Sumitra Amol Ghodke vs Amol Magandas Ghodke
2016 Latest Caselaw 5283 Bom

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     drp
             IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                        BENCH AT AURANGABAD




                                                                         
           MISCELLANEOUS CIVIL APPLICATION NO.89 OF 2016




                                                 
     Sumitra w/o Amol Ghodke                                        APPLICANT
     Age - 23 years, Occ - Household
     R/o At Post Sakhara Limbaji Kakdade
     Chausala, Taluka and District - Beed




                                                
              VERSUS

     Amol s/o Magandas Ghodke,                                   RESPONDENT




                                        
     Age - 26 years, Occ - Agriculture
     R/o Mahi Javalgaon, Taluka - Karjat,
     District - Ahmednagar
                              ig    .......
     Mr. R. C. Bora h/f Mr. N. R. Thorat, Advocate for the applicant
                            
                                    .......

[CORAM : SUNIL P. DESHMUKH, J.]

DATE : 15th SEPTEMBER, 2016

ORAL JUDGMENT :

1. Despite service, none appears for the respondent.

2. Rule. Rule made returnable forthwith and heard finally with

consent of learned advocate for the applicant.

3. It is being contended that distance between Shrigonda,

where proceedings bearing HMP No.60 of 2015 have been

initiated by the respondent-husband and Chausala where the

applicant is presently residing, is about 150 km. The applicant

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has to maintain a seven month old child and she is dependent on

her parents who too are not well placed. In the circumstances, it

is very difficult for the applicant to attend to the proceedings at

Shrigonda, while she is staying at Chausala, District - Beed.

4. The contents of the application and the contentions go

uncontroverted and non appearance on behalf of the respondent,

to a large extent depicts tacit consent to the request made under

the application.

5. In view of aforesaid, the Miscellaneous Civil Application

stands allowed. Rule is made absolute in terms of prayer clause

"B". Miscellaneous Civil Application stands disposed of.

[SUNIL P. DESHMUKH, J.]

drp/mca89-16