PRIYANKA RAHUL PATIL Vs. RAHUL RAVINDRA PATIL

JUDGEMENT

(1.) This is an Application seeking transfer of Divorce proceedings filed by the Respondent-husband for dissolution of marriage before the Family Court at Nashik to the Civil Judge Senior Division, Jaysingpur, District Kolhapur.

(2.) Mr.Akshay Kulkarni, learned Counsel for the Applicant-wife, submits that the marriage between the Applicant-wife and Respondent husband was solemnized on 29/11/2012 at Ankali, Taluka Miraj, District Sangli. That, after marriage, the Applicant-wife and Respondent-husband started cohabiting at the Applicant's matrimonial home at Nashik. It is submitted that on 19/11/2013 a girl child was born out of the wedlock. That, on 27/10/2015, the Applicant-wife was diagnosed with Type 1 Diabetes and that the Applicant-wife was required to take insulin everyday. It is submitted that during the period from the date of solemnization of the marriage till 2/6/2018, there were several quarrels between the Applicantwife and the Respondent-husband and finally on 2/6/2018, the Applicant-wife left the matrimonial home and came to stay with her parents at Jaysingpur at her parental home.

(3.) Thereafter, on 21/8/2019, the Applicant-wife filed proceedings under the Protection of Women from Domestic Violence Act, 2005, before the Judicial Magistrate First Class Court (JMFC) at Jaysingpur for maintenance. The Respondent-husband filed a reply in the said proceedings. After hearing the parties, the JMFC Court has awarded monthly maintenance of Rs.10,000.00 for the daughter and a maintenance of Rs.3,000.00 for the Applicant-wife, which was until April 2020. That, on 23/3/2022, the Respondent-husband has filed Divorce proceedings for dissolution of the marriage between the Applicant-wife and Respondent-husband before the Family Court at Nashik.