PALLAVI Vs. PUSHKAR

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally by consent of the learned counsel for the parties.

(2.) Heard Dr. Mrs. R.S. Sirpurkar, learned counsel for the applicant and Mr. C.R. Sharma, learned counsel for the non-applicant.

(3.) The applicant and the non-applicant are husband and wife. The non-applicant/husband has filed proceedings against the applicant/wife for divorce at Family Court, Pune. The said case is registered as Petition No.A-1570/2021. The applicant/ wife has filed the present application under Sec. 24 of the Code of Civil Procedure for transfer of said divorce proceeding from Family Court at Pune to the Court of learned Civil Judge, Senior Division, Warora on the ground that she is presently residing with her parents at Warora and she has already filed the proceedings under Sec. 9 of the Hindu Marriage Act for restitution of conjugal rights and the husband is participating in the said proceeding filed by her.