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Swaranjit Kaur vs Swaran Singh Sohi

Supreme Court Of India · Decided on 28 July 2008 · Citation: AIR 2009 SC 1512

HON’BLE JUDGES
R. V. Raveendran, J · Lokeshwar Singh Panta, J
RESULT
Dismissed
CASE NUMBER
Transfer Petition (C) No. 742 of 2007
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Judgment

3 paragraphs · 126 words
1.

This is a petition for transfer by the wife. She seeks transfer of the divorce petition filed by her husband from the Court of District Judge, New Delhi to a competent Court at Indore.

2.

The petitioner is dependent on her parents and brother. She has two children. It will be difficult for her to defend the proceedings by travelling to New Delhi.

3.

In the circumstances, we allow this transfer petition. H.M.A. Petition No. 1165/2006, titled Shri Swaran Singh Sohi v. Smt. Swaranjit Kaur is ordered to be transferred from the Court of Learned District Judge, New Delhi to the Court of District Judge at Indore who may either deal with the same himself or assign it to appropriate court at Indore for disposal.