SUPRIYA Vs. DEEPAK

JUDGEMENT

(1.) The present petition has been filed by the petitioner-wife under Section 24 of CPC praying this Court to transfer M.C.No.151/2017 pending on the file of the Family Court, Hubballi to the V-Additional Principal Judge, Family Court, Bengaluru.

(2.) I have heard the learned counsel for the petitioner-wife so also the learned counsel appearing for the respondent-husband.

(3.) The marriage of the petitioner with the respondent is not in dispute. It is the submission of the learned counsel for the petitioner-wife that the respondent-husband has filed M.C.No.151/2017 seeking divorce and the petitioner-wife has filed M.C.No.153/2018 before the V-Additional Principal Judge, Family Court, Bengaluru for restitution of conjugal rights. If both the cases are heard and decided by two different Courts, then there will be conflict of decisions. It is further submitted that the petitioner-wife is having a minor child and it is very difficult for her to travel along with the child to attend the Court at Hubballi. It is further submitted that she is also having some health ailments for which she has to visit the doctors frequently. On these grounds, prayed to allow the petition.