ARTI AMRUTLAL NAGAR Vs. DHARMENDRA RAMESHBHAI VALA

JUDGEMENT

(1.) Heard learned Advocate Ms. Shivangi D. Vyas for the applicant. Though served none appears on behalf of the respondent.

(2.) Having regard to the fact that the present application is preferred under the provisions of Sec. 24 of the Code of Civil Procedure for transfer and further considering that the respondent though served has chosen not to appear, this Court deems it appropriate to decide this application in absence of the respondent.

(3.) By way of this application, the applicant seeks for transfer of Hindu Marriage Petition No. 118 of 2022 filed before the learned Family Court, Vadodara by the present respondent under Sec. 9 of the Hindu Marriage Act to appropriate Court at Viramgam.