CRYSTAL FERNANDES Vs. JOSHUA HENRY FERNANDES

JUDGEMENT

(1.) Heard Ms. Punjani, learned Advocate for Applicant and Mr. Kotwala, learned Advocate for Respondent.

(2.) By the present Misc. Civil Application (MCA), Applicant seeks transfer of RCS No. 6/2023 and CMAP No. 52/2023 pending in the Civil and Criminal Court at Mapusa, Goa which are filed by the Respondent.

(3.) RCS No. 6/2023 is filed by Respondent for restitution of conjugal rights whereas CMAP No. 52/2023 has been filed for permanent custody of the child under Articles 137 and 138 of the Goa Portuguese Civil Code, 1867.