LAWS(GJH)-2021-2-15

VAIBHAVI PINKESH SOLANKI Vs. PINKESH VIJAYKUMAR SOLANKI

Decided On February 12, 2021
Vaibhavi Pinkesh Solanki Appellant
V/S
Pinkesh Vijaykumar Solanki Respondents

JUDGEMENT

(1.) Heard learned Advocate Mr. Muhammadyusuf M. Kharadi for the Applicant - Wife and learned Advocate Ms. Khushbu P. Vyas for the Opponent - Husband through video conference.

(2.) At the request made by the learned Advocates for both the sides, the matter is taken up for final hearing today.

(3.) The Applicant - Wife (Original Opponent) has filed this Miscellaneous Civil Application under Section 24 of the Code of Civil Procedure, 1908 for transferring the Family Suit No. 823 of 2019 pending with the Family Court at Vadodara to the Family Court at Surat on the grounds mentioned in the Application.