SOWMYASHREE Vs. J DEEPAK

JUDGEMENT

(1.) The petitioner has filed this civil petition under Section 24 of the CPC seeking transfer of the M.C.No.2772/2015 pending on the file of the Principal Judge, Family Court, Bangalore to the Principal Judge, Family Court, Mysuru.

(2.) The petitioner was married to the respondent on 28.11.2010 at Lokabhirama Kalyana Mantapa, Devaraja Urs Road, Mysore. After the marriage, she started living with her husband in her matrimonial home. They have a child aged about 4 years. The contention of the petitioner is that, after the marriage, the respondent started demanding dowry from the petitioner. Since she failed to bring the same, she was thrown out of her matrimonial home. The respondent filed M.C.No.2772/2015 before the Family Court, Bangalore for dissolution of the marriage on the ground of cruelty.

(3.) The respondent has opposed the application seeking transfer.