SAVITA Vs. GIREESH PATIL

JUDGEMENT

(1.) This is the wife's petition for transfer of M.C. No.353/2015 from the Court of I Addl. Prl. Judge, Family Court, Bengaluru, to the Court of Senior Civil Judge, Mudhol, on the ground that she is incapable of bearing the cost of living in Bengaluru and she has no place to stay in Bengaluru and that a case filed by her is pending in the Court of Senior Civil Judge at Mudhol.

(2.) The petition is being opposed mainly on the ground that mere incapability of the petitioner to travel long distance does not constitute sufficient ground for transfer. However, there is no denial of a civil matter filed by the petitioner against the respondent and two others being pending in the Court of Senior Civil Judge, Mudhol.

(3.) Heard Sri M.G. Naganuri and Sri T.M. Nadaf, learned advocates and perused the petition and the material on record.