PUJABEN Vs. SUJIT NARENDRABHAI PANDIYA

JUDGEMENT

(1.) By way of present application, present applicant is seeking transfer of the proceedings of Family Suit No.7 of 2020 preferred by the respondent ? husband seeking restitution of conjugal rights filed u/s.9 of the Hindu Marriage Act pending with Family Court, Nadiad to Senior Civil Court, Unjha, as the present applicant is residing at Unjha.

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

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