SIDDHESH RAMESH KADAM Vs. MEGHA SIDDHESH KADAM

JUDGEMENT

(1.) This is an application by the husband and his parents seeking transfer of C.C No.63/DV/2021 preferred under Sec. 12 r/w 23 of the Protection of Women from Domestic Violence Act, 2005 by the respondent/wife from the file of learned Metropolitan Magistrate, 53rd Court at Mulund, Mumbai to the Family Court, Bandra wherein Petition No. A-1644 of 2019 filed by the applicant No.1-husband under Sec. 13 (1) (ia) of the Hindu Marriage Act, 1955 is pending.

(2.) Heard learned Counsel for the respective parties.

(3.) In short, it is the contention of the applicants that due to the arrogant behaviour and indifferent attitude of the respondent since inception, the relations are strained to the extent that it is impossible for the applicant No.1 to cohabit with the respondent-wife due to tremendous mental torture inflicted upon him by her. He, therefore, constrained to approach the Family Court by filing Divorce Petition, as above.