AARTI VIJAY MENON Vs. VIJAY SATYAM MENON

JUDGEMENT

(1.) Heard Ms. Jyoti Jadhav, learned counsel for the Applicant and Ms. Merlyn Monteiro, learned counsel for the Respondent.

(2.) This is an application seeking transfer of proceeding in H.M. Petition No. 1327 of 2017 pending before the learned Civil Judge Senior Division at Pune to the Family Court at Bandra, Mumbai.

(3.) This Application has been filed by the wife who is the Defendant in H.M.Petition No. 1327 of 2017 by which the Respondent-husband has prayed for restitution of conjugal rights. The record indicates that the Applicant is staying in Santacruz, Mumbai along with her four year old daughter. Ms. Jyoti points out that even the parents of the Applicant have since expired. The Applicant stated that her four year old daughter has been admitted into Montessori school in Mumbai.