MUKTA Vs. SACHIN

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard the matter by consent of the learned counsel for the parties.

(2.) The applicant / wife has filed this application for transfer of H.M.P. No.376 of 2013 from Wardha to the Family Court at Nagpur. According to her, the petition for decree of divorce filed by the nonapplicant / husband is pending in the Court of Learned Civil Judge Senior Division at Wardha.

(3.) Though efforts were made earlier to settle the matter between the parties amicably, mediation failed.