ASHA Vs. VENKATESH

JUDGEMENT

(1.) The petitioner-wife has filed this petition under Sec. 24 of CPC for transfer of M.C. Petition No.14/2022 pending on the file of the learned Senior Civil Judge and J.M.F.C., Navalgund to the learned Senior Civil Court, Gokak. The petitioner contended that the respondent is her husband and their marriage was solemnized on 22/6/2018 in Hebasure Kalyan Mantap, Hubballi and after the marriage, for six months they led happy married life. It is also alleged that thereafter the respondent abused her all along and hence, she was compelled to take shelter in her parental house. The respondent filed M.C.No.14/2022 before the learned Senior Civil Judge and J.M.F.C., Navalgund Court under Sec. 9 of the Hindu Marriage Act, 1955 for the Restitution of Conjugal Rights. She asserted that she does not have any means and since the respondent has neglected, she is compelled to take shelter in her parental house, which is at a distance of 180 k.mtrs. from Navalgund. She asserts that she has no means to travel for such a long distance and hence, she would seek for transfer of the petition to the learned Senior Civil Court, Gokak.

(2.) The respondent appeared through his counsel.

(3.) Heard the arguments advanced by the learned counsel for the petitioner and the learned counsel for the respondent. Perused the records.