KALPANA DEVIPRAKASH THAKAR Vs. DEVIPRAKASH THAKAR

JUDGEMENT

(1.) The petitioner has prayed for transfer of divorce proceedings pending before the Family court, Bombay to Palanpur in the State of Gujarat.

(2.) Being seized with a matrimonial matter, we thought that we should make efforts to see if the parties can reconcile. For this purpose we desired appearance of both the parties in person. Both of them came on 29th October and we heard their views. It appears to us that reconciliation is not presently possible for one reason or the other.

(3.) Insofar as the prayer for transfer is concerned, we have not felt inclined to grant the same for the following reasons: