SRIKANT SHYAMANAND CHATURVEDI Vs. ROOPALI CHATURVEDI

JUDGEMENT

(1.) This transfer application has been filed by the Husband of Respondent-Wife, seeking transfer of Domestic Violence complaint filed by the wife before the Metropolitan Magistrate 44 th Court at Andheri, Mumbai, to Family Court at Bandra, Mumbai.

(2.) After hearing learned Advocate for the Applicants at length and after perusing the entire documents on record, when this Court was not inclined to grant any relief as prayed for, the Advocate for Applicant, still went on arguing the matter. Thereafter this Court warned her that if the argument still continued further, cost will be imposed upon her client. Still the Advocate for the Applicant continued with her submissions.

(3.) The facts in summary. It is the case of the Applicant that two petitions, between the Applicant and the Respondent, are pending before the Family Court at Bandra. One petition filed by the Applicant-Husband for divorce and custody and the other petition being filed by the Applicant for a declaration with regard to the matrimonial home.