H.V.AKSHATHA Vs. PRADHYUMNA VEDAVYASA ADIGA

JUDGEMENT

(1.) C.P. No. 239/2012 by the wife is to withdraw M.C. No. 2386/2012 pending i in the Court of II Addl. Principal Judge, Family Court, Bangalore and transfer the case to the Family Court at Shimoga, for decision along with M.C. No. 119/2012. C.P. No. 19/2013 is by the husband to withdraw M.C. No. 119/2012 pending in the Family Court at Shimoga and transfer to the Court of the II Addl. Principal Judge, Family Court, Bangalore for being decided along with M.C. No. 2386/2012.

(2.) The marriage of the parties was solemnized on 13.08.2010 and out of the wedlock a male child was born on 10.11.2011. Due to trivial matters, the spouses are living away from each other for the past few months. Wife has filed M.C. No. 119/2012 in the Family Court at Shimoga, to pass a decree for restitution of conjugal rights. Husband has filed M.C. No. 2386/2012 in the Family Court at Bangalore, for passing a decree of divorce.

(3.) Seeing elements of settlement, on 18.04.2013, these petitions were directed to be placed before the Bangalore Mediation Center and the parties and their learned advocates were directed to appear before Bangalore Mediation Center on 06.05.2013. The parties having appeared in the Bangalore Mediation Center, the mediation having not materialized, the dispute having not been resolved and the parties having preferred to obtain the order from the Court, the record was returned.