KUSUMA C V Vs. S D SANDEEP

JUDGEMENT

(1.) THIS petition is filed by the respondent in M.C.6/2010 pending on the file of District and Sessions Judge, Tumkur.

(2.) BRIEF facts leading to this petition are as under: Petitioner and respondent are respectively wife and husband their marriage was solemnized on 10.05.2000 at Venkateshwara Prasad Kalyana Mantappa, Doddaballapur. Thereafter, the matrimonial house was set up in Indiranagar, Bangalore. Subsequently, it was shifted to USA where the respondent was working for a period of nearly 21/2 years. After coming back, the parties together resided for a period of 5 years at Bangalore and for a short period at Hyderabad.

(3.) AFTER service of notice, the petitioner herein has come up in this petition seeking transfer of proceedings initiated by her husband in M.C.6/2010, pending on the file the District and Sessions Court, Tumkur to that of Family Court at Bangalore.