VARSHABEN ASHISHBHAI JANI Vs. ASHISHBHAI ARUNBHAI JANI

JUDGEMENT

(1.) Heard learned advocates for the parties.

(2.) The petitioner respondent in Hindu Marriage Petition No. 16 of 2010 pending before the learned Principal Civil Judge, Morbi, has moved this Misc. Civil Application under Section 24 of the Code of Civil Procedure for seeking transfer of the said proceedings to that of Family Court, Rajkot, where, she resides after separating from the respondent husband on account of serious dispute.

(3.) This Court (Coram: Ravi R. Tripathi, J.) vide order dated 05.08.2010 issued Rule, which was made returnable on 14.09.2010. The husband respondent hereinabove has been represented by an advocate and an affidavit-in-reply has come on record.