RAGHAVENDRA PRASAD V. Vs. HEMALATHA

JUDGEMENT

(1.) C.P.No.166/2019 is filed by the wife seeking transfer of M.C.No.1317/2018 pending on the file of the Principal Judge, Family Court, Bengaluru to the Family Court, Mysuru. C.P.No.209/2019 is filed by the husband seeking transfer of M.C.No.769/2018 pending on the file of the II Additional Principal Judge, Family Court, Mysuru to Family Court Bengaluru.

(2.) The parties will be referred to henceforth according to their ranks in C.P.No.166/2019.

(3.) The marriage of petitioner and respondent was solemnized on 05.11.2016 at Mysuru. Out of the marriage, the couple have a son aged about 1 1/2 years. The relationship between the parties became sour. The petitioner and her child are residing in Mysuru with her parents.