PRANALI PRAVIN PISAT Vs. SATISH JALANDAR JADHAV

JUDGEMENT

(1.) By the present application, the applicant wife seek transfer of proceedings filed by the respondent husband in form of Petition No.A-245 of 2021 to the Court of Civil Judge, Jr. Division, Mahad where she is presently residing.

(2.) Heard learned counsel for the applicant and learned counsel for the respondent, who has opposed the application and has placed on record an affidavit along with the profile of the applicant.

(3.) The marriage between the parties was solemnized on 1 st December 2019 and the averment is to the effect that from 26th August 2020, the applicant started residing in her parental house. On 1st February 2021, she lodged a complaint u/s.498A of the IPC against the respondent and the husband instituted the Petition which was numbered as Petition No.A-245/2021 for dissolution of the marriage. It is this petition which is sought to be transferred by the applicant to the place of her residence i.e. Taluka Mangaon.