SUNITA SHARMA Vs. UPENDRA KUMAR SHARMA
LAWS(SC)-2008-3-99
SUPREME COURT OF INDIA
Decided on
March 03,2008
SUNITA SHARMA
Appellant
VERSUS
UPENDRA KUMAR SHARMA
Respondents
JUDGEMENT
-
(1.) TRANSFER is made absolute in terms of prayer `a' which is quoted herein below:
"transfer the matrimonial title suit no. 47 of 2007 under section 9 of HMA pending in the court of Principle Judge, Family Court, gaya from Gaya to Family Court, Delhi at Tis Hazari. "
Transfer petition is accordingly allowed.;
Copyright © Regent Computronics Pvt.Ltd.