PALAK VIPIN KEWALRAMANI Vs. VIPIN RAMKUMAR KEWALRAMANI

JUDGEMENT

(1.) For the reasons stated in the application for amendment, the permission to amend the prayer clause(A) in the present Transfer Petition is granted.

(2.) This petition under Section 25 of the Civil Procedure Code, 1908 read with Order XLI of the Supreme Court Rules, 2013 has been filed by the petitioner (wife) for transfer of Hindu Marriage Petition No.A-1208 of 2018 along with the Interim Application No.D/49 of 2018 titled as "Vipin Ramkumar Kewalramani versus Palak Vipin Kewalramani" pending before the Family Court, Nagpur, Maharashtra to the Family Court, Surat, Gujarat.

(3.) Having heard the learned counsel appearing for the parties and taking into consideration the grounds taken in the transfer petition, we direct transfer of Hindu Marriage Petition No.A-1208 of 2018 along with the Interim Application No.D/49 of 2018 titled as "Vipin Ramkumar Kewalramani versus Palak Vipin Kewalramani" pending before the Family Court, Nagpur, Maharashtra to the Family Court, Surat, Gujarat.