Supreme CourtDivision Bench

M.Vaidegi vs S.Pradeep

Supreme Court Of India · Decided on 6 March 2019 · Citation: (2019) 03 SC CK 0167

HON’BLE JUDGES
Navin Sinha, J · M.R. Shah, J
ACTS & SECTIONS REFERRED
Code Of Civil Procedure, 1908 — Section 25
RESULT
Allowed
CASE NUMBER
Transfer Petition(S)(Civil) No(S). 2180 Of 2017
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Judgment

5 paragraphs · 143 words

This is a petition filed under Section 25 of the Code of Civil Procedure, 1908, seeking transfer of M.C. No. 4635 of 2017 titled as " S.Pradeep Versus M.Vaidegi" pending before the Court of IV Additional Principal Judge, Family Court at Bangalore, Karnataka to the Court of Principal Judge, Family Court, Chennai Tamil Nadu.

Having heard learned counsel for the parties and having considered the facts and circumstances of the case, we deem it fit and proper to allow this transfer petition.

Accordingly, M.C. No. 4635 of 2017 titled as " S.Pradeep Versus M.Vaidegi" is ordered to be transferred from the Court of IV Additional Principal Judge, Family Court at Bangalore, Karnataka to the Court of Principal Judge, Family Court, Chennai Tamil Nadu.

Let the records of the case be transferred to the concerned court without delay.

The Transfer Petition is allowed, accordingly.