ASHWINI Vs. ISHWAR

JUDGEMENT

(1.) Sri Prashant S. Kadadevar, learned counsel for petitioner has appeared in person.

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

(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 in the year 2012 at Kalikadevi Temple, Mallapur PG village of Gokak taluk, as per Hindu rites and customs. From the wedlock, they have a minor son by name Raju. 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 Court of Senior Civil Judge, Gokak, in M.C.No.21/2018. 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.21/2018 from the Court of Senior Civil Judge, Gokak, to the Court of Principal Senior Civil Judge, Jamakhandi.