HARSHALI SHRIKANT UGHADE Vs. SHRIKANT TUKARAM UGHADE

JUDGEMENT

(1.) This is an application seeking transfer of the divorce petition filed by the husband before the Civil Judge, Senior Division, Kalyan, District Thane to the Civil Judge, Senior Division, Nashik.

(2.) Mr.Sachin Padaye, learned counsel for the applicant draws attention of this Court to the order dtd. 31/8/2023 and submit that although the respondent has been duly served, none appears for the respondent.

(3.) Learned counsel would submit that inspite of opportunity given to the respondent, none appears on his behalf even today. He would submit that the marriage between the applicant and the respondent was solemnized on 3/1/2021 as per Hindu Rites and rituals at Nashik. However, after few days of co-habiting with the respondent at Kalyan, Thane, the respondent and his family members started harassing and torturing the applicant physically and mentally.