NILIMA MAHESH MULEY Vs. MAHESH MADHAVRAO MULEY

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of parties heard finally.

(2.) This Misc. Civil Application is filed for transfer of the Hindu Marriage Petition No. 377 of 2011, initiated by the respondent husband under the provisions of Section 12(1)(C) of the Hindu Marriage Act, 1955, from the Court of the Civil Judge, Senior Division, Ahmednagar, to the Court of the Civil Judge, Senior Division, Amravati.

(3.) The facts as disclosed in this application, by the applicant wife, seeking transfer are as under :