MADHUBALA VINOD SONI Vs. VINOD GOPALDAS SONI

JUDGEMENT

(1.) The wife has filed present miscellaneous civil application seeking transfer of Marriage Petition No.796 of 2018 from the learned Civil Judge, Senior Division, Kalyan Court to the learned Family Court at Pune.

(2.) Marriage between the applicant and the respondent took place on 28/4/2017, due to the matrimonial differences between the parties, the applicant filed FIR bearing No.370 of 2018 at Wakad Police Station at Pune. The applicant also filed a complaint under the Protection of Women from Domestic Violence Act, 2005, before the learned Judicial Magistrate, First Class, Pimpri, Pune.

(3.) The respondent has filed Marriage Petition No.796 of 2018 before the learned Civil Judge, Senior Division, Kalyan seeking divorce under Sec. 13(1) (i-a) (i-b) of the Hindu Marriage Act, 1955. The applicant has, therefore, filed present application seeking transfer of proceedings from Court at Kalyan to Court at Pune.