JYOTHISREE R Vs. R CHIDANANDA

JUDGEMENT

(1.) The petitioner has filed this petition under Section 24 of C. P. C. praying for transfer of M. C. No. 14/2009, which is pending on the file of the Principal Civil Judge (Sr. Dn.) and C. J. M. at Shimoga to the Family Court at Bangalore.

(2.) It is stated in the petition, the petitioner is staying at Bangalore and she is employed in ESI hospital at Bangalore. It is also stated that the daughter of the petitioner is studying in II PUC at Bangalore and it is difficult for the petitioner to travel to Shimoga every time to attend the case. It is therefore, the petitioner has prayed for transfer of M. C. No. 14/2009 to the Family Court at Bangalore.

(3.) The respondent has filed his objections contending that M. C. No. 24/2005 which was filed at Chitradurga was transferred to Shimoga at the instance of the petitioner and the maintenance petition filed by the petitioner is pending at Shimoga before the JMFC Court and if the case is transferred to Bangalore the respondent will be put to great hardship and therefore, has prayed for dismissal of the petition.