RASHMI ROHAN SHETTY Vs. ROHAN RAGHUNATH SHETTY

JUDGEMENT

(1.) This transfer petition has been filed by the petitioner-wife seeking transfer of divorce petition filed by the respondenthusband in the Family Court at Thane, Maharashtra, to a Court of competent jurisdiction at Mangalore, Dakshin Kannada District, Karnataka.

(2.) Heard learned counsel for the petitioner and learned counsel for the respondent.

(3.) It is submitted that the petitioner is presently residing at Mangalore, Karnataka and hence the aforesaid matter may be transferred to the competent court of jurisdiction at Mangalore.