BHAGYAVATHI Vs. MADANLAL D JAIN

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioner.

(2.) IN this civil petition the wife is seeking transfer of M. C. No. 1001 of 1996 from the II Additional Family Court. Bangalore, to this High Court to try the same along with C. C. C. No. 18 of 2002. It is stated that since some of the exhibits have been removed and one of the exhibits is substituted, C. C. C. No. 18 of 2002 is tiled and the same is pending. According to the petitioner, transfer of M. C. No. 1001 of 1996 is necessary to consider the said contempt case.

(3.) THE petitioner has no right to state that the transfer of the case is necessary to this Court and try the same along with the contempt case referred to supra is wholly untenable in law. The petitioner has not pleaded inconvenience or hardship or tenable ground seeking for transfer of the M. C. case to this Court and try the same along with criminal contempt case referred to supra. On this ground alone the civil petition is liable to be dismissed in limine.