SHEETAL AMARDEEP KAMBLE Vs. AMARDEEP TANAJI KAMBLE

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By this Misc. Civil Application under Section 24 of Civil Procedure Code, Applicant-Wife seeking transfer of Hindu Marriage Petition No. 593 of 2018 filed by Respondent-Husband before the Civil Judge, Senior Division, Thane, for divorce under Section 13(1)(1)(i-a) and Section 26 of the Hindu Marriage Act, 1955 to the Civil Judge, Senior Division, Pimpri, District Pune.

(3.) Learned counsel for the Applicant submits that, the Applicant is household wife. She is staying with her parents at Pune. He submits that, it is very difficult for Applicant to travel from Pune to Thane on each and every date along with 4 years daughter to attend the matter filed by the Respondent- Husband. He further submits that, even her daughter of 4 years old is not well. Therefore, she has filed Misc. Civil Application. He further submits that, the wife filed Criminal Misc. Application no. 252 of 2017 under Sections 12, 18, 19, 20, 22, 23 of Protection of Women against Domestic Violence Act, 2005 before the learned Judicial Magistrate First Class, Pimpri, Pune against the Respondent. In that matter, the Respondent is appearing. He submits that, as the Criminal Misc. Application No. 252 of 2017 is pending at Pune, this Hon'ble Court be pleased to transfer the Hindu Marriage Petition filed by Respondent-Husband to Pune. He submits that, if the application is not allowed, it will cause irreparable loss to the Applicant. He submits that even otherwise the financial condition of the Applicant is not well, because of that she is not able to attend the matter at Thane on each and every date. He further submits that the Applicant is getting only Rs. 3000/- per month, by way of maintenance for herself and her daughter as per order dated 20th June 2018 passed by Learned Judicial Magistrate First Class, Pimpri below Exh-5 in Criminal Misc. Application No. 252 of 2017.