SHOBHARANI S. C. Vs. SHIVALINGAIAH

JUDGEMENT

(1.) The captioned civil petition is filed by the petitioner - wife seeking transfer of the divorce proceedings pending in M.C.No.173/2020 pending on the file of the IV Additional Principal Judge, Family Court, Mysuru.

(2.) The petitioner - wife on account of marital discord alleges that she was compelled to return to her parental house at Mandya. The petitioner - wife claimed that she is willing to go back and join marital home of respondent - husband. Therefore, a restitution petition is filed at Mandya and the same is pending for consideration in M.C.No.80/2020 before the Principal Senior Civil Judge and CJM, Mandya. The respondent - husband has filed divorce proceedings in M.C.No.173/2020 at the Family Court, Mysuru.

(3.) Learned counsel appearing for the respondent - husband on instructions submits that he has no objection to transfer divorce proceedings pending in M.C.No.173/2020 pending on the file of IV Additional Principal Judge, Family Court, Mysuru to the Principal Senior Civil Judge and CJM, Mandya.