LAWS(GJH)-2022-1-905

MARJIYA JAHANGIR KAMRUDIN Vs. SALMAN ABDULBHAI BHUTTO

Decided On January 24, 2022
Marjiya Jahangir Kamrudin Appellant
V/S
Salman Abdulbhai Bhutto Respondents

JUDGEMENT

(1.) Heard learned Advocate Mr. M.A.Kharadi for the Applicant - Wife (Original Defendant) through video conference.

(2.) RULE.

(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 Family Suit No. 1659 of 2021, pending with the Family Court, Ahmedabad to the Family Court, Palanpur.