SUNITA Vs. D.KARIBASAVANAGOUDA

JUDGEMENT

(1.) R.DEVDAS J., 1. When these matters were taken up for hearing on the last occasion, learned counsel for the respondent had pointed out that there are three cases filed at the hands of the petitioner herself at Harapanahalli in E.P.No.4/2020, Crl.Misc.No.14/2019 and O.S.No.147/2013. That being the position, this court had adjourned the matters to enable the learned counsel for the petitioner to ascertain as to whether the submission made by the learned counsel for the respondent was correct or not.

(2.) Learned counsel for the petitioner submits that it is true that three proceedings which were pointed out by the learned counsel for the respondent have been filed by the petitioner at Harapanahalli.

(3.) If that is the position, this court does not find any merit in the civil petitions seeking transfer of E.P.No.2/2019 and M.C.No.35/2019 from the court of the Senior Civil Judge & JMFC, Harapanahalli to the court of Senior Civil Judge & JMFC, Kudligi.