VARSHA SHETTY Vs. JEEVAN SHETTY

JUDGEMENT

(1.) I have heard the learned counsel for the parties.

(2.) IN this civil petition, petitioner is the wife of the respondent. She is seeking for transfer of M.C.No.1466/2012 pending on the file of I Additional Family Judge, Bangalore to the Family Court at Mangalore. She contends that she has got a 3 years old child and is facing financial difficulty and therefore not in a position to travel to Bangalore to contest the matrimonial case filed by her husband.

(3.) LEARNED counsel for the petitioner submits that the petitioner is willing to participate in the mediation process at Mangalore.