JANAVI S.R. Vs. SUNILKUMAR T.J.

JUDGEMENT

(1.) The present petition is filed by the wife seeking for transfer of MC No.266/2024 pending on the file of the I Additional Family Court, Mangaluru to the Court of Senior Civil Judge, Hosapete.

(2.) It is forthcoming that the marriage between the parties was solemnized on 1/8/2022 and they lived together for sometime. However, due to various reasons, the parties have been residing separately. It is also forthcoming that both the parties are employed in the Police Department, Government of Karnataka.

(3.) The husband has filed MC. No.266/2024 under Sec. 9 of the Hindu Marriage Act, 1955 (Hereinafter referred to as 'Act') seeking for restitution of conjugal rights before the I Additional Family Court, Mangaluru. Seeking transfer of the same, the present petition is filed.