Supreme Court - Daily Orders
B. Rajeswari @B. Rohini vs G. Rajkumar @ Hemanth on 10 July, 2020
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C) NO. 1963 OF 2019
B. RAJESWARI @B. ROHINI Petitioner(s)
VERSUS
G. RAJKUMAR @ HEMANTH Respondent(s)
O R D E R
This petition has been filed by the petitioner(wife) for transfer of the F.C.O.P. No. 167 of 2017 filed by the respondent(husband), pending before the Family Court at Vellore, Tamil Nadu, to the competent court at Bengaluru, Karnataka.
Heard Mr. Vinodh Kanna B., learned counsel appearing for the Petitioner.
The record shows that although notice was duly served on the respondent(husband), he has Signature Not Verified failed to enter his appearance. Digitally signed by DEEPAK SINGH Date: 2020.07.14
Mr. Vinodh Kanna B., the learned counsel 15:14:56 IST Reason:
submits that the Maintenance Case as well as the 2 case filed under the Protection of Women under Domestic Violence Act, 2005, filed by the Petitioner,are pending in Bengaluru.
The Petitioner is currently residing in her parental home at Bengaluru.
Considering the above and the fact that the respondent has failed to enter his appearance despite service of notice,I deem it appropriate to grant relief in this case. Consequently, the Divorce Petition filed by the respondent bearing F.C.O.P. No. 167 of 2017 titled as G. Rajkumar @Hemanth vs. B. Rajeswari @ B. Rohini, pending before the Family Court at Vellore, Tamil Nadu be transferred to the competent court at Bengaluru.
Let the records of the case be transferred to the concerned court without delay.
The transfer Petition is allowed in the above terms.
Pending applications, if any, are disposed of.
.............................J. (HRISHIKESH ROY) NEW DELHI JULY 10, 2020 3 ITEM NO.9 Virtual Court 6 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). 1963/2019 B. RAJESWARI @B. ROHINI Petitioner(s) VERSUS G. RAJKUMAR @ HEMANTH Respondent(s) (FOR ADMISSION and IA No.117213/2019-STAY APPLICATION IA No. 117213/2019 - STAY APPLICATION) Date : 10-07-2020 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE HRISHIKESH ROY For Petitioner(s) Mr. Vinodh Kanna B., AOR 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 applications, if any, are disposed of.
(NEELAM GULATI) (RAJINDER KAUR) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR (Signed order is placed on the file)