LAWS(SC)-2019-3-81

M VAIDEGI Vs. S PRADEEP

Decided On March 06, 2019
M Vaidegi Appellant
V/S
S Pradeep Respondents

JUDGEMENT

(1.) This is a petition filed under Sec. 25 of the Code of Civil Procedure, 1908, seeking transfer of M.C. No. 4635 of 2017 titled as "S.Pradeep Versus M.Vaidegi" pending before the Court of IV Additional Principal Judge, Family Court at Bangalore, Karnataka to the Court of Principal Judge, Family Court, Chennai Tamil Nadu.

(2.) Having heard learned counsel for the parties and having considered the facts and circumstances of the case, we deem it fit and proper to allow this transfer petition. Accordingly, M.C. No. 4635 of 2017 titled as "S.Pradeep Versus M.Vaidegi" is ordered to be transferred from the Court of IV Additional Principal Judge, Family Court at Bangalore, Karnataka to the Court of Principal Judge, Family Court, Chennai Tamil Nadu.

(3.) Let the records of the case be transferred to the concerned court without delay.