P.AYYANAR POTHI Vs. SUPRIYA AYYANAR POTHI

JUDGEMENT

(1.) Leave granted.

(2.) This appeal has been filed by the appellant-husband challenging the validity of the impugned order dated 9th Sept., 2015 passed by the High Court of Bombay, Aurangabad.

(3.) The controversy in this case is that the respondent-wife has filed Miscellaneous Civil Application No. 132 of 2015 before the High Court of Bombay, Bench at Aurangabad seeking transfer of the divorce petition bearing HMOP No. 224 of 2013 filed by the appellant- husband before a Subordinate Court at Srivilliputtur, District Viruddhanagar, Tamil Nadu to the Family Court at Aurangabad, Maharashtra. The Aurangabad Bench of Bombay High Court entertained the transfer application and while issuing notice, stayed the divorce proceedings pending before the subordinate Court of Madras High Court.