Bombay High Court
Komal Akash Joshi vs Akash Devilal Joshi on 6 March, 2019
Author: Ravindra V. Ghuge
Bench: Ravindra V. Ghuge
{1}
MCA 48.19.odt
IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
920 MISC.CIVIL APPLICATION NO.48 OF 2019
KOMAL AKASH JOSHI
VERSUS
AKASH DEVILAL JOSHI
...
Advocate for Applicant : Mrs. Mantri Anuradha S.
...
CORAM : RAVINDRA V. GHUGE, J.
(Dated: March 06, 2019) ...
PER COURT :-
1 The applicant-wife prays for transferring HMP No.10/2019 from the Court of the learned Civil Judge, Senior Division, Khamgaon to the Family Court at Aurangabad.
2 Grievance is that, after the marriage was solemnized on 5.2.2018, despite dowry was paid to the respondent, further demands were being made. She was ill-treated and tortured. She was compelled to leave her matrimonial home and return to her parental home at Aurangabad. The distance between Khamgaon to Aurangabad is about 200 kilometers and requires at least one overnight journey, requiring one adult member of the family to accompany her. One proceeding is initiated by the wife at Aurangabad under the Protection of Women from Domestic Violence Act, 2005.
3 Reliance is placed on the following Judgments:- ::: Uploaded on - 07/03/2019 ::: Downloaded on - 14/03/2019 04:39:19 :::
{2} MCA 48.19.odt
(i) Bismillah w/o Mirza Muzahid Beg versus Mirza Muzahid Beg Aman Beg (2013 (8) LJSOFT 125, (2013 (4) MAH.L.J.435)
(ii) Sunita Manoj Goud versus Manoj Sagarmal Goud (2013 (5) ALL MR 104
(iii) Sau Kalpana w/o Pankaj Rozaitkar versus Pankaj Supadu Rozatkar (2013 (6) ALL MR 347
(iv) Smita w/o Dhananjay Patil versus Dhananjay Krishnakumar Patil (2013 (6) MAH.L.J. 338
(v) Sandhya w/o Ananta Mane versus Ananta s/o Manohar Mane (2010 (5) LJSOFT 15,
(v) Irene Blanch Khera & another versus Glenn John Vijay (2018 (6) Mh.L.J. 199 4 Issue notice to the respondents returnable on 12.4.2019. Until then, the Trial Court at Pune will adjourn HMP No.10/2019. 5 Copy for issuance of notice shall be supplied and office objections shall be removed on or before 13.3.2019, failing which this application shall stand dismissed, without reference to the Court on 14.3.2019.
( RAVINDRA V. GHUGE, J. ) vbd ::: Uploaded on - 07/03/2019 ::: Downloaded on - 14/03/2019 04:39:19 :::