Supreme Court of India
Lalita A. Ranga vs Ajay Champalal Ranga on 13 January, 2000
Equivalent citations: AIR2000SC3406, JT2000(2)SC464, (2000)9SCC355, AIR 2000 SUPREME COURT 3406(1), 2000 AIR SCW 1811, (2000) 2 EASTCRIC 494, (2000) 2 MARRILJ 206, (2000) 19 OCR 599, (2000) 6 SUPREME 345(1), (2000) 1 HINDULR 413, 2000 (9) SCC 355, (2000) 3 ALLMR 250 (SC), (2000) 2 JT 464 (SC)
Bench: S.B. Majmudar, D.P. Mohapatra
ORDER
1. We have seen the affidavit filed by the learned Counsel for the petitioner showing that all the necessary papers including the notice issued by this Court were served on the respondent through his local advocate at Bombay M/s. Joy Legal Consultants. In view of this affidavit it appears that the respondent is already served through his duly authorised agent so far as these proceedings are concerned. No one has appeared today in these proceedings on be half of the respondent. Hence, having heard learned Counsel for the petitioner and in the facts and circumstances of this case we deem it fit to grant this Transfer Petition looking to the difficulties faced by the petitioner-wife to contest these proceedings at Bombay when she is stationed at Jaipur. She is having a small child also with her. Therefore, it is obvious that it will be difficult for her to go all the way from Jaipur to Bombay to contest the proceedings from time to time.
2. The Transfer Petition is accordingly allowed. Divorce Petition No. A-833 of 1998 titled Ajay Champalal Ranga v. Mis. Lalita. A. Ranga shall stand transferred from the Family Court at Bandra in Mumbai to the Family Court at Jaipur for proceeding further in accordance with law. No costs.