KAVITA ARUN SUTAR Vs. ARUN DHONDIRAM SUTAR

JUDGEMENT

(1.) By this application, the applicant is seeking the transfer of the proceeding bearing Special Marriage Application No.3/2025 from the file of District Judge-1 and Additional Sessions Judge, Sindhudurg-Orosh to the District Judge-1, Warora, District-Chandrapur.

(2.) In response to this application, this court by order dtd. 25/11/2025, issued notice to the non-applicant. The applicant was directed to serve the non-applicant by all permissible private mode of service in addition to the regular mode of service. Accordingly, the affidavit is filed on record by the applicant stating that the applicant has served the non applicant by registered post. The office note further shows that by regular mode also the non-applicant is served, but no one is appeared on behalf of the non-applicant in the matter.

(3.) In the present case, the transfer of the proceeding is sought mainly on the ground that the distance between the residence of applicant to Sindhudurg is near about 600 km. The applicant is having a daughter of 12 years old and there is no one to look after her family at her place at Warora. It is further pointed out that she is not having independent source of earning and, therefore, it will be difficult for her to attend the proceeding from Warora to Sindhudurg which is at a distance of 600 km.