VIJAYLAKSHMI Vs. RAVEENDRA

JUDGEMENT

(1.) Ms.Aradhana V. Manvi, learned counsel on behalf of Sri C.S.Shettar, for petitioner, has appeared in person. Shri T.H.Avin, learned counsel for respondent has appeared through video conferencing.

(2.) The petition is posted for admission after issuance of notice to respondent.

(3.) The facts are quite simple and are stated as under: It is stated that the Petitioner and respondent are husband and wife and their marriage was solemnized on 14/5/2020, at Karatgi village, in Koppal district, as per Hindu rites and customs. They lived blissfully for some time. Due to difference of opinion and misunderstanding, the respondent was constrained to file a petition seeking restitution of conjugal rights before the Principal Judge, Family Court, Bengaluru, in M.C.No.4878/2020. Aggrieved by the institution of the petition, the petitioner wife has filed this petition under Sec. 24 of the Code of Civil Procedure, 1908, seeking transfer of case in M.C.No.4878/2020 from the Court of Principal Judge, Family Court, Bengaluru, to the Court of Senior Civil Judge, Ron.