KETAKI PRATHAMESH SALEKAR Vs. PRATHAMESH ASHOK SALEKAR

JUDGEMENT

(1.) By the present application, the applicant wife seeks transfer of Petition No. A-2617/2019 filed by the respondent husband at the Family Court No.4, Mumbai Bandra to the Family Court, Pune Shivaji Nagar. In the application, the ground for transfer is set out to be that there is a four year old child undergoing education in nursery and he need to be catered to.

(2.) Application also proceeds to state that the applicant is also prosecuting her Masters Degree in Law for betterment of her future prospects. The difficulty expressed is that in light of the aforesaid two circumstances, it would be difficult for her to attend the proceedings in the Bandra Court and this would also incur expenses which she is not able to bear since she is not engaged in any avocation at present.

(3.) Learned counsel for the respondent on the other hand, submit that the respondent is working as a School Teacher and he has instituted the proceedings seeking divorce before the Family Court at Bandra. The respondent also expressed his inability to travel to Pune since he is in service and securing leave would pose him a difficulty.