H. K. SUMA Vs. M. SANTHOSH

JUDGEMENT

(1.) This Civil Petition is filed by the respondent-wife under Sec. -24 of the Code of Civil Procedure, seeking transfer of MC No.6648 of 2018 on the file of I Additional Principal Judge, Family Court, Bangalore to the competent Family Court at Doddaballapura.

(2.) Heard the learned counsel appearing for the parties.

(3.) Sri H.M.Harsha, counsel appearing for the petitioner contended that it is difficult for the petitioner herein to attending the proceedings at Doddaballapura regularly and it is nearly 70 kms away from Bangalore. Accordingly, he prays to allow the petition.