HETAL NIRAVKUMAR GAJJAR Vs. NIRAV JAYANTILAL GAJJAR

JUDGEMENT

(1.) Heard learned Advocate Mr. A.B.Gateshaniya for the Applicant Wife (Original Defendant) and learned Advocate Mr. Yogesh G. Kanade for the Opponent Husband (Original Plaintiff) through video conference.

(2.) Rule. Learned advocate Mr. Yogesh G. Kanade waives service of Rule on behalf of the Opponent - Husband.

(3.) The present Application under Section-24 of the Civil Procedure Code,1908 (for short the Code) is filed by the Applicant Wife to transfer the HMP No. 343 of 2020, pending with the Family Court, Ahmedabad to the Family Court, Surendranagar.