SAU VIJAYA SACHIN ANURKAR Vs. SACHIN VASANTRAO ANURKAR

JUDGEMENT

(1.) Rule made returnable forthwith. With the consent of the parties heard finally.

(2.) This application is filed by the applicant wife for transfer of the proceedings in Hindu Marriage Petition No. 608 of 2011 filed by the respondent husband, pending in the Court of 8 th Joint Civil Judge, Senior Division, Pune to the Court of the Civil Judge, Senior Division, Jalgaon.

(3.) It is the case of the applicant that, her marriage with the respondent was solemnized on 19 th July, 2010. Initially, good treatment was given to her, however, subsequently, relations between the applicant and the respondent were strained and as a result, the respondent husband deserted the applicant wife. The applicant herein filed Hind Marriage Petition No. 472 of 2011 in the Court of the Civil Judge, Senior Division, Jalgaon under Section 9 of the Hindu Marriage Act, 1955 for restitution of conjugal rights. The applicant also filed Misc. Application No. 846 of 2011 in the Court of the Chief Judicial Magistrate, Jalgaon under Sections 12, 18, 19, 20 and 22 of the Women s Protection Act.