PRASAD VASANT TILKE Vs. SULEKAHNA PRASAD

JUDGEMENT

(1.) THIS is an application under Section 24 of Civil procedure Code for transferring the Case No. 624 of 1991 pending before the district Judge, Nagpur to Family Court at Bombay for hearing along with m. J. Petition No. 1547/1990.

(2.) THE Applicant herein filed M. J. Petition No. 1547/1990 for divorce on the ground of cruelty and desertion by the Respondent-wife. The said petition was filed some time in the month of November 1990 and the same is pending before the Family Court, Bombay for hearing. An application is also filed in the said petition on behalf of the Respondent claiming maintenance at the rate of Rs. 1500 per month for herself and Rs. 600 per month for the daughter. The said application is filed under Section 24 of the Hindu marriage Act, 1955.

(3.) THE daughter Dipti has filed Case No. 624/1991 on 16/11/1991 before the District Judge, Nagpur under Section 20 of Hindu Adoption and maintenance Act against the applicant claiming maintenance at the rate of rs. 700.