HETALBEN Vs. KALPESHBHAI RATILAL PUROHIT

JUDGEMENT

(1.) By way of present application, present applicant is seeking transfer of the proceedings of Hindu Marriage Suit No.49 of 2018 preferred by the respondent ? husband seeking relief of divorce u/s.13(1)(a) and (1)(b) of the Hindu Marriage Act pending with Family Court, Junagadh to Family Court, Rajkot, as the present applicant is residing at Rajkot with her parents.

(2.) The brief facts of the case, as could be gathered from the memo of the application, are required to be set ?out as under : ?

(3.) Heard learned advocate appearing for the respondent.