SHIVANGOUDA Vs. SAVITA

JUDGEMENT

(1.) Sri.Ganesh S.Kalaburgi, learned counsel for petitioner and Sri.B.K.Hiremath, learned counsel for respondent have appeared in-person.

(2.) In these proceeding, the parties to a dispute have chosen to litigate in order to determine where they shall litigate.

(3.) The short facts are as under; Petitioner and respondent are husband and wife and their marriage was solemnized on 29.04.2008 at Maya Mandir Kalyan Mantap at Kalaburagi. From the wedlock, they have a child by name - Tarun. Petitioner and respondent lived happily for four years.