V B SUJATHS Vs. J CHANDRA PRAKASH J

JUDGEMENT

(1.) HEARD the counsel for petitioner and respondent.

(2.) THE present appeal is filed under Section 24 of CPC read with Section 21(a) of Hindu Marriage Act, 1955, seeking transfer of M.C. 460/2009 filed by the husband on the file of Family Court, Mysore to be transferred to the Family Court at Bangalore.

(3.) IT is her further case that when the matter stood thus, the respondent herein filed a petition seeking dissolution of the marriage in the Family Court, Mysore. IT is her case that, though there is no cause of action to file the petition in Mysore only to cause inconvenience to petitioner herein the said petition is filed in Mysore. IT is further submitted that she does not have sufficient means to travel from Bangalore and Mysore on all dates of hearing, hence this petitioner seeking transfer of the petition filed by her husband on the file of the Family Court, Mysore to Family Court at Bangalore.