MAMATHA K B Vs. T SRINIVASA SHIRIYANNAVAR

JUDGEMENT

(1.) The present petition has been filed by the petitioner-wife under Section 24 of the Code of Civil Procedure, 1908, to transfer M.C.No.25/2016 on the file of the Addl. Senior Civil Judge, at Hospet, to the Family Court at Shivamogga.

(2.) I have heard the learned counsel appearing for the parties.

(3.) Though this case is posted for admission, with the consent of learned counsel for the parties, the same is taken up for final disposal.