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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 3304 OF 2018

[@ SPECIAL LEAVE PETITION (C) NO. 30810 OF 2017] ANUPAMA PATIL                                 Appellant(s)

                               VERSUS NATARAJ VEERANAGOUDA PATIL                    Respondent(s)

J U D G M E N T

KURIAN, J. 1. Leave granted.

2. The appellant is aggrieved by a final order dated 18.09.2017 passed by the High Court of Karnataka at Bengaluru in C.P.No. 226 of 2016, whereby the High Court rejected her prayer for transfer of M.C.No. 125 of 2016 from the Family Court, Hubballi to the Family Court at Bengaluru, Karnataka.

3. When  this  matter  came  up  to  this  Court,  the following order was passed on 24.11.2017 :-

“Issue notice.   Mr.  Awnish  Kumar,  learned  counsel, accepts  notice  on  behalf  of  the  sole respondent.   The  learned  counsel  on  either  side submitted  that  they  would  explore  the possibility  of  resolving  the  dispute between  the  parties  if  the  matter  is

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referred to Mediation. Accordingly,  we  refer  the  matter  to Supreme  Court  Mediation  Centre,  New Delhi to explore the possibility of an amicable  settlement  of  the  dispute between  the  parties,  who  would  appear before  the  said  Mediation  Centre  on 14.12.2017 at 11.00 A.M.   The  Incharge,  Supreme  Court  Mediation Centre,  after  making  an  endeavour  for amicable  resolution  of  the  disputes, shall  submit  a  report  to  this  Court within four weeks thereafter. List  the  matter  after  the  mediation report is received.”

4. On 09.03.2018, it was reported that the mediation between  the  parties  had  failed  and  this  Court directed both the parties to be personally present before the Court today.

5. Today, both the parties are present before the Court.  Having heard the learned counsel appearing on both sides and having gone through the materials on record, we deem it fit to transfer M.C. No. 125 of 2016 from the Family Court at Hubballi to the Family Court at Bengaluru, Karnataka.

6. The impugned order passed by the High Court is set aside and the appeal is, accordingly, allowed.

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7. We  direct  the  Family  Court  at  Bengaluru  to dispose  of  the  transferred  case  expeditiously  and preferably within six months from today.

8. The  Registry  shall  communicate  a  copy  of  this Judgment to both the courts forthwith.    

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

.......................J.               [ MOHAN M. SHANTANAGOUDAR ]

.......................J.               [ NAVIN SINHA ]   

New Delhi; March 26, 2018.

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ITEM NO.10               COURT NO.5               SECTION IV-A                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (C)  No(s).  30810/2017 (Arising out of impugned final judgment and order dated  18-09-2017 in  CP  No.  226/2016  passed  by  the  High  Court  Of  Karnataka  At Bengaluru) ANUPAMA PATIL                                      Petitioner(s)                                 VERSUS NATARAJ VEERANAGOUDA PATIL                         Respondent(s) (FOR ADMISSION and I.R. and IA No.118539/2017-EXEMPTION FROM FILING O.T. and IA No.118538/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS) Date : 26-03-2018 This petition was called on for hearing today. CORAM :  HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR          HON'BLE MR. JUSTICE NAVIN SINHA For Petitioner(s) Mr. Bharadwaj S., AOR                     For Respondent(s) Mr. Shiv Kumar Pandey, Adv.  

Mr. Chandrashekhar A. Chakalabbi, Adv.  Mr. Anshul Rai, Adv.  

                   Mr. Awanish Kumar, AOR                          UPON hearing the counsel the Court made the following                              O R D E R

Leave granted.  The appeal is allowed in terms of the signed non-reportable

Judgment.   Pending Interlocutory Applications, if any, stand disposed of.

(JAYANT KUMAR ARORA)                              (RENU DIWAN)    COURT MASTER                                ASSISTANT REGISTRAR

(Signed non-reportable Judgment is placed on the file)