RAMYA B R Vs. BHAGEERATH A

JUDGEMENT

(1.) This civil petition is filed under Section 24 of the Code of Civil Procedure by the petitioner wife, who is the respondent in M.C. No.222/2018 pending before the Family Court, Mysuru, seeking transfer of the said petition to the Family Court, Bengaluru.

(2.) It is the case of the petitioner that she was married to the respondent on 17.04.2016 at Mysuru. After marriage, both petitioner and respondent stayed at Mysuru for some time, thereafter, they shifted to Bengaluru and on the date of filing of the petition, both petitioner and respondent were residing at Bengaluru. There was discord between the couple, as a result of which, they got separated. Thereafter, the respondent husband filed a M.C. petition before the Family Court at Mysuru. The petitioner - wife was compelled to stay along with her parents at Bengaluru.

(3.) The main contention of the petitioner is that even though both petitioner and respondent are residing at Bengaluru, the M.C. petition was filed before the Family Court at Mysuru with a deliberate intention to harass the petitioner wife. There was no reason whatsoever to file the M.C. petition before the Family Court at Mysuru. The petitioner is finding it difficult to attend the court proceedings at Mysuru. In the event of transfer of M.C. petition from Family Court, Mysuru to Family Court, Bengaluru, it will be convenient for her to attend the court proceedings. Due to the filing of the M.C. petition at Mysuru, the petitioner is put to hardship and she is compelled to travel to Mysuru.