SUNITA BALIRAM PANDE Vs. BALIRAM HARIBHAU PANDE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent, heard finally.

(2.) This Misc. Civil Application is filed praying therein, the transfer of the proceedings of Hindu Marriage Petition No. 232 of 2010 filed by the respondent herein, before the Court of the Civil Judge, Senior Division, Akola under Section 13 of the Hindu Marriage Act, to the Court of the Civil Judge, Senior Division, Aurangabad.

(3.) It is the case of the applicant that, the marriage between the applicant and the respondent solemnized on 20-06-1994 at Buldana as per Hindu Rites and Customs. Thereafter, they have started residing at Aurangabad as the respondent is in service in the Company at M.I.D.C. Aurangabad. . It is the case of the applicant that, in spite of more than 16 years are passed after the marriage, they have not blessed by God, they have taken medical treatment and advice of the Doctor, but in vain. On this ground, the respondent herein filed Hindu Marriage Petition No. 232 of 2010 in the Court of the Civil Judge, Senior Division, Akola under Section 13 of the Hindu Marriage Act for divorce. Hence, this application for transfer of the said proceedings from the Court of the Civil Judge, Senior Division, Akola to the Court of the Civil Judge, Senior Division, Aurangabad.