JOYCE HANNA Vs. JAMES PRAJWAL

JUDGEMENT

(1.) Though these matters are listed for admission, with the consent of the learned counsel for the petitioner and the respondent, the matters are heard on merits.

(2.) The petitioner in C.P. No.153/2018 is the wife who is the respondent in C.P. No.292/2018. The respondent in C.P. No.153/2018 is the husband who is petitioner in C.P. No.292/2018. The wife has sought for transfer of M.C. No.4738/2017 pending before the Principal Family Court at Bengaluru to the Family Court at Davanagere. The husband has sought for transfer of Criminal Miscellaneous Petition No.275/2017 pending before the learned JMFC at Ranebennur to the Family Court at Bengaluru.

(3.) It is an admitted fact that the parties in both the petitions were married on 24.05.2013 at Bengaluru. Thereafter for one year they led a happy marital life. Then the husband started picking up unnecessary quarrel with the wife, as such she was compelled to leave the job in a Private School at Bengaluru and stay in her parents house at Ranebennur. She has filed a petition for maintenance under Section 125 CPC which is numbered as Crl.Misc.P.No.275/2017 pending before the II Additional Senior Civil Judge and JMFC Court, Ranebennur. After filing of the said petition the husband has filed a M.C. Petition No.4738/2017 seeking dissolution of marriage which is pending before the Principal Family Court, Bengaluru.