SHARDA VAIBHAV KARANDIKAR Vs. VAIBHAV KIRAN KARANDIKAR

JUDGEMENT

(1.) Heard learned counsel for both the parties.

(2.) Rule. Rule made returnable forthwith and heard finally by consent of the learned counsel for the rival parties.

(3.) By this application, the applicantwife seeks transfer of HMP No.281 of 2014, filed by the respondenthusband for restitution of conjugal rights, pending before learned Civil Judge Senior Division at Akola to learned Civil Judge Senior Division at Darwha, District Yavatmal.