YOGITHA S. Vs. ANANTH KUMAR K. G.

JUDGEMENT

(1.) The present petition is filed by the wife seeking for transfer of MC No.1459/2022 pending on the file of the II Additional Principal Judge, Family Court, Bengaluru to the Family Court, Shivamogga.

(2.) For the sake of convenience, the parties herein are referred to as per their relationship.

(3.) The relevant facts necessary for consideration of the present petition are that the marriage between the parties was solemnized on 14/11/2013 and from the wedlock a son is born to the parties, who is aged 4 years as on the date of filing of the present petition. However, due to various reasons the parties have been residing separately.