G ANITHA Vs. DHANJAYA H

JUDGEMENT

(1.) The petitioner has filed this petition under Section 24 of CPC, praying for transfer of M.C.No 17/2009, which is pending on the the file of the Civil Judge (Sr.Dn.) at Hiriyur to the Family Court at Bangalore.

(2.) It is stated in the petition, the petitioner is staying at Bangalore and the petitioner and the respondent stayed at Bangalore after the

(3.) The learned Counsel for the petitioner contended that the petitioner is staying at Bangalore and the petitioner has got a child by name Rithwik and he is aged about 3 1/2 years and he is suffering from Cerebral Palsy and the petitioner is without any means and therefore, it is difficult for the petitioner to travel to Hiriyur every time to attend the case and therefore, the case may be transferred to Family Court at Bangalore.