APARNA NITIN KALE Vs. NITIN MASAJI KALE

JUDGEMENT

(1.) This application has been filed by the Applicant-wife under Sec. 24 of the Code of Civil Procedure, 1908 (CPC) seeking transfer of the proceedings bearing Divorce Petition No. A-826 of 2019 filed by the Respondent-husband for dissolution of marriage pending before the Learned Family Court, Court No. 5, Pune to the Court of Learned Civil Judge Senior Division at Khed, Taluka- Khed, District Pune.

(2.) Mr. Shivraj Kunchage, learned counsel for the Applicant, would submit that the marriage between the Applicant and the Respondent was solemnized on 20 th January 2017 at Govind Garden, Someshwar Corner, Survey No. 17, Baner Road, Near Rajwada Hotel, Pune as per Hindu rites and rituals. Out of the said wedlock, the Applicant and Respondent had begotten one daughter, who is now 5 years old.

(3.) The learned counsel for the Applicant submits that after few days of marriage, matrimonial differences arose between the husband and wife. That, the Respondent and his family accused the Applicant for each and everything and used offensive language against her, made financial demands from the applicant's family and on being unable to pay the demanded amount, the Respondent and his father beat/assaulted the Applicant and threw the Applicant along with her daughter Trisha out of the matrimonial home due to which she was forced to stay with her parents at Village- Kalamb, Tal.- Ambegaon, Dist.- Pune.