SANDHYA RAJARAM LOKHANDE Vs. RAJARAM GANU LOKHANDE

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. By consent of the parties, heard finally.

(2.) This Misc. Civil Application has been filed praying therein for transfer of the proceedings No.A-444 of 2011 pending on the file of Family Court, Aurangabad to the Court of Civil Judge,Sr. Division, Jalgaon.

(3.) The background facts for filing this application, as disclosed by the applicant, are as under: It is the case of the applicant that the applicant got married with the respondent on 22nd November, 1991. Out of the wedlock, the couple is blessed with two sons namely, Adinath age 21 years, and Vaibhav , aged 11 years. The applicant and respondent were residing at Aurangabad. The respondent is a lecturer by profession and working in a reputed College at Aurangabad.