SUSHMITHA B.L. Vs. RAGHAVENDRA B.R.

JUDGEMENT

(1.) Heard Sri.Murali.B.S, learned counsel for the petitioner as well as Sri.Nagalingappa.K, learned counsel for the respondent.

(2.) This is a petition filed under Sec. 24 of Code of Civil Procedure seeking the Court to withdraw and transfer the case in M.C.No.7/2023 which is pending before the Court of Senior Civil Judge, Narasimharajapura, Chikkamagaluru District to the Court of Senior Civil Judge, Hosanagara, Shivamogga District.

(3.) Learned counsel for the petitioner Sri.Murali.B.S submits that the petitioner is the legally wedded wife of the respondent. Out of lawful wedlock, they gave birth to two children. Thereafter disputes arose between them and thus they are residing separately. The respondent filed a petition seeking dissolution of marriage and the same is pending as M.C.No.7/2023 before the Court of Senior Civil Judge, Narasimharajapura. The petitioner resides at Hosanagara Taluk of Shivamogga District. The distance between her place of residence and Narasimharajapura where the case is pending is around 130 Kms. The petitioner thus is facing much difficulty to attend the Court on each and every date of adjournment travelling such long distance. Therefore, the petitioner moved the present petition seeking for transfer and thus her request may be considered.