HEMALATHA Vs. SUNIL KUMAR

JUDGEMENT

(1.) Heard the learned counsel Sri.Pattabi Raman.C., for the petitioner through video conference and learned counsel Sri.Surya Prasad.L., for respondent. Perused the petition papers.

(2.) This petition is filed under Sec. 24 of CPC with a prayer to transfer M.C.No.4158/2020 filed under Sec. 13(1)(ia) and (ib) of the Hindu Marriage Act , 1955 (for short, '1955 Act') from III Additional Principal Judge, Family Court, Bengaluru to the Civil Judge (Sr.Div) and JMFC at Kolar Gold Fields.

(3.) Today, learned counsel for the respondent Sri.Surya Prasad.L., files memo dtd. 31/7/2023 which reads as follows: