MITALBEN Vs. TEJAS NANDLAL TANK

JUDGEMENT

(1.) Heard learned advocates for the parties.

(2.) The petitioner wife, who happens to be the respondent in H.M. Petition No. 9 of 2010 pending in the Court of Learned Principal Sr. Civil Judge, Porbandar, has preferred this application under section 24 of Civil Procedure Code for seeking transferring the petition to the Court of learned Sr. Civil Judge, Jamnagar, in the interest of justice and also assuaging her hardships she is facing for travelling from Jamnagar to Porbandar.

(3.) Learned advocate for the applicant has urged hardships faced by petitioner wife in undertaking travelling from Jamnagar to Porbandar, besides there are other proceedings pending at Porbandar. If, therefore, the matter is transferred, it will be convenient to both the parties and will meet the interest of justice.