SARITA RAHUL SHARMA Vs. RAHUL UDAYRAJ SHARMA

JUDGEMENT

(1.) Heard Ms. Contractor, learned Advocate for Applicant and Mr. Tripathi, learned Advocate for Respondent.

(2.) This Miscellaneous Civil Application (for short "MCA") is filed by Applicant - wife seeking transfer of Marriage Petition No.11 of 2024 filed by Respondent - husband in the Court of Civil Judge Senior Division, Vasai to the Family Court at Bandra, Mumbai.

(3.) Applicant - wife is a resident of Mahim where she is residing with her retired father, homemaker mother and two unmarried brothers alongwith her minor daughter. The daughter is 15 months old and she is required to provide care and support for him. Presently, the expenses of the Applicant - wife and her infant / minor daughter are borne by her father and brothers.