Karnataka High Court
Mrs Jayashree Singh vs Mr S Santhosh Singh on 4 July, 2014
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
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C.P.No.204/13
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 04TH DAY OF JULY 2014
BEFORE
THE HON'BLE MR. JUSTICE RAM MOHAN REDDY
CIVIL PETITION No.204/2013
BETWEEN:
MRS.JAYASHREE SINGH,
W/O MR.SANTOSH SINGH,
AGED ABOUT 25 YEARS,
R/AT NO.1230,
MP PRAKASH NAGAR, HOSPET.
...PETITIONER
(BY SMT.PREETHY K., ADV.)
AND:
MR.S.SANTHOSH SINGH,
S/O SHIVACHARAN SINGH,
AGED ABOUT 29 YEARS,
R/AT NO.34, 8TH CROSS,
SARASWATHIPURAM,
NANDINI LAYOUT MAIN ROAD,
BANGALORE-560096.
...RESPONDENT
(BY SMT.ANITHA RAVINDRAN, ADV.)
THIS CIVIL PETITION FILED UNDER SECTION 24 OF CPC
PRAYING TO TRANSFER M.C.NO.1086/2013 ON THE FILE OF
THE III ADDITIONAL FAMILY COURT, BANGALORE TO THE
COURT OF THE SENIOR CIVIL JUDGE & JMFC, HOSPET.
THIS CIVIL PETITION COMING ON FOR ADMISSION THIS
DAY, THE COURT MADE THE FOLLOWING:
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C.P.No.204/13
ORDER
This petition by the petitioner/ wife to transfer M.C.No.1086/2013 instituted by the respondent/ husband for divorce from the Family Court, Bangalore to the Senior Civil Judge and JMFC, Hospet, is on the premise that petitioner, when driven out of matrimonial home at Bangalore had to take residence at her parental home at Hospet, though the marriage was performed at Bangalore on 02.02.2012 and from out of the marriage, the couple have begotten a male child presently aged 18 months and therefore, the inconvenience of having to travel all the way from Hospet to Bangalore at a distance of more than 350 kms by road without a male companion and without means.
2. Heard the learned Counsel. There is no opposition to this petition.
3. Accepting the explanation for transfer, petition is allowed. M.C.No.1086/2013 on the file of the III Additional Family Court, Bangalore is withdrawn and transferred to the Senior Civil Judge and JMFC, Hospet.
Sd/-
JUDGE kcm