SWETA Vs. MAULIN ATULKUMAR JOSHI

JUDGEMENT

(1.) AS common question of law and facts arise in both these applications and they are between the same parties and as such the same can be said to be cross-applications, both these applications are heard, decided and disposed of by this common Judgement and Order.

(2.) MISC.Civil Application No.2683/2010, under Section 24 of the Code of Civil Procedure, has been preferred by the applicant-wife to transfer the proceedings initiated by respondent-husband by way of Hindu Marriage Petition No.1741/2010 pending in the Family Court, Vadodara, to the Court of learned Principal Senior Civil Judge, Valsad to be heard along with Hindu Marriage Petition No.44/2010 filed by her for restitution of the conjugal rights, which is pending in the Civil Court at Valsad.

(3.) HEARD Mr.Bhavesh Chokshi, learned advocate appearing on behalf of the husband and Mr.Devnani, learned advocate appearing on behalf of the wife.