SANDHYA KISHOR UMALE Vs. KISHOR ANANDRAO UMALE

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally by consent of learned counsel appearing for respective parties.

(2.) By this application, the applicant wife seeks transfer of Hindu Marriage Petition No. 512 of 2017 pending on the file of learned 12th Joint Civil Judge, Senior Division, Pune to the file of learned Civil Judge, Senior Division at Washim.

(3.) The applicant and the non-applicant were married on 17.01.2010 at Washim. Out of the said wedlock, they are blessed with a male child, who is 7 years old. For few days after the marriage the relations between the applicant and the non-applicant were cordial, however, the dispute arose between the parties due to the alleged ill treatment at the hands of the non-applicant. The applicant started residing at her parents place at Washim along with her 7 years old son. The applicant has filed the proceedings under the Domestic Violence Act in the Court of Chief Judicial Magistrate, Washim bearing MCC No. 43 of 2017 and the proceedings under Section 125 of the Code of Criminal Procedure bearing MCC No. 261 of 2017 in the learned Chief Judicial Magistrate's Court at Washim. Whereas, the respondent has filed divorce petition bearing HMP No. 512 of 2017 in the Court of 12th Jt. Civil Judge Senior Division, Pune.