

                                   TRANSFER PETITION (C) NO.861/2023


     VIDHYA KRISHNA B                                                                  Petitioner(s)

                                                          VERSUS

     ANEESH M.                                                                         Respondent(s)


                                                     O R D E R

This is a petition filed under Section 25 of the Code of Civil Procedure, 1908 (for short “CPC”). The petitioner is the wife of the respondent who is her husband.

The petitioner has filed this transfer petition seeking the following reliefs:

“(a) Transfer suit being numbered M.C. No.362 of 2023 titled Mr. Aneesh. M Vs. Smt. Vidyakrishna. B filed U/s. 13(1)(1-a) of Hindu Marriage Act, 1955 from the 1 st Additional Family Court, Bengaluru, Karnataka State to the Family Court at Attingal in Kerela; and

(b) Pass such other order as it may deem fit in the facts and circumstances of the case.” We have heard the learned counsel for the petitioner.

Respondent is served but not represented by any counsel.

Signature Not Verified Digitally signed by

Having heard learned counsel for the petitioner and on Nisha Khulbey Date: 2023.07.24 10:15:48 IST perusal of the material on record, we find that the petitioner Reason:

has made out a case for transfer of the aforesaid petition. In the result, the transfer petition is allowed and M.C. No.362 of 2023 titled “Mr. Aneesh. M Vs. Smt. Vidyakrishna. B” before the 1st Additional Family Court, Bengaluru, Karnataka State is transferred to the Family Court at Attingal in Kerela.

Registry to communicate this order to the transferor court for taking steps in accordance with this order.

…………………………………………..,J [B.V. NAGARATHNA] ……………………………………..,J [UJJAL BHUYAN] NEW DELHI, July 20, 2023 ITEM NO.7 COURT NO.15 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 (Civil) No.861/2023 VIDHYA KRISHNA B Petitioner(s) VERSUS ANEESH M. Respondent(s) (IA No. 69138/2023 - EX-PARTE STAY) Date : 20-07-2023 This matter was called on for hearing today. CORAM :

HON'BLE MRS. JUSTICE B.V. NAGARATHNA HON'BLE MR. JUSTICE UJJAL BHUYAN For Petitioner(s) Ms. Mini Gangadharan, Adv.

Mr. V. K. Sidharthan, AOR Ms. Aswathi S. Kumar, Adv.

For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The transfer petition is allowed in terms of the signed order.

Pending application(s), if any, shall also stand disposed of.

(KRITIKA TIWARI) (MALEKAR NAGARAJ) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH) (Signed order is placed on file)

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