GAYATRI DEVI Vs. RAGHUVEER SINGH

JUDGEMENT

(1.) In all these cases, the transfer applications have been moved by the petitioner-wife, who seek transfer of case filed by her husband under the various Sections of the Hindu Marriage Act, 1955 to the place where the petitioner-wife is residing, by invoking Section 24 of the Code of Civil Procedure, 1908.

(2.) Petitioners in different transfer applications have raised several grounds in common for seeking transfer of the case.

(3.) The grounds raised as above for transfer of matrimonial matter has been time and again accepted as valid and justified grounds for transfer of case to the place where the wife is residing by this Court as well as by Supreme Court in Sumita Singh Vs. Kumar Sanjay and Ors., reported in (2001) 10 SCC 41; Sarkar (Shome) Vs. Pardip Sarkar [Transfer Petition (Civil) No.622/2007 decided by Supreme Court on 10.11.2008] ; Manju Varma Vs.State of U.P. and Ors. [Civil Appeal No. 8290 of 2002 decided by the Supreme Court on 17.11.2004] and ; Arti Rani @ Pinki Devi Vs. Dharmendra Kumar Gupta, reported in (2008) 9 SCC 353.