LATHA @ SANGEETHA Vs. N VIJAYAKUMAR

JUDGEMENT

(1.) Though the matter is listed for admission, with the consent for the learned counsel for the parties the matter is taken up for final hearing.

(2.) This, civil petition is filed by wife seeking transfer of MC No.56/2015, pending on the file of the Senior Civil Judge & JMFC to the Civil Judge (Jr.Dn) Lingasugur.

(3.) It is the case of the petitioner that the marriage of the petitioner and respondent was solemnized on 07.07.2014 as per Hindu Customs in Tirupathi. Now the respondent-husband filed MC.No.56/2015 before the Senior Civil Judge & JMFC Gangavathi for decree of dissolution of marriage between the petitioner and respondent only to harass the petitioner. It is contended by the respondent in the said petition for divorce that the petitioner hardly lead martial life with the respondent at Lingasugur with respondent parents about two months and from the inception, the petitioner insisted the respondent to separate from his parents and live separately etc. The petitioner also filed O.S.No.243/2015, against the respondent seeking maintenance at Lingasugur and also sought the prayer for creation of charge over the suit schedule properties, i.e. more described in etc, schedule situated at Karadkal Kuppigudda and Huligudda villages of Lingasugur Taluk. It is the further case of the petitioner that she is aged about 26 years residing at Lingasugur. The distance between Lingasugur and Gangavathi is about 90 Kms and she is unable to attend the Court of Gangavathi, where the husband filed M.C.No.56/2015 on every date of hearing alone. Therefore, the present petition is filed. The respondent has not filed any objections to this Civil Petition