SUVARNA Vs. VIJAY KUMAR

JUDGEMENT

(1.) This petition is filed by the petitioner-wife under Sec. 24 of CPC for transfer of M.C.No.190/2021 on the file of the Principal Family Court, Ballari, to the Principal Family Court, Koppal, wherein the petitioner is residing.

(2.) The petitioner asserted that the distance between Ballari and Koppal is about 100 km and the petitioner is unable to attend the Court as she is financially not sound and she has no means. Hence, she has sought for transfer of the petition.

(3.) The respondent-husband appeared through his counsel and seriously objected the transfer petition on the ground that the respondent is 80% physically handicapped person and he is incapable of traveling from Ballari to Koppal and hence, he would seek for dismissal of the petition.