PRASHANTH SUNAGAR Vs. KAVYA

JUDGEMENT

(1.) Petitioner is the husband and respondent No.1 is the wife. Respondent No.1/wife has filed Crl.Mis.No.03/2022 pending on the file of Senior Civil Judge and JMFC, Hirekeruru under Sec. 125(1) of Cr.P.C seeking maintenance against the petitioner. The petitioner/husband has filed the instant petition with a prayer to transfer the same from Hirekeruru to Family Court, Bengaluru.

(2.) The reason assigned for transfer of Crl.Mis.No.03/2022 is that petitioner/husband is working in Bengaluru and the respondent/wife is also working in Bengaluru and it would be convenient for both of them, if the matter were to be transferred to Bengaluru.

(3.) Learned counsel for the respondent No.1/wife submits that she is in a part time job in Bengaluru and she is not required to be present in Bengaluru on all days and she would come to Bengaluru, if the work is scheduled and coming to Bengaluru for the sake of the case will force her to incur expenditure which she is not in a position to bear. However, he fairly submits that if she were to be paid a sum of Rs.2,000.00 (Rupees two thousand only) on every date of hearing till disposal of Crl.Mis.No.03/2022, she is willing to agree for the transfer.