RITHVIK RAMCRISHNA HEGDE Vs. SHIVANI HEGDE

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondent.

(2.) Based on the observation made by the Hon'ble Supreme Court in Transfer Petition (C.No.2439 of 2019 dtd. 16/6/2020), the petitioner-husband has sought for transfer of the Criminal Miscellaneous 171/2019, filed by the respondent-wife, pending on the file of MMTC-VI to the Family Court at Bengaluru.

(3.) Criminal Miscellaneous 171/2019 has been filed by the respondent-wife under Sec. 12 of the Domestic Violence Act, 2005. The Hon'ble Supreme Court, while considering the transfer petition filed by the respondent-wife for transfer of the Matrimonial Petition No.A-1735 of 2019 from the Family Court, Bandra, Mumbai to the Family Court at Bengaluru, Karnataka, has made the following observation :