KURIAN,J. - (1.) Leave granted.
(2.) The appellant is before us, aggrieved by the impugned judgment whereby the prayer made by the appellant for transfer of Divorce Case M.C. No.44 of 2015 from Civil Judge (Senior Division), Hukkeri to Family Court, Bangalore was declined.
(3.) Having heard the learned counsel appearing on both the sides, we are of the view that it is for the better convenience of both the parties to have all the matters tried at Bangalore.;