MAMTA Vs. MAHESH

JUDGEMENT

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

(2.) By this Application, the applicant/wife seeks transfer of H.M.R No. A-875/2019 instituted by the non-applicant/husband, pending on the file of Family Court No.4, Nagpur to the Family Court at Akola.

(3.) The applicant is a legally wedded wife of the non-applicant. The marriage was solemnized between the applicant and non-applicant on 19/02/2014 as per Hindu customs and rites. After the marriage, the applicant started residing with the non-applicant at her matrimonial house in Nagpur. Out of the said wedlock, the applicant gave birth to a female child, who is presently 5 years old. It is submitted that due to ill treatment at the hands of non-applicant, the applicant was constrained to leave her matrimonial house and started staying at her parental house at Akola.