SUSHMA L. BHOSLE Vs. N.M.SAGAR CHANDRAKAR

JUDGEMENT

(1.) The captioned civil petition is filed by the petitioner - wife, who is a B.E Graduate, seeking transfer of divorce proceedings pending in M.C.No.63/2020 on the file of the Principal Senior Civil Judge and CJM, Mandya.

(2.) Heard learned counsel appearing for the petitioner - wife and learned counsel appearing for the respondent.

(3.) The captioned civil petition is filed by the petitioner - wife alleging that on account of harassment and torture, she was compelled to return to her parental home at Bhadravathi. The present petition is filed alleging that the respondent and his family members are highly influential and there is a threat to the petitioner's life. She also pleads that she unable to travel from Bhadravthi to Mandya on each and every date of hearing and therefore, the present petition is filed seeking transfer.