SAVITA SHANTARAM SHELAR Vs. SHANTARAM KACHARU SHELAR

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of learned Counsel appearing for the parties, the matter is taken up for final hearing.

(2.) By way of this Misc. Civil Application, the applicant seeks transfer of Hindu Marriage Petition No.776 of 2009 pending in the Court of the Civil Judge, Senior Division, Nashik to the Court of the Civil Judge, Senior Division, Kopargaon, District Ahmednagar.

(3.) Learned Counsel appearing for the applicant submits that, there is no financial source for the applicant to travel from Kopargaon to Nashik. It is further submitted that, the distance from Kopargaon to Nashik is 125 Kms. Learned Counsel further submits that, in the proceedings filed by the husband, convenience of the wife should be looked into. It is difficult for the applicant to travel from Kopargaon to Nashik. Therefore, relying on the grounds taken in the application and annexures thereto, learned Counsel for the applicant would submit that, this application deserves to be allowed.