NILIMA Vs. PAVANSINGH

JUDGEMENT

(1.) HEARD learned Counsel appearing for the applicant. On 05 -09 -2011 when this Court heard this application, Rule was issued, which was made returnable on 30 -09 -2011. Though the respondent is served and affidavit in reply is filed, none appeared for the respondent.

(2.) SINCE the matter relates to matrimonial dispute, is required to be disposed of on priority basis. This application is filed by the applicant wife for the transfer of the proceedings which are filed by the respondent husband at Nagpur.

(3.) ON 10 -01 -2011 the applicant herein filed petition under Section 12(1)(b) of the Hindu Marriage Act for the nullity of marriage before the Family Court at Aurangabad.