PREETHI B. N. Vs. RIKITH GOWDA K.

JUDGEMENT

(1.) The captioned petition is filed by the petitioner - wife under Sec. 24 of CPC seeking transfer of divorce proceedings pending in M.C.No.561/2022 on the file of VII Additional Senior Civil Judge, Bengaluru Rural District, Bengaluru.

(2.) The petitioner -wife is seeking transfer on the ground that she has been deserted by respondent - husband and forced to go back to her parental home at Hassan. The petitioner - wife has further claimed that she is not employed and therefore, she is not in a position to maintain herself and therefore, transfer is sought on the ground that she will be put to lot of inconvenience and hardship if the divorce proceedings pending in M.C.No.561/2022 on the file of the VII Additional Senior Civil Judge, Bengaluru Rural District, Bengaluru are not transferred to the Family Court, Hassan. She has also stated that respondent - husband is working as a Manager in Karnataka Bank and is drawing salary of Rs.1,50,000.00 and therefore, alleging that the respondent - husband is financially sound and prays to transfer the divorce proceedings.

(3.) The allegations made in the transfer petition is countered by the learned counsel appearing for the respondent - husband by placing on record the memo filed by the petitioner's counsel in Criminal Miscellaneous Petition No.84/2023. Referring to the memo, the learned counsel appearing for the respondent - husband on instructions submits that the petitioner is also a BE Graduate and now, she has secured a job at Tokyo and therefore, she has shifted to Tokyo and therefore, he would oppose the transfer of the divorce proceedings pending in M.C.No.561/2022 pending on the file of the VII Additional Senior Civil Judge, Bengaluru Rural District, Bengaluru.