AIR 2000 SUPREME COURT 3572 ::2000 AIR SCW 3732 ::(2002) 1 MarriLJ 580 ::(2000) 2 HinduLR 328 ::(2000) 4 CurCC 145 ::(2000) 40 All LR 583(2) ::(2000) 3 ICC 740 ::(2001) 2 Pat LJR 82 ::(2000) 7 Supreme 75(1) ::(2000) 2 DMC 759 ::(2000) 8 JT 150 (SC)

Supreme Court Of India

Hon'ble Judge(s): S. P. Bharucha, V. N. Khare, S. S. M. Quadri , JJJ

Civil P.C. (5 of 1908) , S.25— Transfer of suit - Suit for dissolution of marriage filed by husband against wife before Court at place 'R' - Wife resides with her father at place 'A' with her two sons aged eight and 10 years - Not possible for wife to travel alone to place 'R' to defend the proceedings - Suit filed by husband directed to be transferred to place where wife resides - Transfer petition not liable to be rejected merely on ground that wife has come to Court with unclean hands. (Para 1 2)