SNEHAL OMPRAKASH KOTHEKAR Vs. OMPRAKASH DOMAJI KOTHEKAR

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) This Misc. Civil Application is filed seeking transfer of the proceedings bearing Hindu Marriage Petition No. 152 of 2012 pending in the Court of the learned Joint Civil Judge, Senior Division, Amravati.

(3.) It is the case of the applicant that, on 21st May, 2010 the marriage between the applicant and the respondent was solemnized. It is the contention of the applicant that, thereafter the respondent started illtreating her, therefore, she left matrimonial house and came to her parent's house at Nanded. It is further case of the applicant that, she has filed proceedings under the provisions of Protection of Women from Domestic Violence Act, 2006 and also for maintenance under section 125 of the Code of Criminal Procedure. The respondent husband filed H.M.P. No. 152 of 2012 before the Court of the Joint Civil Judge, Senior Division, Amravati on 25th October, 2012.