KHANJAN HITENDRA JASANI Vs. KRUPALI KHANJAN JASANI

JUDGEMENT

(1.) Heard Mr. Kulkarni, learned Advocate for Applicant; Mr. Davar, learned Advocate for Respondent No.1 and Mr. Rane, learned Advocate for Respondent No.2.

(2.) Miscellaneous Civil Application seeks transfer of C.C. No.400054/DV/2023, proceeding filed under the Protection of Women from Domestic Violence Act, 2005 (for short 'D.V. Act') by Respondent - Wife before the Additional Chief Metropolitan Magistrate, 4thCourt at Girgaon, Mumbai to the Family Court at Bandra, Mumbai and further direction to club both proceedings together and be heard together. Application is filed by husband.

(3.) Mr. Davar would submit that he has instructions to oppose the Miscellaneous Civil Application. He would submit that there are four proceedings which are pending between parties. The first is Marriage Petition No.A-2787 of 2023 filed by Applicant - husband in the Family Court at Bandra. The second is a Civil suit seeking declaration against the Respondent - wife filed by mother of the Applicant - husband in the Bombay City Civil Court, at Mumbai with respect to a flat. The third is a Civil suit filed by the husband seeking restraint / injunction against Respondent - wife from interfering with his residence in Bangalore. The fourth is the complaint filed by Respondent - wife under the D.V. Act in the Court of the Additional Chief Metropolitan Magistrate, 4thCourt at Girgaon, Mumbai.