JINALBEN Vs. VISHVESHBHAI CHIMANBHAI DHOBI

JUDGEMENT

(1.) The Court is convened through video conference.

(2.) Today, when the matter is called out, learned advocate Mr. Gaurang Chauhan is present for the applicant, however, learned advocate Mr. Atit Thakore is not available though link is sent. Earlier also, on 07.1.2021 and 04.02.2021, the learned advocate for the respondent was not available. This is third consecutive date on which, he has remained absent, for the reason best know to him. Accordingly, the Court is left with no option but to proceed with the matter.

(3.) The present application under section 24 of the Civil Procedure Code, 1908 (CPC) is filed by the applicant - wife seeking transfer of Family Suit No. 874 of 2019, filed under the provisions of section 9 of the Hindu Marriage Act, 1955, before the Family Court, Vadodara, to the Family Court at Ahmedabad.