SWETA MILIND HOBLE Vs. MILIND ANIL HOBLE

JUDGEMENT

(1.) Vide Miscellaneous Civil Application No.265 of 2018 filed under Section 24 of the Code of Civil Procedure, 1908 ('CPC') the applicant-wife is seeking transfer of the following proceedings pending in the Court of Ad-hoc Civil Judge, Senior Division and Senior Civil Judge at Panjim, Goa to the Family Court at Bandra, Mumbai:

(2.) Miscellaneous Civil Application (St) No.32454 of 2018 is filed by the husband under Section 24 of the Code of Civil Procedure, 1908 seeking transfer of Petition No. A-2053 of 2008 filed by his wife for dissolution of marriage, pending in the Family Court, Bandra, Mumbai to the Civil Judge, Senior Division, Panjim, Goa.

(3.) Thus, wife and husband both are seeking transfer of proceedings filed against each other from the Court at Panjim to the Family Court, Bandra and vice-versa. It may be stated that both are seeking dissolution of marriage; one under the provisions of Article 4(1)(4) of the Family Laws of Goa filed by the husband and another under Section 13(1)(ia) of the Hindu Marriage Act, 1955 by the wife filed in the Family Court at Bandra, Mumbai.