PRAVEEN Vs. K R PRATHIBA

JUDGEMENT

(1.) Mr.D.R.Ravishankar, learned counsel for the petitioner.

(2.) The civil petition is admitted for hearing. With consent of the parties, the same is heard finally.

(3.) In this petition under Sec. 24 of the Code of Civil Procedure, 1908 the petitioner seeks transfer of the proceedings instituted by the respondent-wife under the Guardians and Wards Act, 1890 (hereinafter referred to as the 'G&W Act' for short) viz., the G&WC No.9/2018 pending on the file of Principal Judge Kolar and to transfer the same to the court of competent jurisdiction, Bengaluru.