Rita Barua v. Siddartha Barua, (SC) BS88670
SUPREME COURT OF INDIA

Before:- Dr. A.S. Anand, CJI R.C. Lahoti and S.N. Variava JJ.

Transfer Petn. (C) Nos. 258-259 of 1997 and 785-786 of 1998. D/d. 16.3.2000.

Smt. Rita Barua - Petitioner

Versus

Siddartha Barua - Respondent

Civil Procedure Code, 1908, Section 25 - Matrimonial Suits and Criminal case - Filed at different places by husband and wife - Cases filed by husband withdrawn by Supreme Court - Transferred to the Court where wife has filed her case.

[Para 5]

Cases Referred :-

Sidhartha Barua v. Rita Barua, Misc. Case No. 26/93.

Sidhartha Barua v. Rita Barua, Complaint Case No. C. 2387/92.

Sidhartha Barua v. Rita Barua, T.D.S. No. 45 of 1995.

ORDER

This order will dispose of Transfer Petition (C) Nos. 258-259 of 1997 and 785-786 of 1998. Both petitions have been filed by the petitioner-wife.

2. Marriage between the parties was solemnised on 11th May, 1987 and a male child was born out of this wedlock who is stated to be about six years old. Relations between the parties got strained and the petitioner filed a Criminal Case against the respondent and her in-laws alleging offences under Section 498A/342/34 I.P.C. That case is pending before the learned S.D.J.M. Alipore. The petitioner has also filed a petition under Section 125 Cr. P.C., 1973 seeking maintenance and that petition is also stated to be pending in the Court of the learned Judicial Magistrate. Alipore. Subsequent to the filing of these petitions the respondent filed a complaint case being Crl. Case No. 2387 of 1992 at Dibrugarh against the petitioner-wife. He has also filed a petition seeking divorce from the petitioner under Section 13(1)(ib) of the Hindu Marriage Act, which is pending in the Court of Additional District Judge, Dibrugarh. Besides a Misc. Case No. 26 of 1993 has also been filed by the respondent against the petitioner in connection with the custody of the child. which is pending before the learned District Judge at Dibrugarh.

3. Through the medium of these petitions, the petitioner-wife seeks transfer of all the three cases filed by the respondent-husband, which are pending in different Courts at Dibrugarh, Assam.

4. Counters have been filed.

5. After hearing learned counsel for the parties, but without expressing any opinion either on the merits of the controversy or the allegations made in the Transfer Petitions, which have been denied in the counter affidavit, it appears appropriate to us to withdraw the cases filed by the respondent-husband, from the different Courts at Dibrugarh. Assam and transfer the same to the Court of learned District and Sessions Judge, Alipore.

6. The following cases :

are withdrawn from the respective Courts where the same are pending and transferred to the learned District and Sessions Judge. Alipore. who may either hear the cases himself or assign them to a Court of competent jurisdiction under him.

7. The record of the cases shall be sent by the above-mentioned Courts at Dibrugarh to the transferee Court without any delay. The transferee Court shall issue notice to the parties and expeditiously dispose of the matters.

8. During the pendency of proceedings in this Court, efforts were made for reconciliation between the parties. Those efforts, however, did not yield any results. The transferee Court may explore the possibility of reconciliation.

9. All the transfer petitions are, accordingly, allowed. No costs.

Petition allowed.