SONALBEN NARHARIBHAI SONI Vs. RAHULBHAI BABULAL SONAR

JUDGEMENT

(1.) BY way of present application, the applicant has inter alia prayed to transfer Hindu Marriage Petition No.1761 of 2010 filed by the opponent pending before the Family Court at Vadodara to the Court of Senior Civil Judge at Bardoli, District Surat.

(2.) MR.Jigar P. Raval, learned advocate for the applicant, has submitted that the applicant-lady is residing at her parental home at Ukai, Taluka Songadh along with her brother; that Vadodara is at a long distance from her parental home at Ukai; that the applicant has no means of livelihood; that she is not in a position to attend the Court proceedings at Vadodara even looking to the expenses to be incurred by her and further looking to the distance of Vadodara from Ukai i.e. about 250 kms., she will have to travel in wee hours to reach Vadodara for attending court proceedings. In view of aforesaid submissions, it is prayed that the said proceedings may be transferred to the competent Court at Bardoli, District Surat.

(3.) IN view of aforesaid, present application is hereby allowed. The proceedings of Hindu Marriage Petition No.1761 of 2010 filed by the opponent herein pending before the Family Court at Vadodara are hereby transferred to any competent Court at Bardoli or to the Court of Senior Civil Judge, Bardoli, District Surat. Rule is made to the aforesaid extent. No order as to costs.