DHANALAKSHMI P. Vs. RAJESH R.

JUDGEMENT

(1.) This petition is filed under Section 24 of the Code of Civil Procedure, 1908, seeking transfer of matrimonial case in M.C.No.5106/2019 from the Court of III Addl. Principal Judge, Family Court, at Bengaluru to the Family Court at Mangaluru.

(2.) Learned counsel for the petitioner submits that the marriage between the parties was solemnized on 14.09.2016 at a Temple in Selam, Tamil Nadu as per the Hindu rites and customs. There is no issue out of the wedlock between the parties. The petitioner is living with her parents at Mangaluru, due to misunderstanding that arose between the parties. The respondent has now filed a matrimonial case in M.C.No.5106/2019 under Section 9 of the Hindu Marriage Act, seeking restitution of conjugal rights. The petitioner is without means and she is unable to travel to Bengaluru to attend to the Court proceedings. On the other hand, it is submitted that the respondent is a Lecturer working at Christ University, Bengaluru and it is not difficult for the respondent to travel to Mangaluru to attend to the court proceedings.

(3.) Learned counsel for the respondent would submit that the respondent is ready and willing to bear the expenses of traveling of not only the petitioner but also any other person who would accompany the petitioner. Learned counsel further submits that it will be difficult for the respondent to get leave every time he has to attend to the Court at Mangaluru. It is therefore submitted that the petition be rejected and permit the respondent to bear the expenses of travel of the petitioner and direct the petitioner to attend the Court proceedings at Bengaluru.