PRATIBHA Vs. SATISH KUMAR

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the respondent.

(2.) THE facts of the case are that the petitioner herein is the wife seeking transfer of the M.C. No. 71/2015 initiated by the respondent/husband praying for divorce on the ground of cruelty and which is pending on the board of the Family Court, Vijayapur to the board of the Senior Civil Judge at Sedam, Dist: Kalaburagi.

(3.) IN the first week of June 2013 the respondent without any reason or rhyme drove out the petitioner from the matrimonial house. It is her further case that despite repeated request respondent has not provided any maintenance to her and that she has filed Criminal Misc. No. 427/2015 invoking the provisions of Section 125 of Cr.P.C. and the same is pending before the learned JMFC Court Sedam. A copy of the same is produced along with this petition as Annexure -A. Further the copy of the petition (the transfer of which is sought herein) is also produced as Annexure -B to this petition.