DIPALI Vs. NARENDRA HASMUKHBHAI DOBARIYA

JUDGEMENT

(1.) By way of present application, applicant has requested to transfer the proceedings of Family Suit No. 115 of 2019 from the Court of learned Family Court at Jamnagar to the competent Court at Rajkot.

(2.) Heard learned advocates appearing for the respective parties.

(3.) The short facts leading to the present case are as under:-