BENITA MARIA EAPEN Vs. BIJU VARGHESE

JUDGEMENT

(1.) The present petition is filed by the wife seeking for transfer of MC No.22/2024 pending on the file of the Senior Civil Judge and JMFC, H.D. Kote, Mysuru to the Principal Judge, Family Court, Bengaluru.

(2.) It is forthcoming that the marriage between the parties was solemnized on 31/8/2009 and a daughter was born to the parties on 8/7/2010 from their wedlock. However, due to various reasons, the parties have been residing separately. It is further forthcoming that various proceedings were initiated between the parties, before the Courts at Bengaluru. The said matters were compromised, despite which the disputes between the parties have not been resolved.

(3.) Thereafter, the husband has filed M.C. No.22/2024 under Sec. 10 of the Indian Divorce Act, 1869 (Hereinafter referred to as 'Act') for divorce on the file of the Senior Civil Judge and JMFC, H.D. Kote. Seeking transfer of MC No.22/2024, the present petition is filed.