SUVARNA Vs. RAMESH

JUDGEMENT

(1.) The petitioner-wife has filed this petition under Sec. 24 of the Code of Civil Procedure, 1908 for transferring M.C.No.565/2022 pending on the file of the Principal Judge, Family Court, Belagavi to the Court of Principal Senior Civil Judge, Jamakhandi.

(2.) Admittedly, the petitioner is legally wedded wife of the respondent and their marriage was solemnized on 26/9/2020 in Hirepadasalgi village of Jamakhandi Taluk. Subsequently, on the allegations of desertion and cruelty husband is seeking dissolution of marriage by filing petition for divorce. Meanwhile, the wife also filed a maintenance petition under Sec. 125 of Cr.P.C., in JMFC Court at Jamakhandi. Hence, she is seeking transfer of M.C.No.565/2022 to the Court of Senior Civil Judge at Jamakhandi.

(3.) During the course of the arguments, the learned counsel for the respondent would submit that the petition is pending on the file of the Principal Judge, Family Court, Belagavi may be transferred to the Court of Senior Civil Judge, Jamakhandi with time rider to dispose of the matter.