MANJU SABHARWAL Vs. ARUN SABHARWAL

JUDGEMENT

(1.) This is a petition under Section 24 CPC to transfer two cases which are pending in Tis Hazari courts since 2006-2007 being divorce cases filed by both the parties against each other to the courts at Saket.

(2.) The only ground pleaded is the factum that the courts at Saket being nearer to the residence of the petitioner than the courts at Tis Hazari where presently the cases are pending.

(3.) At the time of bifurcation of Delhi into nine Districts and re-allocation of work by transfer of cases, many aspects and considerations existed, including of equal distribution of work in courts, and which was for the benefit of the litigants so that in some courts there are not too many cases and in other courts there should not be less cases. Administrative decisions cannot be got upset for personal convenience.