SAROJBEN NARESHBHAI SHARMA Vs. NARESHBHAI AJAYPAL SHARMA

JUDGEMENT

(1.) LEAVE to amend the prayer clauses. RULE. Mr.C.B. Dastoor, learned advocate waives the service of notice of rule on behalf of the respondent. Present application u/s.24 of the Code of Civil Procedure has been preferred by the applicant wife named SAROJBEN NARESHBHAI SHARMA D/O RAMGOPAL MISHRA to transfer Hindu Marriage Petition 39 of 2010 pending in the court of learned Additional Senior Civil Judge, Ahmedabad (Rural) in any Competent Court at Dahod.

(2.) IT appears from the pleadings that there are three different proceedings pending between the parties in three different Courts. One is Criminal Misc.Application No.57 of 2010 pending in the court of learned 5th Additional Senior Civil Judge, Dahod filed by the applicant wife under sec.125 of of the Code of Criminal Procedure; second one is the proceeding relating to domestic violence being Criminal Case No.256 of 2010 pending in the court of learned Chief Judicial Magistrate, Dahod and third one is Hindu Marriage Petition No.39 of 2010 pending in the Court of learned Additional Senior Civil Judge, Ahmedabad (Rural).