LAWS(SC)-2021-10-114

AARATI KUMARI Vs. SANJEEV KUMAR SINGH

Decided On October 04, 2021
Aarati Kumari Appellant
V/S
SANJEEV KUMAR SINGH Respondents

JUDGEMENT

(1.) This transfer petition has been filed by the petitioner-wife seeking transfer of divorce petition filed by the respondent-husband in the Court of Principal Judge, Family Court, Varanasi to the Family Court, Muzaffarpur, Bihar.

(2.) By order dated 16.09.2019, the parties were directed to appear before the Supreme Court Mediation Centre to explore the possibility of settlement.

(3.) According to the report of the Supreme Court Mediation Centre submitted on 05.10.2019, the parties could not arrive at any mutually acceptable terms of settlement.