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MRS. R. DAYAKESHWARI v. MR. M. SURESH KUMAR

Karnataka High Court
Dec 6, 2018
Smart Summary (Beta)

Factual and Procedural Background

The petitioner-wife filed a petition under Section 24 of the Code of Civil Procedure, 1908, seeking transfer of a matrimonial proceeding instituted by the respondent-husband under Sections 13(1)(ia) and 13(1)(ib) of the Hindu Marriage Act, 1955. The respondent-husband had filed a petition for dissolution of marriage in the Court of Additional Family Judge, Mysuru. Meanwhile, the petitioner-wife filed an application for restitution of conjugal rights under Section 9 of the Hindu Marriage Act in Bengaluru. The parties were married on 12.06.2002, and have a son born on 15.11.2004. The petitioner sought transfer of the dissolution proceeding from Mysuru to Bengaluru to avoid conflicting judgments and for convenience related to child care.

Legal Issues Presented

  1. Whether the matrimonial proceeding instituted by the respondent under Sections 13(1)(ia) and 13(1)(ib) of the Hindu Marriage Act, 1955, pending in Mysuru, should be transferred to Bengaluru.
  2. The relevance of the convenience of the wife and the possibility of conflicting judgments in deciding the transfer application under Section 24 of the Code of Civil Procedure, 1908.

Arguments of the Parties

Petitioner’s Arguments

  • The petitioner must take care of the child born out of the wedlock, necessitating proximity to Bengaluru.
  • Transferring the proceeding would avoid the possibility of conflicting judgments since the petitioner’s application under Section 9 of the Hindu Marriage Act is pending in Bengaluru.
  • The distance between Mysuru and Bengaluru is approximately 160 kilometers, which impacts convenience.

The opinion does not contain a detailed account of the respondent’s legal arguments as the respondent did not appear.

Table of Precedents Cited

Precedent Rule or Principle Cited For Application by the Court
RAJNI KISHOR PARDESHI vs. KISHOR BABULAL PARDESHI, (2005) 12 SCC 237 Established that in matrimonial proceedings, the convenience of the wife is of paramount consideration. The court relied on this precedent to prioritize the wife’s convenience in deciding to transfer the proceeding from Mysuru to Bengaluru.

Court's Reasoning and Analysis

The court considered the petitioner’s submission emphasizing the necessity to care for the child and to avoid conflicting judgments between two proceedings pending in different jurisdictions. The court referred to the settled legal position from the Supreme Court in RAJNI KISHOR PARDESHI vs. KISHOR BABULAL PARDESHI, which holds that the convenience of the wife is paramount in matrimonial proceedings. Applying this principle, the court found it appropriate to transfer the dissolution petition filed by the respondent from Mysuru to Bengaluru, where the petitioner’s application under Section 9 was pending, thereby consolidating the matters and preventing conflicting outcomes.

Holding and Implications

The petition for transfer of the matrimonial proceeding from Mysuru to Bengaluru is allowed and disposed of.

The direct effect of this decision is the consolidation of related matrimonial proceedings in a single jurisdiction to facilitate convenience for the petitioner-wife and to avoid conflicting judgments. No new legal precedent was established beyond reaffirming the settled principle prioritizing the wife’s convenience in matrimonial matters.

Show all summary ...

None appeared for the respondent. Heard Arguments. The petition is admitted for hearing. With the consent of learned Counsel for the petitioner, the matter is heard finally.

2. In this petition under Section 24 of Code of Civil Procedure, 1908, the petitioner-wife, inter alia, seeks transfer of the proceeding instituted by the respondent-husband under Section 13(1) (ia) and 13(1) (ib) of Hindu Marriage Act, 1955 (for short Act) at Mysuru to the Court of competent jurisdiction at Bengaluru.

3. The facts giving rise to filing of this petition briefly stated are that on 12.06.2002, the marriage between the parties was solemnized. Admittedly, a son is born out of the wedlock on 15.11.2004. On 26.04.2016, the respondent filed a petition seeking dissolution of marriage under Section 13(1) (ia) and 13 (1) (ib) of the Act in the Court of Additional Family Judge, Mysuru. The petitioner has filed an application seeking restitution of conjugal rights under Section 9 of the Act in Bengaluru. The petitioner has therefore filed this petition seeking transfer of the proceeding instituted by the respondent to the Court of competent jurisdiction at Bengaluru.

4. Learned counsel for the petitioner Sri. Cyril Prasad Pais submitted that the petitioner is required to take care of the child, which is born out of the wedlock and in order to avoid possibility of conflicting judgments, it is necessary to transfer the proceeding from Mysuru to Bengaluru. It is also submitted that the distance between Mysuru to Bengluru in 160 kms.

5. I have considered the submissions made by the learned counsel for the petitioner.

6. It is well settled in law that in a matrimonial proceeding, the convenience of the wife is of paramount consideration. In this connection, a reference be made to the decision of the Honble Supreme Court in the case of RAJNI KISHOR PARDESHI vs. KISHOR BABULAL PARDESHI, (2005) 12 SCC 237.

7. In view of the settled position of law of the Supreme Court and with a view to avoid possibility of conflicting judgments, it is directed that the proceeding instituted by the respondent under Section 13(1) (ia) and 13(1) (ib) of the Act pending in the Court of Additional Family Judge, Mysuru, shall stand transferred to the Court of competent jurisdiction at Bengaluru. Accordingly, the petition is disposed of. Sd/- JUDGE *mn/-