SAU SONAL PRAFULL WANI Vs. PRAFULL SADASHIV WANI

JUDGEMENT

(1.) Rule made returnable forthwith. Heard with the consent of the parties.

(2.) This application is filed praying therein for transfer of the proceedings of Hindu Marriage Petition No. A 290 of 2011 pending before the Family Court, Aurangabad to the Court of the Civil Judge, Senior Division, Jalgaon.

(3.) It is the case of the applicant that, the applicant got married with the respondent on 9th May, 1999. Out of the wedlock, there are two children. They are taking education at Raver. It is the case of the applicant that, the respondent started illtreating the applicant and therefore, she was constrained to file Complaint against the respondent under Sections 2, 12, 19, 20 and 22 of the Protection of Women from Domestic Violence Act, which is pending in the Court of the Judicial Magistrate, First Class, Raver. Another application was filed being Misc. Application No. 162 of 2008 in the Court of the Judicial Magistrate, First Class, Raver, which came to be allowed. It is not in dispute that, the respondent is paying Rs. 5000/ per month towards maintenance to the applicants.