SUHASINI Vs. DEEPAK

JUDGEMENT

(1.) THIS Civil Petition is filed praying to transfer M.C. No. 155/2013 on the file of the Family Court, Dharwad to Senior Civil Judge Court, Muddebihal, in the interest of justice and equity. The petitioner is the legally wedded wife of the respondent. Their marriage was solemnized on 25.06.2011 at Dharwad. After the marriage, the petitioner went to the house of the respondent to lead the marital life. Thereafter difference of opinion arose between the husband and wife, therefore, the respondent has filed the Divorce Petition in M.C. No. 155/2013 before the Family Court, Dharwad.

(2.) THE petitioner seeks to transfer M.C. No. 155/2013 pending on the file of the Family Court, Dharwad to the Court of Senior Civil Judge, Muddebihal. The wife has no means. The respondent is an Officer in the Indian Navy and he is getting a handsome salary. The petitioner is living at Talikote in Muddebihal Taluk. She being a lady finds it difficult to travel from Talikote to Dharwad.

(3.) THE respondent states that the petitioner is a B.E. graduate working in a private firm and she is capable of earning more money. The father of the petitioner i.e. the wife is a retired Development Officer of New India Assurance Company. The father of the petitioner has got movable and immovable properties including several acres of agricultural land and he has got 16 houses at Talikoti. The father of the petitioner is having stone crushing business. He is also a Trustee in an educational institution. He is also one of the partners in Vasudev Hebasur's Finance Company, Talikote. At various instances, the petitioner threatened him by saying that her maternal uncles and other relatives are dangerous people, as they are very rich and influential persons as such there is every likelyhood of threat to life of the respondent, if he travels to Muddebihal to attend the case.