Karnataka High Court
Smt K Manjula @ Manjushree vs S M Mahesh on 7 April, 2010
IN THE HIGH COURT OF KARNATAKA, BANGALORE
DATED THIS THE 7% DAY OF APRIL 20 10° -- a :
BEFORE
{HE HON BLE MR.JUSTIC® HUBILLAPPAS
BETWEEN:
Smt.K.Manjula @ Manjushree,
W/o.S.M.Mahesh. me
Aged 26 years.
Presently residing at No.l}.
2 Cross, Gandhinegara. ©
Bhadravathi - 577-301 Dee Ts : 4 : PETITIONER
AND:
S.M.Mahesh.
Aged S2.0cars,
S/o.Madaiah.
Residine af KOShettahalll Village.
C.AKere Moblin
Maddu rPaluk and District. RESPONDENT
a --Phis Crvil Petition is fled U/S.24 of CPC. praying that forthe reasons stated therein this Hon'ble Court may be . pleased to: pass appropriate order for transterring the MC NO. 7/2006 oni the file of the Civil Jatrdee (Sr.ion} Madcur fled by the respondent to the Civil dudge (Sr.Dn) [--
Bhadravathi, for disposal in accordance with flaw. in the interest of justice.
This CP coming om for Admission this dav. the -Court made the following: -
The petitioner has fled this petition under Section 24 of CPC, praying for transfer of M.C.No0? /2006, whieh is pending -- on the file of the Civil dudge (Sr. lon} al Maddu rio tte Court of Civil Judge (Sr.Drij at Bhadravathi. { iiethe -petition, the marriave between
2. Ty. 1S stater the petitioner cand he "pespondent was sofemnivecd al Bhadravathi on 16.2 200) 'and tne petitioner staved with the responder for about six months and the petitioner was iH treated sand therelore, the peflilioner lefp the niatrirnonial home and she is staying with her parents at Bhadravathi. ~. ts also stated. the respondent is not paving maintenance and the petitioner is without any means and therefore, it is difficult for the petitioner fo travel to Maddur every time to catfend the case. ft is therefore. the petitioner has prayed for _--
transier of MC No.7 /2006 to the Court of Civil Judge (sy. Dr) at Bhaclraveatli.
3. The respondent is served, dsut, Perlaims' ul presented.
4, The learned couse for ihe petitioner 'contended that the petitioner is Staying, a phadravaihi with her parents and the petitioner is without any Ineans and the respondent is not paving war (enance ardtherelore. it is difficult for the petitioner fo travel to Madduroevery Gince to attend the case and therefore. the-ease yay pe transferred to Bhiadravathi.
5. I have caretullv considered the submission made bythe learned course) forihe petitioner, "620 TP find cosiderable force in the submission of the vraarriage between the petitioner and the respondent was _ solenimized at Bhadravathi on 16.2.2001 The petitioner is staying at Bhadravathi with her parents. Phe petitioner is | without any means and the respondent is not paving the maintenanee. 'Therefore. it is difficult for the petitioner to travel to Maddur every time to attend the case. Pherchore. itis proper to transfer the case to Bhadravathi:. | on M.C.No.7/2006, which is pending son. he file of the Civil Judge (Sr.Dna} at Maddur ts-iranslerrech ta ihe Court of Civil Judge (Sr.On} at Bhadravathio Phe Civik Sudue isr.Dn} ai Mader shall transfor. che dnaiterste the court of Civil Judge (Sronj} at Bhadravaitu. within lotr aweenks from the cate of receipt of a copy ol "this Order. The Civil Judve (Sr.Dn) at Bhadravathi, shalt-dispose ofthe matter on merits, Sd/-
JUDGE VN GS i /. Accordingly. the elif petition iss ailewed. and. -