Supreme CourtDivision Bench(2019) 12 SC CK 0237

Neha Rani @ Neha Kaur vs Kanwal Deep Singh

Supreme Court Of India · Decided on 16 December 2019

HON’BLE JUDGES
A.M. Khanwilkar, J · Dinesh Maheshwari, J
RESULT
Allowed
CASE NUMBER
Transfer Petition (Civil) No. 2165 Of 2018

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Judgment

5 paragraphs · 226 words
1.

This petition is filed at the instance of the petitioner-wife seeking transfer of Case bearing O.P. No.514/2018 titled 'Kanwaldeep Singh Vs. Neha Rani @ Neha Kaur' pending before the Court of Principal Judge, Family Court, Dehradun, Uttarakhand to the Court of Principal Judge, Family Court, Una, Himachal Pradesh.

2.

Vide order dated 26.09.2019, the parties were directed to appear before the Supreme Court Mediation Centre on 23rd October,2019 to explore the possibility of settlement. Unfortunately, the mediation process could not fructify into resolution of disputes between the parties before the Supreme Court Mediation Centre.

3.

We have considered the facts of the case and grounds on which transfer has been sought. On such consideration, we are satisfied with the grounds urged by the petitioner and we accept the same. Therefore, case bearing O.P. No.514/2018 titled 'Kanwaldeep Singh S. Neha Rani @ Neha Kaur' pending before the Court of Principal Judge, Family Court, Dehradun, Uttarakhand is ordered to be transferred to the Court of Principal Judge, Family Court, Una, Himachal Pradesh. The Family Court, Dehradun, Uttarakhand shall send the case record to the transferee Court promptly and without any delay.

4.

The transfer petition is accordingly allowed.

5.

On receipt of the case records, the transferee Court is directed to make all endeavour for amicable settlement or for early decision in the case without unnecessary adjournments.