VINUTA PATIL Vs. AMOGH

JUDGEMENT

(1.) Heard learned counsel for the petitioner. The respondent is served and unrepresented.

(2.) The above petition is filed seeking to transfer of M.C.No.6787/2018 pending on the file of the I Additional Principal Judge, Family Court at Bengaluru to the Family Court at Vijayapur.

(3.) It is the case of the petitioner that the petitioner and the respondent were married on 7/7/2016 as per Hindu rights and customs and that they were residing together in the matrimonial home at Bengaluru. However, since October, 2017, the parties are being residing separately.