SEEMA Vs. PRAMOD CHANDRAKANT VERNEKAR

JUDGEMENT

(1.) THIS petition under Section 24 of the Civil Procedure Code is filed by the petitioner-wife seeking for transfer of the proceedings in M. C. No. 59 of 2003 pending on the file of the Family Court, Belgaum, to the Court of learned Principal Civil Judge (Senior Division), Karwar, averring that the petitioner is residing at Karwar and she is having a child aged 15 months and it is difficult for her to travel to Belgaum to attend the case filed by her husband seeking for divorce.

(2.) THE petition is resisted by the respondent by filing objections and contending that the petitioner has filed this petition only to harass him and no ground is made out for transfer of the case. , The petitioner has deserted the respondent and has filed a false complaint.

(3.) I have heard the learned Counsels appearing for the parties.