INDRANI Vs. M M SRIKANTH

JUDGEMENT

(1.) THE petitioner has filed this petition under Section 24 of CPC, praying for transfer of M.C. No.278/2008, which is pending on the file of the Family Court at Mysore to the Family Court at Bangalore.

(2.) IT is stated in the petition, the petitioner is staying at Bangalore and she is without any means and, therefore, it is difficult for the petitioner to travel to Mysore every time to attend the case. IT is also stated that the petition filed by the petitioner for restitution of conjugal rights is pending before the Family Court at Bangalore in M.C. No.2671/2008. IT is. therefore, the petitioner has prayed for transfer of M:C. No.278/2008 to the Family Coun at Bangalore.

(3.) I have carefully considered the submissions made by the learned consnel for the parties.