VANITHA Vs. PRAMUKH A.

JUDGEMENT

(1.) Though this civil petition is listed for admission, with the consent of learned counsel for the petitioner and the respondent the matter is heard on merits.

(2.) This petition is filed under Section 24 of CPC for transfer of MC No.1913/2018 on the file of II Additional Principal Judge, Family Court, Bengaluru, to the Family Court, Mysuru.

(3.) The petitioner is the wife while the respondent is the husband and they were married on 09.02.2014 at Mysuru. On account of certain matrimonial disputes and other complications between the couple, the husband/respondent has filed a petition under Section 13(1)(i)(a) of the Hindu Marriage Act, 1955, before the II Additional Principal Judge, Family Court, Bengaluru, for dissolution of marriage which is numbered as M.C. No.1913/2018.