DAMODHAR JAGANNATH LOKHANDE Vs. KAJAL DAMODHAR LOKHANDE

JUDGEMENT

(1.) Rule made returnable forthwith. Heard by consent.

(2.) Learned Counsel appearing for the respondent waives service on behalf of the respondent.

(3.) By way of present application, the applicant prays for transfer of Hindu Marriage Petition bearing No. 110/2006 pending before the learned 3rd Joint Civil Judge (Senior Division), Jalgaon, to the Family Court at Pune and be clubbed together and heard along with the petition for restitution of conjugal rights filed by the applicant before the Family Court at Pune.