M. Vanisha Jain vs C. Narendar Kumar

At the joint request made by the learned Advocates for the parties, this Court vide order dated 29th July, 2019, directed the parties to approach the Supreme Court Mediation Centre on Friday,the 23rd August, 2019 at 11.00 a.m. so as to resolve their matrimonial disputes through mediation.

However, as per the Mediation Report dated 17th October, 2019, the parties could not arrive at an amicable settlement.

This petition under Section 25 of the Civil Procedure Code, 1908 read with Order XLI of the Supreme Court Rules, 2013 has been filed by the petitioner (wife) for transfer of cases (i) bearing No. H.M.O.P. No.24/2018 and (ii) G.W.O.P. No.4 of 2018 titled as "C. Narendar Kumar vs. M. Vanisha Jain" pending before the Family Court at Nilgiris, Udhagamandalam, Tamil Nadu to the Family Court at Secunderabad, Telangana.

Having heard the learned Advocates appearing for the parties and taking into consideration the grounds taken in the transfer petition, we direct transfer of cases (i) bearing No. H.M.O.P. No.24/2018 and (ii) G.W.O.P. No.4 of 2018 titled as "C. Narendar Kumar vs. M. Vanisha Jain" pending before the Family Court at Nilgiris, Udhagamandalam, Tamil Nadu to the Family Court at Secunderabad, Telangana.

Let the record of the cases be transferred without delay.

The Transfer Petitions are allowed in the aforestated terms.