AMEYA YASHWANT MEHAR Vs. DEEPALI AMEYA MEHAR

JUDGEMENT

(1.) By this Application, under Sec. 24 of the Code of Civil Procedure,1908 the Applicant seeks transfer of restitution Petition No.975 of 2023 pending before the Principal Judge, Family Court, at Nagpur to Family Court at Bandra, Mumbai.

(2.) The Applicant is a permanent resident of Mumbai. The marriage between the Applicant and the Respondent-wife was solemnized on 18/1/2013 at Krazy Castle, Aqua Park, ASHWINI GAJAKOSH Nagpur in accordance with Hindu Vedic rites, rituals and ceremonies. The couple thereafter resided together at the matrimonial home along with Applicant's parents at Andheri, Mumbai.

(3.) Owing to marital discord, the Applicant filed a divorce Petition in the year 2021. The Respondent subsequently filed a restitution Petition bearing Petition No.A-975 of 2023 at Family Court, Nagpur.