SUSHMA ARUN SINGH Vs. S K ARUN SINGH

JUDGEMENT

(1.) THE petitioner has filed this petition under Section 24 of the Civil Procedure Code, 1908, praying for transfer of M.C. No. 47 of 2003, which is pending on the file of the Civil Judge (Senior Division) at Hassan to the Family Court at Mysore.

(2.) IT is stated in the petition, the marriage between the petitioner and the respondent was solemnised at Mysore on 20-5-2002 and after the marriage, the petitioner stayed with the respondent and thereafter, during Deepavali festival the respondent left the petitioner at Hassan. The respondent used to visit the petitioner and the petitioner conceived and gave birth to a female child. IT is also stated, the respondent and his parents harassed the petitioner. Further it is stated, the petition filed by the petitioner for maintenance is pending at Mysore in the Family Court in C. Misc. No. 86 of 2007. IT is also stated, the petitioner is without any means and therefore, it is difficult for the petitioner to travel to Hassan every time to attend the case. IT is therefore, the petitioner has prayed for transfer of M.C. No. 47 of 2003, to the Family Court at Mysore.

(3.) I have carefully considered the submission made by the learned Counsel for the petitioner.