SONIYA AGARWAL Vs. RAJESH AGARWAL
LAWS(SC)-2019-3-75
SUPREME COURT OF INDIA
Decided on March 06,2019

Soniya Agarwal Appellant
VERSUS
RAJESH AGARWAL Respondents

JUDGEMENT

- (1.) 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.
(2.) The respondent has not entered appearance despite service.
(3.) 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.;


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