SUJATHA. M Vs. RAVIKUMAR

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and perused the records.

(2.) PETITION is filed seeking transfer of the case in C.C. No. 88/2008 pending on the file of the learned Civil Judge (Sr. Division) and JMFC at Chintamani, Chikkaballapura District, to the Chief Metropolitan Magistrate, Bangalore City.

(3.) LEARNED counsel for the petitioner has cited a Ruling of the Hon'ble Supreme Court reported in 2008 AIR SCW 2041 [Samita Bhattacharjee v. Kulashekar Bhattacharjee], wherein the Apex Court has held that, -