SHEETAL MAHENDRA DEVRUKHKAR Vs. MAHENDRA KASHIRAM DEVRUKHKAR

JUDGEMENT

(1.) By this miscellaneous civil application filed under section 24 of the Code of Civil Procedure, 1908, the applicant wife seeks transfer of Hindu Marriage Petition No.A/80 of 2013 pending in the 3rd Family Court at Bandra to the Family Court at Nashik at Nashik Road.

(2.) The applicant was married to the respondent on 6th March, 2006 at Bhoiwada, Mumbai. It is the case of the applicant that in view of the ill-treatment given to the applicant by her husband and in-laws, the applicant started residing with her parents at Nashik. A male child is born out of the said wedlock between the applicant and the respondent.

(3.) It is the case of the applicant that the respondent has been working in a private company and earing a salary of approximately Rs.50,000/- per month and is also earning Rs.5.00 lacs per year from the agricultural land. The applicant is working as a Bus Conductor and is earning a meager salary. The parents of the applicant are retired. The applicant is not able to attend the proceedings at Mumbai along with her parents. Her son is five years old and has been studying in a school at Nashik.