HEMAVATHI Vs. R. SHASHIKUMAR

JUDGEMENT

(1.) THIS petition under Section 24 CPC is filed seeking transfer of M.C. No. 795/2013 from the Family Court at Bangalore to the Court of Civil Judge (Sr. Dn.) Maddur, Mandya District.

(2.) PETITIONER and the respondent are husband and wife. Their marriage was solemnized on 18.04.2012 at Maddur. According to the petitioner, she was driven away from the matrimonial home. The respondent - husband is staying at Bangalore. He is engaged as a Tailor. M.C. No. 795/2013 was filed by him on 08.02.2013 under Section 12 of the Hindu Marriage Act seeking declaration that the marriage between the petitioner and the respondent was null and void. It has been contended by the respondent that fraud was played on him by suppressing certain material facts while celebrating his marriage.

(3.) RESPONDENT though served has remained unrepresented.