SANCKET AMEET KAMDAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this application, the applicant seeks transfer of Domestic Violence complaint being D.V 220 of 2020, filed by Respondent No 2 before the Metropolitan Magistrate 65th Court, Andheri, to the Family Court No.6, Bandra, to be heard along with M.J. Petition No.A-700 of 2021 filed by the Applicant seeking divorce against Respondent No.2.

(2.) Ms. Daruwala, Learned Advocate for the Applicant, submits that the Applicant is an Indian domiciled in Maharashtra, while Respondent No.2 is a British citizen currently residing in India.

(3.) The marriage between the Applicant and Respondent no 2 was solemnized on 7/5/2017 at Mumbai under the Hindu Marriage Act, 1955. There are no children from the marriage.