JAYALXMI Vs. SHIVANAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned counsel for the respondent.

(2.) The above petition is filed by the petitioner- wife seeking transfer of M.C.No.440/2019 filed by the respondent-husband which is pending before the Court of Principal Senior Civil Judge, Bengaluru Rural to the Court of Principal Judge, Family Court at Vijayapura.

(3.) Admittedly, the petitioner and the respondent were married on 25/11/2007, at Bengaluru and they lived together in their matrimonial home at Bengaluru. However, due to various reasons and differences arose between the parties and, they have been living separately since September, 2018.