SAVITA AND ORS Vs. SURESH AND ORS

JUDGEMENT

(1.) This petition is f iled under Sec. 24 of the Code of Civi l Procedure seeking transfer of MC No.14/2012, pending on the f ile of Senior Civi l Judge, Hukkeri , to the Family Court at Dharwad.

(2.) The petitioner contends that, she was married to the respondent on 16/07/1997 according to the Hindu rites and customs at Hukkeri and started l iving with her husband at his house in Hukkeri. After some time, the respondent started harassing her on one pretext or the other. He used to threaten her through his fami ly members. Therefore, she came to her parents house at Dharwad. She fi led a petition seeking divorce against the respondent in MC No.12/2012, on the f ile of the Fami ly Court at Dharwad. As a counter blast, the respondent has fi led MC No.14/2012 on the f ile of the Senior Civi l Judge, Hukkeri, seeking restitution of conjugal rights.

(3.) Learned counsel for the petitioner submits that, the respondent had subjected the petitioner to physical and mental harassment.