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Transfer Petition(Civil) No. 350 of 2017

NON REPORTABLE

IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION

TRANSFER PETITION (C) NO. 350  OF 2017

BHARTIBEN RAVIBHAI RAV                                     …Petitioner

Versus

RAVIBHAI GOVINDBHAI RAV                ...Respondent

O R D E R

R. BANUMATHI, J.

This transfer petition filed under Section 25 of Code of Civil Procedure

for transfer of H.M.P. No.1668 of 2015 titled as  ‘Ravibhai Gobindbhai Rav

versus  Bhartiben  Ravibhai  Rav’ pending  before  the  Family  Court  Judge,

Ahmedabad at Gujarat to the Court of Competent Jurisdiction at Dungarpur,

Rajasthan.

2. The  marriage  between  the  petitioner  and  the  respondent  was

solemnized on 19.02.2006 and the couple was blessed with two sons namely

Meshvasinh  and  Aeshvasinh  who  are  aged  eight  years  and  seven  years

respectively.  The  relationship  between the  couple  was strained  and it  is

alleged that  in September, 2015 the petitioner-wife was thrown out of  her

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Transfer Petition(Civil) No. 350 of 2017

matrimonial  house.   The  respondent-husband  filed  divorce  petition  being

H.M.P. No.1668 of 2015 before the Family Court, Ahmedabad under Section

13(1)  of  the  Hindu  Marriage  Act,  1955 of  which  the  petitioner-wife  seeks

transfer.   

3. The transfer petition is strongly objected to by the respondent-husband

on the ground that he is employed in Ahmedabad and that he is taking care of

his two sons, apart from his aged parents.  The petitioner-wife, on the other

hand,  contends  that  the  distance  between  Ahmedabad  and  her  place

Dungarpur, Rajasthan is about 200 kms. and that she finds it difficult to travel

to Ahmedabad to contest the divorce petition.  That apart, the petitioner-wife

has  also  raised  difficulty  in  pursuing  the  Divorce  Petition  in  Ahmedabad

because of the language problem, as she is not well-acquainted in Gujarati.  

4. Apart  from  divorce  petition,  there  are  other  proceedings  pending

between  the  parties  which  have  been  filed  by  the  petitioner-wife  at

Dungarpur, Rajasthan  viz;  (i)  FIR under  Section  498-A and 406 IPC and

under Section 4 of The Dowry Prohibition Act; (ii) Petition under Section 125

Cr.P.C. before the Family Court, Dungarpur, Rajasthan and (iii) petition under

Sections 12 and 23 of  Protection of  Women from Domestic  Violence Act,

2005 pending before the Chief Judicial Magistrate, Dungarpur, Rajasthan.  It

is stated that respondent-husband is already appearing in Dungarpur Court, Page No. 2 of 3

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Transfer Petition(Civil) No. 350 of 2017

Rajasthan  in  connection  with  the  aforesaid  cases  instituted  by  the

petitioner-wife  and  that  it  may  not  be  difficult  for  respondent-husband  to

pursue the divorce petition in Dungarpur Court, Rajasthan.  Considering the

facts  and  circumstances  of  the  case,  we  feel  that  the  petition  could  be

transferred to Dungarpur, Rajasthan.

5. This petition is allowed.  We make it clear that we have not expressed

any opinion on the merits of the matter.  

6. The Family Court Judge, Ahmedabad, Gujarat is directed to transmit

records  pertaining  to  HMP  No.1668/2015  to  District  Judge,  Dungarpur,

Rajasthan,  who  shall  transmit  the  case  to  Family  Court,  Dungarpur,

Rajasthan (if  there is a Family Court) or forward the same to the Court of

competent jurisdiction.

7.  On  the  case  being  transferred,  to  Dungarpur,  Rajasthan,  if  need  be

sufficient security be provided to either of the parties, on an application made

before the Court.  

...……………………….J.                 [KURIAN JOSEPH]  

                            .………………………..J.                        [R. BANUMATHI]

New Delhi; May 05, 2017.

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