BHAWNA SEHGAL Vs. TARUN SEHGAL

JUDGEMENT

(1.) In terms of the Constitution Bench Judgment in Anita Kushwaha Vs. Pushap Sudan and batch of matters,2016 7 SCC 509, the petitioner-wife has filed the present writ petition to transfer Matrimonial Suit No. HMA 3218/17 and Application bearing No. GP-19/17/17 titled "Tarun Sehgal Vs. Bhawna Sehgal" pending before the Principal Judge, Family Court, Tis Hazari, Delhi, to the Principal Judge, Family Court at Jammu under the Jurisdiction of the High Court of Jammu and Kashmir.

(2.) We have heard learned counsel for the parties.

(3.) Considering the submission made at the Bar and having regard to the ground on which transfer has been prayed for, Matrimonial Suit No. HMA 3218/17 and Application bearing No. GP-19/17/17 titled "Tarun Sehgal Vs. Bhawna Sehgal" pending before the Principal Judge, Family Court, Tis Hazari, Delhi, is ordered to be transferred to the Principal Judge, Family Court at Jammu, for hearing and disposal in accordance with law who may try the case himself or transfer the same to the Court competent to do so. Records shall be sent by the Court where proceedings are pending to the transferee Court promptly and without any delay.