MAMATHA MALLAPPA Vs. SADANANDA B.N.

JUDGEMENT

(1.) The captioned civil petition is filed by the wife, seeking transfer of restitution proceedings initiated by respondent/husband pending in M.C.No.45/2021 on the file of Senior Civil Judge and JMFC, Holenarasipura, to Principal Judge, Family Court, Mysore.

(2.) The respondent/husband has filed a restitution petition in M.C.No.45/2021 alleging that the petitioner/wife has been inflicting torture on the respondent/husband. It is also alleged in the restitution petition that the petitioner/wife is guilty of physical and mental harassment to the respondent/husband. The restitution petition is filed after the issuance of a legal notice seeking restitution of conjugal rights.

(3.) Heard learned counsel for the petitioner/wife and learned counsel for the respondent/husband.