KOMAL Vs. VITTHAL DHANJI SURYAWANSHI

JUDGEMENT

(1.) Pursuant to the notice issued to the respondent, the respondent caused his appearance and, across the bar, has tendered his affidavit in reply. Copy of the same is served on learned counsel appearing for the applicant. Rule. Rule made returnable forthwith. By consent, heard finally.

(2.) By this application, the applicant has prayed for transfer of proceeding in H.M.P. No. 22 of 2011 pending before the learned C.J., S.D. at Shrigonda, to the Family Court at Aurangabad.

(3.) The background facts, which necessitate to file this Misc. Civil Application, are as under:-