A.M. LAVANYA Vs. SRI MURALI MOHAN KRISHNA

JUDGEMENT

(1.) THOUGH this matter is listed for admission, with the consent of the learned counsel for both parties, the same is take up for final disposal. This is a petition filed under Section 24 CPC by the petitioner who is the wife of the respondent seeking transfer of M.C. No 3471/2012 filed by the respondent - husband seeking dissolution of the marriage, from the Family Court at Bangalore to the Court of learned Civil Judge (Sr.Dn.), channarayapatna in Hassan District.

(2.) THE marriage between the petitioner and the respondent has been solemnized on 18.08.2008 at Bangalore. Out of their wedlock, they have got two children aged 2 and 4 years respectively. The respondent - husband of the petitioner has filed M.C. No. 3471/2012 under Section 13(1)(ia) of the Hindu Marriage Act, 1955 seeking divorce alleging cruelty. The matter is pending on the file of the Principal Judge, Family Court at Bangalore. The Petitioner is seeking transfer of the said proceedings to the Court at Chennarayapatna contending inter alia that she has been residing there as she was driven out of the house of the respondent along with her children and as she had no other place except to join her parents at Channarayapatna.