Supreme Court - Daily Orders
A Pranusha vs M Neeraj on 11 March, 2026
Author: Dipankar Datta
Bench: Dipankar Datta
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C) No. 2245 OF 2025
A. PRANUSHA PETITIONER
VERSUS
M. NEERAJ RESPONDENT
ORDER
1. Read the office report dated 10th March, 2026.
2. Mediation report dated 03rd February, 2026 has been received from the Supreme Court Mediation Centre. As per the said report, mediation between the parties has failed to bring about any settlement.
3. The marriage between the petitioner and the respondent was solemnized on 15th November, 2021. However, the parties have since drifted apart owing to differences arising by and between them.
4. The respondent has instituted proceedings under Section 13 of the Hindu Marriage Act, 1955, bearing Matrimonial Suit No.24 of 2025 titled “Shri M. Neeraj vs Smt. A. Pranusha”. It is pending before the Family Court, Andaman and Nicobar Islands at Sri Vijaya Puram.
5. On the multiple grounds urged in the petition, the petitioner has Signature Not Verified sought for transfer of the aforesaid proceedings to the court of the Digitally signed by Subordinate Judge at Poonamalle, Chennai, Tamil Nadu. JATINDER KAUR Date: 2026.03.12 17:40:10 IST Reason:
6. We have heard the parties and perused the materials on record. 2 Having regard to the inconvenience the petitioner is likely to face if the proceedings were continued in the court at Sri Vijaya Puram, Andaman and Nicobar Islands, we are satisfied that interest of justice demands grant of the prayer for transfer.
7. Hence, the transfer petition is allowed. Matrimonial Suit No.24 of 2025 titled “Shri M. Neeraj vs. Smt. A. Pranusha” pending before the Family Court, Andaman and Nicobar Islands at Sri Vijaya Puram is transferred to the court of the Subordinate Judge at Poonamalle, Chennai, Tamil Nadu. Records of Matrimonial Suit No.24 of 2025 be transferred to the transferee court immediately.
8. To avoid delay, the parties are directed to appear before the transferee court on April 17, 2026. If any or both the parties fail to appear on that day, the presiding officer of the transferee court will fix another date of appearance. Thereafter, he shall be free to proceed in accordance with law.
9. The presiding officer shall endeavour to bring about a settlement between the parties through the process of mediation, notwithstanding that mediation has failed. If the process is again unsuccessful, nothing shall preclude the presiding officer to take the proceedings to its logical conclusion on its merits and in accordance with law.
10. If the respondent is unable to attend the proceedings in person on any occasion, he will be at liberty to seek permission to attend through the virtual mode and if such a permission is sought, the presiding officer of the court may proceed to consider it reasonably. 3
11. Pending application(s), if any, shall also stand disposed of.
…………….............................J. [DIPANKAR DATTA] ……………..............................J. [SATISH CHANDRA SHARMA] New Delhi;
March 11, 2026.
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ITEM NO.32 COURT NO.8 SECTION XVI
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.2245/2025
A PRANUSHA Petitioner
VERSUS
M NEERAJ Respondent
[MEDIATION REPORT RECEIVED]
Date : 11-03-2026 This petition was called on for hearing today. CORAM : HON'BLE MR. JUSTICE DIPANKAR DATTA HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA For Petitioner(s) : Mr. R Gunaalan, Adv.
Mr. Siddhartha Iyer, Adv.
Ms. Swathi H. Prasad, AOR Ms. Srishti Ghoshal, Adv.
For Respondent(s) : Ms. Rukhsana Choudhury, AOR 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 placed on the file.
(JATINDER KAUR) (SUDHIR KUMAR SHARMA) P.S. to REGISTRAR COURT MASTER (NSH)