M. LATHA Vs. KRISHNAREDDY

JUDGEMENT

(1.) Though these petitions are listed for admission, with the consent of the learned counsel for the petitioner and respondent, heard on merits for final disposal.

(2.) The petitioner is a wife seeking transfer of M.A.T Nos.40 and 69 of 2018 and G and W.C.No.27/2018 pending on the file of the Senior Civil Judge and JMFC, Kudligi to be transferred to the Court of Principal Judge, Family Court, Ballari.

(3.) The petitioner is legally wedded wife of the respondent. Their marriage was solemnized on 01.05.2004 at Torangal Village, Sandur Taluk as per the Hindu marriage customs and rituals. After the marriage, the petitioner and respondent lived together and lead happy marital life for about one year. During the said period, the petitioner became pregnant and she went to the house of her parents at Torangal village. A male baby was born on 02.06.2005 named as Chi.Chetankrishna. After she came to the house of the respondent, the respondent started quarreling with the petitioner and his parents ill-treated the petitioner. The petitioner has filed a petition for restitution of conjugal rights which is registered as M.A.T.No.69/2018 before the Senior Civil Judge and JMFC, Kudligi. As a counter blast, the respondent filed divorce petition before the Senior Civil Judge and JMFC, Kudligi in M.A.T.No.40/2018. The petitioner has also filed a petition under Section 10 of the Guardian and Wards Act before the Principal District and Sessions Judge, Ballari which is registered as G and W.C.No.27/2018.