Neha Kapil Rode vs Kapil Marotirao Rode
2016 Latest Caselaw 6941 Bom

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                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             BENCH AT AURANGABAD




                                                       
                        MISC.CIVIL APPLICATION NO. 145 OF 2016




                                                      
     Neha W/o Kapil Rode
     Age 26 hyears, Occu-Education
     R/o C/o Eknath S/o Bapurao Jogdand
     C-12, Kanchanwadi, Dakshin Vihar




                                          
     Paithan Road, Tq. And Dist.
     Aurangabad.              ig                       .. APPLICANT
                                                             [WIFE]

              VERSUS
                            
     Kapil S/o Marotirao Rode
     Age 32 years, Occu-Service as Engineer
     in MSEDCL R/o Dnyaneshwar Nagar,
      

     Beed, Tq. And Dist.Beed
     At present R/o MSEDCL office
   



     "Vidyut Bhavan", Near Anna Bhau Sathe Chowk
     Nanded, Tq. And Dist.Nanded.           .. RESPONDENT
                                                 [HUSBAND]

                      ....





     Adv.Shri H.V.Tungar for applicant.
                 ...





                                      CORAM : SUNIL P. DESHMUKH,J.

DATE : 05/12/2016

ORAL JUDGMENT :

Heard learned counsel for the applicant. He submits that the applicant is taking education in Dr.Babasaheb Ambedkar Marathwada University, Aurangabad. The marriage between the

mca145-16

applicant and respondent had taken place at Aurangabad. The

applicant is not in a position to bear the expenses of transportation nor her father is in a position to support her financially. He further

submits that the applicant is facing various difficulties and as such, submits that it is very difficult for the applicant to attend to the proceedings at Beed. The aforesaid submissions are not

controverted and there is absence of appearance on behalf of the respondent. It is an indication of that respondent is not interested in resisting the transfer of proceeding as prayed for.

2]

In view of aforesaid, the proceeding transfer of which has been sought, be transferred to Family Court at Aurangabad.

3] In view of aforesaid, Misc.Civil Application stands granted in terms of prayer clause "B" and stands disposed of.

(SUNIL P. DESHMUKH,J.)

umg/