RENUKA Vs. BHEEMANAGOUDA

JUDGEMENT

(1.) The present petition has been filed by the petitionerwife under Section 24 of the Code of Civil Procedure, praying this Court to transfer M.C.No.20/2016 pending on the file of the Senior Civil Judge Court, Yelaburga to the Senior Civil Judge Court, Badami.

(2.) I have heard the learned counsel appearing for the parties.

(3.) It is the contention of the learned counsel for the petitioner-wife that, presently the petitioner is residing at Khajibudihal in Badami taluk along with her parents, after being thrown out from the house by the respondenthusband. It is further submitted that her financial condition is not good and she is struggling for the needs of the day. It is further submitted that she is scared with the activities of the respondent-husband and there is threat to her life. It is further submitted that there is nobody to accompany her to attend the Court at Yelaburga. On these grounds he prayed to allow the petition.