SHEELA V S Vs. HEMANTH KUMAR

JUDGEMENT

(1.) THIS civil petition is filed under Section 24 CPC seeking transfer of M.C.No.6/2013 pending on the file of the Prl. Senior Civil Judge, Puttur, D.K., to the Family Court at Madikeri, to be tried along with M.C.No.26/2013.

(2.) PETITIONER and the respondent are wife and husband. Their marriage was solemnized on 08.08.2011 at Kushalnagar in Madikeri District. From the wedlock, a male child is born on 25.04.2012 which is about 18 months old now. Differences having been arisen between the parties, the husband and wife are staying separately. Petitioner is staying at Madikeri along with her parents, whereas the respondent -husband is staying at Puttur in D.K. District.

(3.) M .C.No.26/2013 is filed by the petitioner -wife before the Family Court, Madikeri, seeking a decree of divorce under Section 13(1)(ia) of the Hindu Marriage Act, 1955 (for short, 'the Act'). The respondent -husband has appeared in the said case and has filed his statement of objection. Parties have led evidence and it is submitted at the bar that the matter is at the stage of final arguments.