SHRUTHI D/O R.K. LAXMAN W/O DR. PRASHANTH BABAJI Vs. DR. PRASHANTH BABAJI

JUDGEMENT

(1.) IN this Civil Petition, the petitioner has sought for transfer of MC. No. 9/2011 pending on the file of the learned Senior Civil Judge, Hanagal, Haveri Dist., to the jurisdictional Court at Chitradurga.

(2.) I have heard the learned counsel for the petitioner and the learned counsel for respondent.

(3.) UNDER the circumstances, the petitioner is at liberty to file an application with regard to the jurisdiction of the Court at Hanagal, to entertain the petition and the trial Court to consider the said application of jurisdiction as a preliminary issue. In that view of the matter, the relief sought by the petitioner herein for transfer of MC. No. 9/11 pending at Hanagal Court to Chitradurga Court, would not arise for consideration.