NIKHITA PAI B. Vs. RAVITEJA KAMATH B. K.

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.6793/2022 on the file of Principal Judge, Family Court, Bengaluru, to Senior Civil Judge, Bantawal, Dakshina Kannada.

(2.) The respondent/husband is seeking restitution of conjugal rights and has filed a petition at Family Court, Bengaluru. The petitioner/wife is seeking divorce and filed a petition in M.C.No.10/2023, which is pending for consideration on the file of Senior Civil Judge, Bantwal, Dakshina Kannada.

(3.) The respondent/husband, though has engaged a lawyer, counsel on record was found to be absent on two previous dates. This matter was adjourned on two occasions to offer an opportunity to the respondent/husband to contest the proceedings.