NEELAM SUNIL SAWLANI Vs. SUNIL MURLIDHAR SAWLANI

JUDGEMENT

(1.) Heard learned advocate Mr. Anshul Shah with learned advocate Mr. Jamshed kavina with learned advocate Mr. S.P. Majmudar for the applicant and learned advocate Mr. Vijay Patel for the respondent at length.

(2.) Rule. Learned advocate Mr. Vijay Patel waives service of rule for the respondent.

(3.) The present application under Sec. -24 of the Civil Procedure Code,1908 (for short the Code) is filed by the applicant- wife to transfer the Hindu Marriage Petition No.2190 of 2019 pending before the Family Court at Ahmedabad to the Family Court at Vadodara.