HARSHADA TEJAS NARUTE Vs. TEJAS MUKUND NARUTE

JUDGEMENT

(1.) The Applicant/Wife has sought transfer of proceedings filed by the Respondent/Husband in form of Marriage Petition No. 550 of 2002 before the learned Civil Judge, Senior Division, Pune, seeking divorce under Sec. 13(1)(i-a) of the Hindu Marriage Act, 1955 to Nashik. It is informed by the learned counsel for the Respondent that in the said proceedings, the Applicant has filed the written statement and the matter is scheduled for evidence.

(2.) As far as the Applicant is concerned, she has instituted multiple proceedings in the Court at Nashik and the details of proceedings are set out in paragraphs 9 to 12. This include the proceedings filed before the J.M.F.C, Nashik Road, Nashik under Ss. 12, 17, 18, 19, 20(3) and 22 of the Domestic Violence Act, 2005 as well as an application under Sec. 23 for interim maintenance. Petition No.A-80 of 2021 is also instituted by her in the Family Court at Nashik under Sec. 9 of the Hindu Marriage Act, 2018. Apart from this E-Petition No.23 of 2021 is also instituted before the J.M.F.C., Nashik Road, Nashik under Sec. 125(1) of the Cr.P.C. and the Applicant is also making an attempt with the Police Station of Sharanpur Road, Nashik to book the Respondent and his family members under Sec. 498-A of IPC.

(3.) The ground sought for transfer of the proceedings at Nashik is the long distance between Nashik and Pune and the difficulty expressed is that there is only one train, which would take her to Pune and that is scheduled at odd hours. Apart from this, other ground cited is that her mother is likely to undergo some medical procedure and the certificate dtd. 07/06/2020 issued by the Dental Care Center is produced, which advise surgical resection of an infected part. Another reason projected is that her brother, aged 24 years, is taking education at Nashik.