SEEMA Vs. B.K. JAYAVARDHANA

JUDGEMENT

(1.) THIS petition is filed seeking transfer of matrimonial case filed by the husband (respondent) in MAT No. 13/2015 on the file of the Senior Civil Judge, Kudligi to the Court of Senior Civil Judge, Gokak.

(2.) THE petitioner is present before the court. After service of notice, the respondent is represented through his counsel. The counsels appearing for both the parties submit that there is no possibility of settlement. Further, the petitioner reports the receipt of Rs. 5,000/ - paid by the respondent towards the litigation expenses.

(3.) THE learned Counsel for the petitioner has contended that the marriage between the petitioner and the respondent was solemnized on 2.5.2014 and since then, she was residing with her husband for some time. Thereafter, due to the ill -treatment and harassment by the respondent and his family members in demand of dowry, she was thrown out from her matrimonial home. Thereafter, she sheltered herself in her parental house and started residing at Arabhavi, Gokak Taluk. As the respondent has not made any arrangements for her maintenance, she was forced to file a petition claiming maintenance before the JMFC, Court at Gokak, which is registered in Crl. Misc. No. 181/2015. The said petition was filed on 8.4.2015.