Anjali Ashok Sadhwani v. Ashok Kishinchand Sadhwani .

Factual and Procedural Background

The petitioner-wife filed an application under Section 25 of the Code of Civil Procedure read with Order 13-B of the Supreme Court Rules, 1966 seeking transfer of Petition No. 83 of 2006 (Ashok Kishinchand Sadhwani v. Anjali Ashok Sadhwani) from the Family Court at Indore, Madhya Pradesh to the Family Court at Bandra, Mumbai, Maharashtra. The Supreme Court heard counsel for both parties to determine whether the matrimonial proceedings should be relocated.

Legal Issues Presented

1. Whether the matrimonial Petition No. 83 of 2006 pending in the Family Court at Indore should be transferred to the Family Court at Bandra, Mumbai in view of the petitioner-wife’s inconvenience and lack of escort for a 900-kilometre journey.

Arguments of the Parties

The opinion does not contain a detailed account of the parties' legal arguments.

Table of Precedents Cited

No precedents were cited in the provided opinion.

Court's Reasoning and Analysis

The Court noted two primary factual considerations:

• The distance between Mumbai and Indore is approximately 900 kilometres, which poses practical difficulties for the petitioner-wife.
• The petitioner has no family member available to escort her on this lengthy journey.

Balancing these factors against the interests of justice and convenience, the Court concluded that transferring the case would mitigate the hardship faced by the petitioner while not causing undue prejudice to the respondent.

Holding and Implications

ALLOWED: Petition No. 83 of 2006 is transferred from the Family Court at Indore, Madhya Pradesh to the Family Court at Bandra, Mumbai, Maharashtra.

Implications: The Indore Family Court must forward the entire case record to the Bandra Family Court within one month of receiving a copy of the order. No costs were awarded. The ruling resolves only the venue question and sets no new legal precedent.