Supreme CourtDivision Bench

Soniya Agarwal vs Rajesh Agarwal

Supreme Court Of India · Decided on 6 March 2019 · Citation: (2019) 03 SC CK 0169

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). 737 Of 2018
Ask AI about this case

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

5 paragraphs · 142 words

This is a petition filed under Section 25 of the Code of Civil Procedure, 1908, seeking transfer of Matrimonial Suit No. 916 of 2017 titled as " Rjesh Agarwal Versus Soniya Agarwal" pending before the Court of District Judge at Howrah, West Bengal to the Family Court at Bengaluru, Karnataka.

The respondent has not entered appearance despite service.

Having heard learned counsel for the petitioner and having considered the facts and circumstances of the case, we deem it fit and proper to allow this transfer petition. Accordingly, Matrimonial Suit No. 916 of 2017 titled as "Rjesh Agarwal Versus Soniya Agarwal" is ordered to be transferred from the Court of District Judge at Howrah, West Bengal to the Family Court at Bengaluru, Karnataka.

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

The Transfer Petition is allowed, accordingly.