AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
3 paragraphs · 115 wordsThis transfer petition has been filed for transfer of H.M.A. Case No. 1011 of 2008 titled Sh. Vikash Padmakar v. Smt. Rajni, pending in the court of Additional District Judge, Rohini, Delhi, Room No. 202 , to the Family Court at Ranchi, Jharkhand.
Having heard learned Counsel for the parties and having considered the grounds set out in the petition, and in particular ground (b), we are of the view that sufficient grounds have been made out to allow the transfer petition. The same is, accordingly, allowed.
H.M.A. Case No. 1011 of 2008, pending in the court of Additional District Judge, Rohini, Delhi, be transferred to the Family Court at Ranchi, Jharkhand.