VISHAL GAYAKWAD Vs. SUPARNA

JUDGEMENT

(1.) C.P.Nos.273/2015 and 257/2015 involve the same parties and hence both petitions are taken up together for consideration and are being disposed of by a common order.

(2.) C.P. No.273/2015 is filed by the petitioner husband against respondent wife seeking for withdrawing the petition in G & WC No.10/2014 (petition filed by the respondent-wife seeking custody of the daughter) pending on the file of the Family Court at Bijapur and has sought for transfer of the same to the Family Court at Bengaluru. C.P.No.257/2015, on the other hand, has been filed by the petitioner-husband against respondent-wife seeking for withdrawal of the proceedings in M.C.No.37/2015 (petition filed by the petitioner-husband seeking for dissolution of marriage) pending on the file of Family Court at Bijapur and has sought to transfer the same to the Family Court at Bengaluru.

(3.) Before proceeding with the merits of the matter, it is to be observed at the outset that the petitioner has filed a synopsis as regards both the petitions on 27.08.2018 and has stated that he is agreeable if the case is transferred "to Bengaluru or any other neutral place at the discretion of this Hon'ble Court excluding Bijapur, Kalaburagi or Bagalkot".