AIROnline 2018 Kar 971

Karnataka High Court

Hon'ble Judge(s): S. Sujatha , J

Civil P.C. (5 of 1908) , S.24— Hindu Marriage Act (25 of 1955) , S.13(a)— Transfer of case - Petitioner wife seeking transfer of case for dissolution of marriage filed by husband from Senior Civil Judge and JMFC, Channagiri to Principal Judge, Family Court, Shivamoga - On ground of physical and financial disability as well having minor daughter of 8 years - Medical certificate showing wife having 45 % disability - Considering inconvenience of wife in traveling due to physical disability - Case transferred from Senior Civil Judge and JMFC, Channagiri to Principal Judge, Family Court, Shivamoga. (Para 8 9)