POOJA Vs. K. U. PARASHURAMA

JUDGEMENT

(1.) The petition is filed under Sec. 24 of the Code of Civil Procedure, 1908 by the wife seeking transfer of M.C.No.174/2022 pending on the file of the Principal Judge, Family Court, Shivamogga to the Court of Senior Civil Judge, Shiggaon

(2.) The petitioner-wife contended that her marriage was solemnized on 15/11/2021 at Vasasi Kalyana Mantap, Hospet road, Kudligi as per the rites prevailing in the family and subsequently she joined the matrimonial home. It is alleged that due to harassment, she was compelled to take shelter in her parental house and all the reconciliation efforts went in vain. She asserted that subsequently, her husband has filed petition in M.C.No.174/2022 seeking restitution of conjugal rights by making false allegations. She claims that she has also filed a petition in Crl.Misc.No.115/2022 before the Civil Judge and JMFC, Savanur for maintenance as she has no means. She asserts that she is not in a position to travel from Savanur to Shivamogga and hence, sought transfer of the petition filed by the respondent.

(3.) The respondent appeared before the Court through his counsel and learned counsel has seriously objected the petition.