AMITA Vs. UDAY SINGH

JUDGEMENT

(1.) REPORT has been received from the mediator appointed by the mediation centre at Indore. The same is taken on record. As per the report, no compromise seems to be possible between the parties. Leave granted.

(2.) WE have heard learned counsel for the parties at this stage itself.

(3.) ACCORDINGLY, the appeal is allowed; order dated 13th february, 2008 is set aside and it is directed that the afore-mentioned case shall stand transferred from the Family Court, Indore to the Court of District Judge, Guna, who may try the case himself or assign the same to a Court of competent jurisdiction. No costs.