VIJAYALAXMI Vs. AANAND

JUDGEMENT

(1.) THE respondent herein filed a petition before the Civil Judge (Sr. Dn.), Gokak, seeking dissolution of his marriage with the petitioner herein under Section 13(1)(ia) and (ib) of the Hindu Marriage Act in M.C. No. 89/2013.

(2.) AFTER service of notice in the said case, the petitioner has filed this civil petition seeking transfer of the said case to the Court of Senior Civil Judge at Gadag.

(3.) ON the other hand, the learned advocate appearing for the respondent/husband has opposed the petition. He submits there is absolutely no substance in the contentions of the petitioner seeking transfer of the case. He prays for dismissal of the civil petition.