DIPTIBEN JAYESHBHAI CHAVADA Vs. JAYESHBHAI KANJIBHAI CHAVADA

JUDGEMENT

(1.) Heard learned advocate Mr. Kaushal Jani for Mr. Shivang Lalani for the applicant and learned advocate Mr. Devendra Rana for the respondent.

(2.) By way of this application, the applicant prays for transfer of Family Suit (HMP) No. 38 of 2021 pending before the court of Principal Family Judge, Morbi to the learned Family Court, Ahmedabad.

(3.) Learned advocate Mr. Jani for the applicant would submit that considering the distance between Morbi to Ahmedabad which is more than 200 kms, in spite of the fact that the present applicant is a employed lady, yet it would cause grave inconvenience to the present applicant to travel every time for the Court proceedings. Under such circumstances, learned advocate for the applicant would submit that the inconvenience which may be caused to the husband, would be far less than the inconvenience which would be caused to the wife, if the family suit is not transferred. Learned advocate would also submit that the husband is also facing trial with regard an FIR preferred by the present applicant for the offence punishable under Sec. 498A IPC and whereas the respondent i.e. husband would be required to travel to Ahmedabad to attend such proceedings. Having regard to the same, learned advocate for the applicant requests for the transfer of the suit.