SHRUTI SHRIRAM JANGAM Vs. SHRIRAM BALKRUSHN JANGAM

JUDGEMENT

(1.) Heard Shri Ajay Shinde, learned Counsel holding for Shri B.L. Sagar Killarikar, Advocate for the petitioner. Respondent, though served, is absent.

(2.) Rule, made returnable forthwith and heard finally.

(3.) Petitioner, in this petition, has requested the Court to direct transfer of proceedings presented by respondent - husband in the Court of Civil Judge, Senior Division, Ratnagiri, being H.M.P. No. 127 of 2007, to the Court of Civil Judge, Senior Division at Jalna.