MINAKSHI Vs. RAMCHANDRA UTTAM PAWAR

JUDGEMENT

(1.) This is an Application seeking transfer of Divorce proceedings filed by the Respondent-husband before the Court of Civil Judge, Senior Division, Satara to the Court of Civil Judge, Senior Division, Sangli.

(2.) Mr.Naik, learned Counsel for the Applicant, points out that although this Court had granted time on 8/12/2023 to the Respondent to enter appearance today, however, none appears for the Respondent nor the Respondent is present in person. Learned Counsel urges this Court to hear the Application in view of the undue hardship and inconvenience caused to the Applicant wife.

(3.) Mr.Naik for the Applicant would submit that the marriage between the Applicant and the Respondent was solemnised as per Hindu Vedic Rites at Ratnagiri. That, although the Respondent was in service in the Army Cantonment, however, since he was not maintaining his wife, the Applicant had filed an Application under Sec. 125 of the Code of Criminal Procedure, 1973, for maintenance and alimony before the District Court at Thane and by order dtd. 24/4/2007, the District Court Thane had directed the Respondent to pay a total alimony of Rs.2500.00per month to the Applicant and her daughter. Learned Counsel submits that the said order was challenged by way of Revision Application before the Additional Sessions Court, Thane, which was dismissed by order dtd. 15/6/2013. That, since December 2022, no alimony has been paid by the Respondent.