VAIBHAVI PINKESH SOLANKI Vs. PINKESH VIJAYKUMAR SOLANKI

JUDGEMENT

(1.) This is an application under O.XLVII r/w. Section 114 of the Civil Procedure Code, 1908 (herein after referred to as "the CPC") at the instance of the applicant - original petitioner for review of the judgment and order dated 12.02.2021 passed by this Court in Misc. Civil Application No. 1050 of 2019, which was filed seeking transfer of Family Suit No. 823 of 2019. By the said judgment, the said application, at the instance of wife, was rejected.

(2.) Heard, learned advocate Mr. Kharadi for the applicant as well as learned advocate Ms. Khushbu Vyas for the respondent at length.

(3.) Per contra, the learned advocate for the respondent, while heavily opposing the present application, submitted that no new ground or sufficient cause has come to the fore which may drive this Court to review the impugned judgment. It is submitted that even otherwise the scope of review is very scant and therefore, it is urged that the present application be rejected. The learned advocate for the respondent has relied upon following decisions: