CHAITRA D.C. Vs. MAHESHA KUMAR A.N.

JUDGEMENT

(1.) The petitioner-wife has sought for transfer of proceedings in M.C.No.06/2022 filed by the respondent-husband pending before the Court of Additional Senior Civil Judge and JMFC at Sagara seeking dissolution of matrimonial relationship and has sought for transfer of the same to the Court of Senior Civil Judge at Harihara.

(2.) The petitioner submits that she is required to travel a distance of 114 Kms. to attend the proceedings at Sagara, which seriously inconveniences her, as she has to change two buses to reach her destination.

(3.) Taking note that the petitioner has to travel a distance of about 114 Kms., to attend the proceedings at Sagara and that she is not employed and that she is dependent upon her parents, it would be appropriate to allow the petition.