SONALI ABHISHEK CHOURASIA Vs. ABHISHEK SHIVKUMAR CHOURASIA

JUDGEMENT

(1.) By this application, the applicant is seeking the transfer of H.M.P. No.A-131/2024 from the Family Court, Satara to the Family Court, Nagpur.

(2.) The submission of the present applicant to get the transfer of the proceeding is that the applicant is permanently residing at Nagpur. She has already filed the proceeding under the Protection of Women from Domestic Violence Act, 2005 at Judicial Magistrate, First Class, Nagpur bearing Criminal Misc. Application No.2139/2023.

(3.) According to the applicant, the non-applicant is duly served in the said proceeding and he is regularly attending the proceeding at Nagpur. So also it is stated that the distance between Nagpur to Satara is around 800 km and, therefore, it is not convenient for her to travel such a long distance without having company of anyone from the family. In the additional affidavit, it is also stated that there is a threat to her life at Satara and, therefore, for all these reasons, the application filed by the husband at Satara be transfer to Nagpur.