BHAGYASHREE PRAMOD PATE Vs. SUMIT TUKARAM PATIL

JUDGEMENT

(1.) The applicant - wife has preferred this application seeking transfer of HMP/A2125/2023, filed by her husband for decree of dissolution of marriage under Sec. 13 of the Hindu Marriage Act, 1955, pending on the file of the Family Court at Pune, District Pune to the Family Court at Aurangabad.

(2.) The marriage of the applicant with the respondent was solemnized on 16/2/2020. The applicant and respondent both are qualified professionals. They both moved to United States of America (USA). Both were working in USA.

(3.) In the wake of the marital discord the applicant and the respondent returned to India. They started residing separately. Eventually, the respondent filed petition for dissolution of marriage being HMP/A2125/2023 before the Family Court at Pune.