MALAMBIKA Vs. RAVI

JUDGEMENT

(1.) Though this matter is listed for admission, with the consent of both the learned counsels, heard arguments on merits.

(2.) The petitioner is before this Court seeking for transfer of M.C. No.39/2017 pending on the file of Senior Civil Judge, Kollegala to Family Court, Bengaluru.

(3.) The petitioner is the legally wedded wife of respondent. They were married on 02.06.2016. Thereafter there was no compatibility between the couple. On account of matrimonial dispute they are residing separately. The respondent has filed a petition before the Senior Civil Judge and JMFC Court at Kollegala under Section 13(1)(1A) of the Hindu Marriage Act seeking judicial separation which is numbered as M.C. No.39/2017.