MONIKA SUNIL TARAL Vs. SUNIL KALLAPP TARAL

JUDGEMENT

(1.) By this application the applicant is seeking transfer of Petition No. 558 of 2019 filed by the respondent husband for dissolution of the marriage before the Family Court, Pune to the Family Court Sangli.

(2.) Mr. Vijaymane, learned counsel for the applicant wife would submit that soon after the solemnization of the marriage on 28 th July, 2017 at Pune between the applicant and the respondent on 28 th August, 2017, due to financial demands and physical assault of the respondent husband on the applicant, the applicant left the matrimonial home and came to stay with her parents at Sangli.

(3.) Learned counsel would submit that the proceedings for dissolution of marriage were filed by the respondent husband in Pune in the year 2018 to which the applicant wife has filed written statement and also attended the Pune Court twice. He would submit that although the applicant is well qualified viz. M.A., B.Ed., but is not working and fully dependent on her father for her sustenance. Learned counsel would submit that the applicant has filed domestic violence proceedings against the respondent husband before the J.M.F.C., Sangli in the year 2019. He would submit that the distance between Sangli and Pune is 250 kms one way. To attend the Family Court at Pune every time the matter is listed is not only inconvenient to the applicant but also causes undue hardship to her. Learned counsel would submit that she has to not only travel alone but also take money from her father to go to the Family Court at Pune.