PADMAVATI Vs. KIRAN

JUDGEMENT

(1.) This petition is filed by the petitioners under Sec. 24 of the CPC seeking for withdrawal of M.C.No.237/2022 pending on the file of Family Court, Belagavi and to transfer the case to Principal Judge, Family Court, Bagalkot.

(2.) Brief facts leading to filing of this civil petition are as under: Petitioner No.1 is the legally wedded wife of respondent and their marriage was solemnized on 4/6/2014 as per the customs and rituals prevailing in their Society. After the marriage, petitioner No.1 joined the company of the respondent and stayed at Belagavi to lead married life and out of their wed-lock, petitioner No.1 gave birth to a male child by name Anamol (petitioner No.2).

(3.) Notice was issued to the respondent. In spite of service of notice, none appears for the respondent.