MONISHA S. Vs. HARSH PRATAP

JUDGEMENT

(1.) The present petition is filed by the wife seeking for transfer of MC No.1634/2024 pending on the file of the I Additional Principal Judge, Family Court, Bengaluru to the Court of Senior Civil Judge, Nanjangud.

(2.) Heard the submission of the learned counsel Sri P. Mahesha for the petitioner-wife and learned counsel Sri Raja K.P. for the respondent-husband.

(3.) It is forthcoming that the marriage between the parties was solemnized on 7/6/2023 and they lived together for sometime. However, due to various reasons, the parties have been residing separately.