MEENAKSHI Vs. K.R. SATHISH

JUDGEMENT

(1.) Though this civil petition is listed for admission, in view of consent of the learned counsel for the petitioner and the respondent the matter is heard on merits.

(2.) The petitioner is before this Court seeking transfer of M.C. No.5190/2018 pending on the file of III Additional Family Court, Bengaluru, to the II Additional Family Court, Mysuru, where M.C. No.60/2017 is pending and to club both the cases.

(3.) The petitioner is the wife and the respondent is the husband. They were married on 02.12.2010 at Mysuru. Out of the wedlock a female child is born on 23.02.2012. The petitioner was driven out of the respondent's house on the allegation that the petitioner was involved in a criminal case. Due to the matrimonial disputes and other complications the respondent did not join the company of petitioner. As such, she filed M.C. Petition before the Family Court, Mysuru for restitution of conjugal rights which is numbered as M.C. No.60/2017. The said petition is pending and she has also filed a petition claiming maintenance. Thereafter the respondent husband filed a petition before the Family Court, Bengaluru, seeking dissolution of marriage which is numbered as M.C. No.5190/2018.