Karnataka High Court
Geeta Talikoti Alias Geeta Hundekar vs Sagar Talikoti Alias Sagar Vijay Rao ... on 12 January, 2026
Author: Hanchate Sanjeevkumar
Bench: Hanchate Sanjeevkumar
-1-
NC: 2026:KHC-D:309
CP No. 100167 of 2025
C/W CP No. 100108 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
DATED THIS THE 12TH DAY OF JANUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE HANCHATE SANJEEVKUMAR
CIVIL PETITION NO.100167 OF 2025
C/W. CIVIL PETITION NO.100108 OF 2025
IN C.P.NO.100167 OF 2025
BETWEEN:
GEETA TALIKOTI @ GEETA HUNDEKAR,
AGE: 35 YEARS, OCC: HOUSEWIFE,
R/AT. NO.123, 6TH CROSS, VIDYAGIRI,
TQ. AND DIST. BAGALKOT-587101.
...PETITIONER
(BY SRI SHIVA SHIRUR, ADVOCATE)
AND:
SAGAR TALIKOTI @ SAGAR VIJAY RAO TALIKOTI,
Digitally signed AGE: 38 YEARS,
by
MALLIKARJUN
RUDRAYYA
R/O. 907, 16TH MAIN, 5TH CROSS,
KALMATH
Location: High
BTM LAYOUT, BANNERGATTA ROAD,
Court of
Karnataka, TQ. AND DIST. BANGALORE-560076.
Dharwad Bench
NOW RESIDING AT: FLAT NO.B-013,
GROUND FLOOR, SURAKSHA SILVER OOK,
AKSHAYANAGAR,
TQ. AND DIST. BANGALORE-560076.
...RESPONDENT
(BY SRI B.N.ANJAN KUMAR AND
SRI CHIRANJEEVI CHETAN PRASAD L., ADVOCATES.)
THIS CIVIL PETITION IS FILED UNDER SECTION 24 OF THE
CODE OF CIVIL PROCEDURE, 1908, PRAYING TO ALLOW THIS
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NC: 2026:KHC-D:309
CP No. 100167 of 2025
C/W CP No. 100108 of 2025
HC-KAR
PETITION AND TRANSFER THE CASE IN M.C.NO.2846/2025
PENDING ON THE FILE OF II ADDITIONAL PRINCIPAL JUDGE,
FAMILY COURT, AT: BENGALURU AND TRANSFER THE SAME TO
THE COURT OF PRINCIPAL JUDGE, FAMILY COURT,
AT BAGALKOTE, IN THE INTEREST OF JUSTICE AND EQUITY.
IN C.P.NO.100108 OF 2025
BETWEEN:
GEETA TALIKOTI @ GEETA HUNDEKAR,
AGE: 35 YEARS, OCC: HOUSEWIFE,
R/AT. NO.123, 6TH CROSS, VIDYAGIRI,
TQ. AND DIST. BAGALKOT-587101.
...PETITIONER
(BY SRI SHIVA SHIRUR, ADVOCATE.)
AND:
SAGAR TALIKOTI @ SAGAR VIJAY RAO TALIKOTI,
AGE: 38 YEARS,
R/O. 907, 16TH MAIN, 5TH CROSS,
BTM LAYOUT, BANNERGATTA ROAD,
TQ. AND DIST. BANGALORE-560076.
...RESPONDENT
(BY SRI B.N.ANJAN KUMAR AND
SRI CHIRANJEEVI CHETAN PRASAD L., ADVOCATES.)
THIS CIVIL PETITION IS FILED UNDER SECTION 24 OF THE
CODE OF CIVIL PROCEDURE, 1908, PRAYING TO ALLOW THIS
PETITION AND TRANSFER THE CASE IN G & WC NO.99/2025
PENDING ON THE FILE OF PRINCIPAL JUDGE, FAMILY COURT,
BENGALURU AND TRANSFER THE SAME TO THE COURT OF
PRINCIPAL JUDGE, FAMILY COURT, BAGALKOTE, IN THE
INTEREST OF JUSTICE AND EQUITY.
THESE PETITIONS COMING ON FOR ADMISSION THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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NC: 2026:KHC-D:309
CP No. 100167 of 2025
C/W CP No. 100108 of 2025
HC-KAR
ORAL ORDER
(PER: THE HON'BLE MR. JUSTICE HANCHATE SANJEEVKUMAR) C.P.No.100167/2025 and C.P.No.100108/2025 are filed by wife praying that M.C.No.2846/2025 pending on the file of II Additional Principal Judge Family Court, Bengaluru and G & WC No.99/2025, pending on the file of Principal Judge, Family Court, Bengaluru, are to be transferred to the Court of the Principal Judge, Family Court, Bagalkote.
2. The respondent/husband has filed M.C.No.2846/2025 under Section 13(1)(ia)(iii) of the Hindu Marriage Act, 1955, for dissolution of marriage and G & WC No.99/2025 is filed under Section 7, 9, 17 and 25 of the Guardians and Wards Act, 1890, praying to declare the respondent husband as legal guardian and custodian of the minor son by name Sudhanva Talikoti, aged about 6½ years old.
3. It is not disputed that both the petitioner and respondent are husband and wife having solemnized their -4- NC: 2026:KHC-D:309 CP No. 100167 of 2025 C/W CP No. 100108 of 2025 HC-KAR marriage on 03.07.2017 at Bagalkote and both were blessed with one son by name Sudhanva and after some difference of opinion arose as pleaded in the petition, the petitioner is constrained to reside separately along with her parents at Bagalkote. It is stated that the respondent is working as Software Engineer at Bengaluru, whereas, the wife is a homemaker having no source of income.
4. Learned counsel for respondent submitted that the child is now residing along with the respondent/husband and it would be difficult for him to take the child to Bagalkote for attending the Court. But considering the fact that the petitioner/wife is a homemaker having no source of income, she is unable to go to Bengaluru to attend the Court, whereas, the respondent is a Software Engineer having income and therefore, it is convenient for him to go to Bagalkote to attend the Court.
5. Therefore, considering the material factors, the wife has made out a ground for transfer of the cases to -5- NC: 2026:KHC-D:309 CP No. 100167 of 2025 C/W CP No. 100108 of 2025 HC-KAR Bagalkote. Therefore, both the petitions are liable to be allowed. Accordingly, I proceed to pass the following:
ORDER
i) Both civil petitions are allowed.
ii) M.C.No.2846/2025 pending on the file of II Additional Principal Judge Family Court, Bengaluru and G & WC No.99/2025, pending on the file of Principal Judge, Family Court, Bengaluru, are hereby withdrawn and transferred to the Court of Principal Judge, Family Court, Bagalkote, for disposal, in accordance with law.
iii) No order as to costs.
Sd/-
(HANCHATE SANJEEVKUMAR)
JUDGE
ASN, MRK
CT-AN
List No.: 1 Sl No.: 45