- (1.) This is a petition filed by the wife of the respondent under Section 25 of the Code of Civil Procedure for transfer of Matrimonial Petition No.9 of 2008 pending before the Civil Judge, Senior Division, at Vasco-da-Gama, Goa, to a Court of competent jurisdiction in Delhi.
(2.) The case of the petitioner is that she is a Sikh by religion and was born in Kabul in Afghanistan on 16th October, 1984. Till January, 1998, she pursued her primary education in Afghanistan. Her family shifted to Delhi in the month of February, 1988, where she continued to live with her grandparents. She thereafter continued her studies at the Guru Harkrishan Public School, Nanak Piao, Rana Pratap Bagh, Delhi, and continued her education there till 1999.
(3.) The petitioner's father who had stayed behind in Kabul on account of his business commitments till 1992, finally shifted to London where he was granted Afghan Refugee Asylum by the United Kingdom. In May, 2001, the petitioner also migrated to United Kingdom where her parents had been given British Nationality.;