MEENAKSHI Vs. MARUTI

JUDGEMENT

(1.) THE petitioner/wife filed the above Civil Petition under Section 24 of the Code of Civil Procedure, 1908, to transfer M.C. No. 6/2014 on the file of the Senior Civil Judge and CJM, Bagalkot, to the Family Court at Belagavi.

(2.) IT is the case of the petitioner/wife that the marriage between the respondent and petitioner was solemnised on 29.05.2010 at Shri Ramu Ajjanavar Kalyana Mantap, Gadachi, Ramadurg Taluk. After the marriage, respondent has taken the petitioner to his house; respondent's family is distant relatives for the petitioner's family, knowing each other families. After clear understanding between them, the marriage was solemnised between the petitioner and respondent; it is an arranged marriage. The petitioner has passed B.A., B.Ed. and she won many certificates in school and colleges; the respondent/husband has been indulging in making false allegations against the petitioner that she is having arrogant nature and behaviour with his family members and that the petitioner has not developed common sense and understanding to lead simple marital life and she did not fulfil the desire of the respondent to lead happy marital life and happy sexual relationship. It is contended by the petitioner that the said allegations are all false and baseless; the petitioner has tolerated all this insult and cruel treatment meted to her, with a fond hope that things will be set right. But, the respondent deserted the petitioner and threw her out from his house. Now, the petitioner is taking shelter in her brother's house at Belagavi. The respondent/husband has filed M.C. No. 6/2014 under Section 13(1)(ia) and (ib) of the Hindu Marriage Act, 1955, for divorce against the petitioner. Therefore, the petitioner also filed Criminal Misc. Case No. 142/2014 on the file of the Family Court, Belagavi, for maintenance of Rs. 20,000/ - per month to the petitioner. Therefore, the petitioner contended that it is impossible for her to travel from Belagavi to Bagalkot on every date of hearing and there is life threat to her, if she attends the case at Bagalkot. Therefore, she seeks for transfer of the petition from Bagalkot to Belagavi.

(3.) I have heard the learned counsel for the parties to lis.