AKSHATHA JAVALI RAVI Vs. ASHVITH

JUDGEMENT

(1.) The present petition is filed under Sec. 24 of the Code of Civil Procedure, 1908 (HEREINAFTER REFERRED AS TO 'CPC') by the wife seeking for transfer of MC.No.373/2024 pending on the file of the I Additional Principal Judge, Family Court, Dakshina Kannada, Mangaluru, to the Court of the Senior Civil Judge and JMFC, Mudigere, Chikmagaluru.

(2.) Heard submissions of learned counsel Sri. Ashwin Joyston Kutinha appearing for the petitioner and learned counsel Sri Milash Arrol Noronha appearing for learned counsel Sri Brijesh Kalappa for the respondent ' husband.

(3.) It is forthcoming from the records that the marriage between the parties was solemnized on 1/9/2022 and registered on 7/9/2022. That the parties were residing together for some time. However, due to various reasons, the parties have been residing separately.