ADITI SATISH KHADSE Vs. KARAN BHISE

JUDGEMENT

(1.) Heard Ms. Gautami Kamat for the Applicant and Mr. Upendra Mahadik for the Respondent.

(2.) This is an application for transfer of Matrimonial Petition No. A/32/2022 filed by the respondent before the Bandra Family Court to the Court of learned Civil Judge, Senior Division at Mapusa, Goa.

(3.) The applicant is the wife and the respondent, who has instituted the matrimonial petition in the Family Court at Mumbai is the husband. Admittedly, at present, the respondent is residing in the United States of America (U.S.).