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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL  NO(S). 8380 OF 2016 (ARISING OUT OF SLP(C) NO.15945/2015)

AMANDEEP GOYAL                   APPELLANT(S) VERSUS

YOGESH RANI RESPONDENT(S) J U D G M E N T

       ANIL R. DAVE, J.

1. Heard the learned counsel for the parties. 2. Leave granted.  3. The  appellant-huaband  has  filed  the  present appeal  by  way  of  special  leave  against  the  order dated 6.4.2015 passed in T.A. No.496 of 2013 by the High Court of Punjab and Haryana at Chandigarh,  in and by which the High Court transferred the Divorce Petition from Sangrur to Bathinda. 4. Looking at the peculiar facts of the case, more particularly when the husband is taking care of the child who is nine years old and is suffering from malignant  disease,  in  our  opinion,  the  High  Court should  have  used  its  discretion  in  favour  of  the petitioner-husband.   We,  therefore,  set  aside  the impugned order. 5. The case bearing Regn. No. DMC/314/2015 (Filing No.1256/2015) titled Amandeep Goyal v. Yogesh Rani be transferred  from  the  Court  of  Additional  District Judge, Bathinda, Punjab to the Court of District & Sessions  Judge,  Sangrur,  who  may  hear  the  case himself/herself or assign the same to any other court of competent jurisdiction.

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6. The  appeal  is  disposed  of  as  allowed  with  no order as to costs.

.......................J.               [ANIL R. DAVE]  

.......................J.               [L. NAGESWARA RAO]  

NEW DELHI; AUGUST 29, 2016.  

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