BHAGYALASKHMI S M Vs. LOKESH BABU

JUDGEMENT

(1.) The petitioner/wife is before this Court under Sec. 24 of CPC with a prayer to transfer the proceedings in M.C.No.5964/2022 on the file of the III Additional Principal Judge, Family Court, Bengaluru to the Principal Judge, Family Court at Shivamogga.

(2.) Heard the learned counsel Sri.P.N.Harish for petitioner/wife and learned counsel Sri.Amit A. Deshpande for respondent. Perused the Civil Petition papers.

(3.) It is submitted that marriage of the petitioner and respondent was solemnized on 8/5/2014 and from the marriage, they have two minor children aged 7 and 5 years respectively. Learned counsel for the petitioner would submit that petitioner is residing at Shivamogga with her parents along with two minor children. Learned counsel would submit that respondent has instituted proceedings in M.C.No.5964/2022 under Sec. 13(1)(ia) of the Hindu Marriage Act, 1955 (for short, '1955 Act') seeking dissolution of marriage at Family Court, Bengaluru. Learned counsel would submit that it would be difficult for petitioner to travel from Shivamogga to Bengaluru to attend the proceedings along with her minor children. Learned counsel would also submit that Crl.Misc.No.128/2023 and M.C.No.91/2023 filed under Sec. 9 of the 1955 Act by petitioner/wife are pending before the Family Court at Shivamogga. Therefore, it is prayed that M.C.No.5964/2022 pending on the Family Court at Bengaluru be transferred to the Family Court at Shivamogga.