DHANYA B.C. Vs. SATISH

JUDGEMENT

(1.) THIS petition is filed under Section 24 CPC seeking transfer of the matrimonial case filed in M.C. No. 17/2012 pending on the file of the Civil Judge (Sr.Dn.), Sakleshpura, to the Family Court at Shimoga.

(2.) PETITIONER is the wife of the respondent. Their marriage was solemnized on 17.02.2012. Petitioner is currently staying at Shimoga. Though the marriage was celebrated at Sakleshpura and although both of them lived there for sometime, as the parents of the petitioner, as asserted by the petitioner, are staying at Shimoga, she is now staying at Shimoga.

(3.) LEARNED counsel for the petitioner submits that the petitioner is unable to travel from Shimoga to Sakleshpura to defend herself each time the case is taken up at Sakleshpura.