Smt. Meena W/O Rangnath Chatte vs Rangnath S/O Dattarao Chatte
2016 Latest Caselaw 5552 Bom

                                          {1}                             mca16-16

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




                                                                         
           MISCELLANEOUS CIVIL APPLICATION NO.16 OF 2016




                                                 
     Meena w/o Rangnath Chatte                                     APPLICANT
     Age - 24 years, Occ - Household
     R/o C/o Vilas Suryawanshi,
     Bharane Vasti,




                                                
     Pandurang Bharane's House,
     Mangaon, Taluka - Mulshi, District - Pune

              VERSUS




                                        
     Rangnath s/o Dattarao Chatte                              RESPONDENT
                             
     Age - 35 years, Occ - Business,
     R/o Dharmapuri, Taluka and District - Parbhani

                                   .......

Mr. S. K. Chavan, Advocate for the applicant Mr. S. G. Kawade, Advocate for respondent .......

[CORAM : SUNIL P. DESHMUKH, J.]

DATE : 23rd SEPTEMBER, 2016

ORAL JUDGMENT :

1. Rule. Rule made returnable forthwith and heard learned

advocates for the parties finally with consent.

2. This Miscellaneous Civil Application has been moved by the

applicant - wife seeking transfer of proceedings bearing Hindu

Marriage Petition No. 48 of 2015 initiated by respondent-

husband in the court of Civil Judge, Senior Division, Parbhani for

dissolution of marriage to Family Court at Pune.

{2} mca16-16

3. Learned advocate for the applicant submits that the

applicant is staying along with her two children, aged about 7

and 4 years respectively in village Mangaon, Taluka - Mulshi,

District- Pune. She had been residing with her parents. Distance

between Mangaon and Parbhani is about 450 kilometers. Her

parents are doing labour work. In the circumstances, it is very

difficult for the applicant to undertake journey in order to attend

court proceedings at Parbhani.

4. Learned advocate for respondents though purports to

resist aforesaid submissions, veracity of the same could not be

disputed upon any material on behalf of the respondent-

husband.

5. In view of aforesaid, I deem it appropriate that the

Miscellaneous Civil Application deserves positive consideration.

6. As such, the Miscellaneous Civil Application stands allowed.

Rule is made absolute in terms of prayer clause "B".

[SUNIL P. DESHMUKH, J.]

drp/mca16-16