CHETANA DIPESHBHAI SHAH Vs. DIPESHBHAI KESHAVLAL SHAH

JUDGEMENT

(1.) THE present application u/s.24 of the Civil Procedure Code has been filed for transfer of the proceedings of Family Suit [H.M.P.] No.555/2011 pending in the Family Court, Ahmedabad (Rural) to the Family Court at Vadodara.

(2.) THE facts in brief are that the respondent herein has filed Family Suit [H.M.P.] No.555/2011 with the Family Court, Ahmedabad (Rural), u/s.13(1) of the Hindu Marriage Act against the applicant.

(3.) CONSIDERING the facts and circumstances of the case, it would be appropriate that the proceedings of Family Suit [H.M.P.] No.555/2011 filed by the respondent and pending with the Family Court, Ahmedabad (Rural) are transferred to the Family Court at Vadodara District and that the respondent herein attends the said proceedings in the competent Court at Bhavnagar. Orders accordingly. The application stands disposed of accordingly. Rule is made absolute. It is however, observed that application being H.M.P. No. 1790 of 2010 and Family Suit [H.M.P.] No. 555/2011, be heard together.