ARUNA GORAKHNATH KORDE Vs. GORAKHNATH DEVIDAS KORDE

JUDGEMENT

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

(2.) This Miscellaneous Civil Application is filed seeking transfer of Matrimonial proceedings bearing HMP No.57/2012 from the Court of Civil Judge Senior Division, Basmathnagar to the Court of Civil Judge Senior Division, Beed.

(3.) It is the case of the applicant that applicant wife is the original respondent and respondent is the original petitioner in the divorce proceedings bearing HMP No.57/2012 pending before Civil Judge Senior Division Basmathnagar filed by the respondent seeking dissolution of the marriage between the parties under section 13 (1)(i-a) and (i-b) of Hindu Marriage Act, 1955. The applicant is a teacher and she is residing at her father's house at Beed.