K.N.PHANEENDRA,J. - (1.) Heard the learned counsel for the parties. Perused the records.
(2.) On the previous date of hearing, learned counsel for the petitioner submitted before the Court that if the petitioner is provided with travelling expenses, she has no objection for attending the Court at Bellary. As could be seen from the records, the petition is filed in MAT No.110/2017 on the file of Prl. Family Court, Bellary, which was sought to be transferred to Family Court at Bangalore. It is also submitted by the learned counsel for the petitioner that since the date of filing of the petition, the petitioner herein has been appearing before that Court and also attended the Mediation. As mediation failed, now the matter is referred back to the Court for evidence. Objections have to be filed by the respondent therein. Under that juncture, present petition appears to have been filed.
(3.) This is the matrimonial matter. It goes without saying that on all the hearing dates, the parties need not be present. Only for the purpose of giving evidence, presence of the parties is needed. Otherwise, they could give instructions to the counsel to proceed with the matter. In view of the above said submission already made and when the respondent is ready to pay the travelling expenses and other incidental expenses to the petitioner, there is no ground made out for transfer of the present petition.;