SHIVANI HEGDE Vs. RITHVIK RAMCRISHNA HEGDE

JUDGEMENT

(1.) Heard learned counsel for the parties. The petitioner­wife has brought this action under Sec. 25 of the Code of Civil Procedure seeking transfer of application filed by the respondent­husband under Ss. 13 and 26 of the Hindu Marriage Act, 1955. That petition has been filed in the Family Court at Bandra, Mumbai, Maharashtra. Learned counsel for the respondent has not opposed this plea but her submission is that the wife has instituted a proceeding under the Protection of Women from Domestic Violence Act, 2005 before the Court of learned Metropolitan Magistrate, Traffic Court, Bangalore, Karnataka. That proceeding has been registered as Crl. Misc. No. 171/2019 and for mutual conveniences that proceeding also may be heard by Signature Not Verified the Family Court, Bangalore, simultaneously. ­

(2.) ­ Learned counsel for the respondent has brought to my notice under Sec. 26 of the Domestic Violence Act, 2005 that the Family Court has also the jurisdiction to adjudicate the matters arising out of that statute.