Amrita vs Piyush

The instant petition has been filed by the petitioner-wife seeking transfer of Case numbered as CS No. 101-A of 2017 titled as Piyush Choudhary S/o Chetram Choudhary vs. Amrita Choudhary w/o Piyush Choudhary from the Principal Family Court at Jabalpur State Madhya Pradesh to the Civil Judge, Senior Division at Aurangabad.

We have heard learned counsel appearing on behalf of the petitioner as well as well as learned counsel appearing on behalf of the respondent.

Considering the submissions of the learned counsel appearing on behalf of the petitioner and the averments made in the transfer petition, we accept the same. Therefore, Case numbered as CS No. 101-A of 2017 titled as Piyush Choudhary S/o Chetram Choudhary vs. Amrita Choudhary w/o Piyush Choudhary pending before the Principal Family Court at Jabalpur State Madhya Pradesh is ordered to be transferred to the Civil Judge, Senior Division at Aurangabad for hearing and disposal in accordance with law. Records shall be sent by Court where proceedings are pending to the transferee court promptly and without any delay.

The transfer petition is accordingly, allowed.

On receipt of the case records, the transferee Court is directed to make all endeavour for amicable settlement, failing which for early decision in the case without unnecessary adjournments.