Supreme Court - Daily Orders
Sudha S K @ Saramma vs Jobins Mathew on 10 July, 2020
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C) NO. 1959 OF 2019
SUDHA S K @ SARAMMA Petitioner(s)
VERSUS
JOBINS MATHEW Respondent(s)
O R D E R
This petition has been filed by the petitioner(wife) for transfer of the Petition filed by the respondent(husband) bearing O.P. No. 234 of 2018 pending before the Court of Principal Judge, Family Court, Pala, Kottayam District, Kerala to the competent court at Mysuru, Karnataka.
Heard Mr. Partha Sil, learned counsel appearing for the Petitioner.
The record shows that although notice was duly served on the respondent, he has failed to Signature Not Verifiedenter his appearance before this Court. Digitally signed by DEEPAK SINGH Date: 2020.07.14 The Petitioner is residing in her parental 15:14:57 IST Reason: home at Mysore. She herself is disabled to the 2 extent of 75% and is also required to take care of her minor daughter who is suffering from Down Syndrome complications.
Considering the circumstances of the petitioner and the failure of the respondent to appear in this case,I deem it appropriate to grant relief. Consequently, the Petition filed by the respondent bearing O.P. No. 234 of 2018 titled as Jobins Mathew vs. Sudha S.K. @ Saramma pending before the Court of Principal Judge, Family Court, Pala, Kottayam District, Kerala be transferred to the Family Court at Mysore, Karnataka.
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.15 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). 1959/2019 SUDHA S K @ SARAMMA Petitioner(s) VERSUS JOBINS MATHEW Respondent(s) (FOR ADMISSION and IA No.116725/2019-EX-PARTE STAY IA No. 116725/2019 - EX-PARTE STAY) Date : 10-07-2020 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY For Petitioner(s) Mr. Partha Sil, AOR Mr. Tavish Bhushan Prasad, 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 applications, if any, are disposed of. (NEELAM GULATI) (RAJINDER KAUR) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR (Signed order is placed on the file)