MEGHA MADAN NAYAK Vs. MADAN RUSTUMRAO NAYAK

JUDGEMENT

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

(2.) THIS Misc. Civil Application is filed praying for the relief that the H.M.P. No. 158/ 2012 filed before the Civil Judge, Senior Division, Washim may be transferred in the Court of the 2nd Jt. Civil Judge, Senior Division, Nanded for final adjudication.

(3.) IT is further the case of the applicant that, after the marriage, the applicant had been to the house of respondent for cohabitation at Rithad, where the respondent is living with his mother Lilabai and Ranjanabai. After her marriage, she stayed with the respondent till the year 2010. Thereafter they shifted to Risod due to the service of the respondent as Extension Officer, I.C.D.S. at Risod under Zilla Parishad, Washim.