SAHANASHREE K G Vs. KUMARASWAMY C E

JUDGEMENT

(1.) Though this civil petition is listed for admission, the same is taken up for final disposal with the consent of learned counsel for both parties.

(2.) The petitioner is before this Court seeking transfer of MC No.615/2017 pending before the II Additional Principal Judge, Family Court, Bengaluru, to the Family Court at Shivamogga.

(3.) The petitioner is legally wedded wife of the respondent herein/petitioner in MC No.615/2017 and they were married on 13.11.2009. Out of wed lock, petitioner gave birth to a female child on 22.03.2011. On account of some matrimonial disputes and other complications they could not lead marital life together. Due to the harassment caused by the husband, the petitioner-wife has filed a case under Section 12 R/w Section 20 of the Protection of Women from Domestic Violence Act, 2005 against Respondent-husband. The petitioner has also filed a petition claiming maintenance before the Family Court at Shivamogga, which is numbered as C.Misc No.184/2016. When the said proceedings are pending before the Court, the respondent-husband has filed a petition under Section 13 (1) (i-a) and (i-b) of the Hindu Marriage Act, 1955 seeking divorce, which is numbered as M.C.No.615/2017.