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H. B. Ranjitha vs Siddugunalan on 4 December, 2023

Bench: M.M. Sundresh, Aravind Kumar

                                                           1

                                           IN THE SUPREME COURT OF INDIA
                                           CIVIL ORIGINAL JURISDICTION


                              TRANSFER PETITION(S)(CIVIL)            NO.2675 OF 2023

     H. B. RANJITHA                                                                   PETITIONER(S)

                                                         VERSUS


     SIDDUGUNALAN                                                                     RESPONDENT(S)


                                                    O R D E R

1. This Transfer Petition has been filed by the petitioner-wife under Section 25 of the Code of Civil Procedure, 1908 seeking transfer of case bearing H.M.O.P. No.201/2022, titled “Siddugunalan Vs. H.B. Ranjitha”, pending before the Family Court at Krishnagiri, Tamil Nadu to the Senior Civil Judge, Tirunakudal Narasipura, Karnataka.

2. As per Office Report, service on respondent is complete. However, no one has entered appearance on behalf of the respondent. We have heard learned counsel for the petitioner.

3. Having considered the circumstances in their totality, this Court is of the view that, in the interest of justice, transfer of the proceedings, as prayed for, is Signature Not Verified warranted.

SWETA BALODI Date: 2023.12.05 16:56:55 IST Reason:

4. Accordingly, this Transfer Petition is allowed and case bearing H.M.O.P. No.201/2022, titled “Siddugunalan Vs.  2 H.B. Ranjitha”, pending before the Family Court at Krishnagiri, Tamil Nadu is hereby transferred to the Court of Senior Civil Judge, Tirunakudal Narasipura, Karnataka

5. It shall be open to the respondent to seek exemption from appearing physically unless it is so warranted by the Trial Court and equally, it shall be open to the petitioner to request for appearance through video conferencing.

6. The records of the case be transferred to the Transferee Court forthwith.

7. All pending applications stand disposed of.

…………………………………………………………………J. [M.M. SUNDRESH] …………………………………………………………………J. [ARAVIND KUMAR] NEW DELHI;

4th DECEMBER, 2023
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ITEM NO.8                 COURT NO.15                  SECTION XII

                 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).   2675/2023

H. B. RANJITHA                                          Petitioner(s)

                                  VERSUS

SIDDUGUNALAN                                            Respondent(s)

(FOR ADMISSION and IA No.207365/2023-EX-PARTE STAY ) Date : 04-12-2023 This petition was called on for hearing today. CORAM : HON'BLE MR. JUSTICE M.M. SUNDRESH HON'BLE MR. JUSTICE ARAVIND KUMAR For Petitioner(s) Mr. P. V. Yogeswaran, Adv.

Mr. Ashish Kumar Upadhyay, Adv.

Mr. V. Kandha Prabhu, Adv.

Ms. Maitri Goal, Adv.

Mr. Sachin Kumar Verma, Adv.

Mr. Naganpillai, Adv.

Ms. Bhaswati Anukampa, Adv.

Mr. Sanjeev Kumar, Adv.

Mr. Akshat Srivastava, 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 application(s), if any, also stand disposed of. (SWETA BALODI) (RENU BALA GAMBHIR) COURT MASTER (SH) COURT MASTER (NSH) (Signed order is placed on the file)