ARUNA Vs. NARENDRA CHHAGANBHAI PARMAR

JUDGEMENT

(1.) BY way of present application, the applicant has inter alia prayed to transfer Hindu Marriage Petition No.12 of 2009 filed by the opponent pending before the Court of Principal Senior Civil Judge, Ankleshwar to the Family Court at Ahmedabad.

(2.) MR.D.C. Gurjar, learned advocate for the applicant, has submitted that the applicant-lady is residing at Ahmedabad; that Ankleshwar is about 350 kms. Away from her parental home at Ahmedabad; that the applicant has no means of livelihood; that she is not in a position to attend the Court proceedings at Ankleshwar even looking to the expenses to be incurred by her and further looking to the distance of Ankleshwar from Ahmedabad, she will have to travel in wee hours to reach Ankleshwar for attending court proceedings. In view of aforesaid submssions, it is prayed that the said proceedings may be transferred to the competent Court at Ahmedabad.

(3.) IN view of aforesaid, present application is hereby allowed. The proceedings of Hindu Marriage Petition No.12 of 2009 filed by the opponent herein pending before the Court of Principal Senior Civil Judge, Ankleshwar are hereby transferred to the Family Court at Ahmedabad. Rule is made to the aforesaid extent. No order as to costs.