NIYATIBEN Vs. ANANDKUMAR BHARATBHAI PATEL

JUDGEMENT

(1.) Heard learned Advocate Mr. Vijal P. Desai for the Applicant and learned Advocate Mr. R.G.Chaudhary for the Opponent through video conference.

(2.) The present application under Section-24 of the Civil Procedure Code,1908 (for short the Code) is filed by the applicant-wife to transfer Family Suit No.2326 of 2019 pending with the Court of learned Principal Judge, Family Court, Ahmedabad to Court of learned Additional Senior Civil Judge & A.C.J.M., Kapadwanj.

(3.) It is the case of the applicant that she has got married with the respondent on 2.2.2013 as per Hindu rights and customs, during short time of married quarrel started with the present respondent and the Respondent has filed Family Suit No.2326 of 2019 under Section 9 of the Hindu Marriage Act before the learned Judge, Family Court, Ahmedabad. It is the case of the Applicant that she has filed Cr.Misc. Application No. 218 of 2019 under the Domestic Violence Act and has also filed Criminal Misc. Application No. 219 of 2019 under Sec. 125 of the Code of Criminal Procedure along with interim maintenance before the learned Additional Civil Judge at Kapadwang. The Applicant has also filed H.M.P. No. 37 of 2019 under Section 13 of the Hindu Marriage Act for Divorce before the learned Additional Senior Civil Judge & A.C.J.M. Kapadwanj. All the aforesaid proceedings are pending.