LEENA Vs. GANESH

JUDGEMENT

(1.) Heard. Admit. Learned Counsel Shri A.B. Bambal waives service of notice for the non-applicant. The misc. civil application is heard finally with the consent of the learned Counsel for the parties.

(2.) The applicant has filed this misc. civil application under Section 24 read with Section 151 of the Code of Civil Procedure for transfer of Petition No.A-589/2017 from the Family Court No.1 at Nagpur to the Court of Civil Judge Senior Division at Hinganghat.

(3.) The learned Counsel for the applicant has submitted that the applicant is residing with her parents at Hinganghat. She has filed proceedings under the provisions of the Protection of Women from Domestic Violence Act, 2005 before the Judicial Magistrate First Class at Hinganghat. The non-applicant is attending the said proceedings. The applicant is having minor child of thee years old and therefore, it is difficult for her to attend the proceedings at Family Court, Nagpur, where the non-applicant has filed proceedings under Section 9 of the Hindu Marriage Act for Restitution of Conjugal Rights. The applicant is also in financial constraints to attend the same. The misc. civil application, therefore, be allowed.