MANGAL Vs. AMBADAS

JUDGEMENT

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

(2.) This application is filed seeking transfer of Hindu Marriage Petition No. 56 of 2012 pending on the file of the Court of 5th Joint Civil Judge, Senior Division, Ahmednagar to the Court of the Civil Judge, Senior Division, Beed. 3. The background facts as disclosed in this application for filing the same, are as under.

(3.) It is the case of the applicant that, the respondent husband only with intention to harass the applicant, has filed Hindu Marriage Petition No. 56 of 2012 in the Court of the Civil Judge, Senior Division, Ahmednagar under section 13(1) (ia)(ib) of the Hindu Marriage Act, 1955 for divorce. It is further case of the applicant that, said divorce petition is filed by the respondent husband on false and fabricated grounds including the very wild and ugly allegations of the illicit relations between applicant and present respondent No.2. It is case of the applicant that, such allegations are nothing but an attempt to pressurize the applicant who has filed the criminal proceedings against the respondent husband and his relatives.