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

CIVIL APPEAL NOS.92-93 OF 2017 [ARISING FROM SPECIAL LEAVE PETITION (C) NOS.5804-5805 OF 2016]

KAVITHA PAVAN TIBILE APPELLANT                                 VERSUS

PAVAN H TIBILE RESPONDENT J U D G M E N T

KURIAN, J. Leave granted.   

2. The  appellant  is  before  us,  aggrieved  by  the impugned  judgment  whereby  the  prayer  made  by  the appellant for transfer of Divorce Case M.C. No.44 of 2015 from Civil Judge (Senior Division), Hukkeri to Family Court, Bangalore was declined. 3. Having  heard  the  learned  counsel  appearing  on both the sides, we are of the view that it is for the better convenience of both the parties to have all the matters tried at Bangalore. 4. Accordingly, the impugned orders are set aside and M.C. No.44 of 2015, which was transferred from the Court of Civil Judge (Senior Division), Hukkeri and  got  renumbered  as  M.C.  No.232  of  2015  is transferred  from  Principal  Judge,  Family  Court Hubbali to Family Court, Bangalore. 5. However,  we  make  it  clear  that  we  have  not expressed  any  opinion  on  the  correctness  of  the statements  made  by  the  appellant  before  the  High Court. 6. The appeals are, accordingly, disposed of.

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7. Pending  applications,  if  any,  shall  stand disposed of. 8. There shall be no orders as to costs.

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

.......................J.               [A.M. KHANWILKAR]  

NEW DELHI; JANUARY 04, 2017.

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