JAYALAKSHMI Vs. M.MAHESH

JUDGEMENT

(1.) THIS civil petition is filed under Section 24 CPC seeking transfer of M.C.No.6/2012 filed by her husband ­ respondent herein on the file of the Senior Civil Judge and CJM, Chamarajanagar to the Family Court at Bangalore.

(2.) THE case of the petitioner is that her marriage with the respondent was solemnized on 26.12.1996 at Mysore. After the marriage, petitioner and the respondent started residing in the place of the work of the respondent. The respondent is a police constable. Out of the wed lock, they have got two children. The 1st child is aged 16 years and the 2nd child is 13 years and both of them are studying. Due to differences, the petitioner is staying away from the respondent. She is presently staying with her parents at Bangalore. 3

(3.) LEARNED counsel for the petitioner submits that the respondent being a police constable will not face similar hardship if he is made to come over to Bangalore and prosecute the case.