SHEETAL NILESH DAHANUKAR Vs. NILESH PURSHOTTAM DAHANUKAR

JUDGEMENT

(1.) The Petitioner-Wife by way of this Application is seeking transfer of Divorce Petition No. A/74/2022, Custody Petition No. D/10/2021 and Restitution of Conjugal Rights Application No. A/601/2021, from the Family Court, Nashik to the Family Court Thane, as well as Domestic Violence Application No. 577 of 2021 from Joint Civil Judge Senior Division and Additional Judicial Magistrate, Nashik to Family Court, Thane.

(2.) The Applicant claims, she is a housewife and presently residing at Thane. The marriage between the parties was solemized in Dahanu on 9/12/2008 and they are blessed with a daughter Ms. Saanvi, who was aged 9 years when the present Application was filed in the year 2022. The Applicant has filed the present Application seeking transfer of the above proceedings pending at Nashik to the Family Court Thane as well as District and Sessions Court, Thane.

(3.) According to the Applicant, due to the immense pressure and the mental torture, coupled with physical abuse at the hands of Respondent and his Family, she has been diagnosed with for which she is undergoing Occipital Neuralgia treatment. On the ground of fear not only for her own life, but also for her daughter Saanvi, she was forced to leave her matrimonial house on 24/4/2021, during the COVID-19 Lockdown. After moving out of her matrimonial house, she started residing with her parents at Dahanu and thereafter, she was staying in a rented accommodation along with her daughter at Nashik.