KARUNA Vs. VINIT

JUDGEMENT

(1.) This civil petition is filed by the petitioner-wife under Sec. 24 of the Code of Civil Procedure seeking to transfer M.C.No.366/2022 on the file of the Family Court, Belagavi to the Principal Judge, Family court, Bengaluru.

(2.) Brief facts of the case are that, the marriage of the petitioner and the respondent was solemnized on 25/11/2020 at KPTCL Hall, Nehru Nagara, Belagavi in accordance with the customs and rituals of Hindu tradition.

(3.) That the petitioner was subjected to physical and mental harassment/cruelty by the respondent. That the petitioner is presently residing at Bengaluru at the address shown in the cause title along with her parents. That the respondent is working in USA and he has completely neglected the petitioner. Petitioner not being able to maintain herself, filed a petition under Sec. 125 of the Code of Criminal Procedure ("Cr.P.C." for short) in Crl.Misc.No.283/2022 before the Principal Judge, Family Court, Bengaluru which is pending for consideration.