GEETHAMANI Vs. R.RAMESH

JUDGEMENT

(1.) None for the petitioner even when the matter was taken in the second round.

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

(3.) This petition under section 24 of the Code of Civil Procedure, 1908 (hereinafter referred to as ' the Code for short) has been filed by the wife seeking transfer of the proceedings instituted by the respondent under section 13 of the Hindu Marriage Act, 1955 (hereinafter referred to as ' the Act for short) from Magadi to Kunigal. From the pleadings of the petition, it is evident that the petitioner-wife is the resident of Kunigal and has instituted the proceedings under section 125 of the Code of Criminal Procedure, 1973 seeking maintenance against the respondent at Kunigal. Admittedly, the respondent has appeared in the proceedings under Section 125 of the Code and has contested the proceedings.