ARUNA AMAMATH ACHARI Vs. AMAMATH RAMAKOTY ACHARI

JUDGEMENT

(1.) Heard Sri. Madhukeshwar Deshpande the learned counsel for the petitioner and Sri. Amamath R.Achari, respondent - party in person.

(2.) The marriage of the petitioner with respondent solemnized on 25.08.2006 at Bengaluru. Out of the said wedlock the couple have daughter aged 8 years and son aged 6 years. The respondent has filed M.C. No. 4492/2017 under Section 9 of the Hindu Marriage Act, 1955 against the petitioner for restitution of conjugal rights, which is now pending before the VI Additional Principal Judge, Family Court Bengaluru.

(3.) The petitioner seeks transfer of the said case to Family Court at Hubballi on the following grounds :