(1.) The marriage of the petitioner and respondent was solemnized on 08.05.2016 at Hirenallur village, Kadur Taluk. Out of the marriage, the couple have a daughter. According to the petitioner, the child is aged one year.
(2.) The respondent has filed M.C.No.70/2018 against the petitioner before the Senior Civil Judge and J.M.F.C., Kadur seeking dissolution of the marriage on the ground of cruelty. Whereas petitioner has filed Crl.Misc.No.82/2019 against the respondent and his relatives before the Civil Judge and J.M.F.C., Harapanahalli under the Protection of Women from Domestic Violence Act, 2005 claiming the protection order, monetary relief, right of the residence etc.
(3.) The petitioner is seeking transfer of M.C.No.70/2018 from the Court of Senior Civil Judge, Kadur to the Court of Senior Civil Judge and J.M.F.C., Harapanahalli on the ground of financial crunch and that her traveling to Kadur affects the interest of the child and causes hardship to her.