USHABEN AMARSHIBHAI CHAVDA Vs. MANSUKHBHAI BHAYLALBHAI PARMAR

JUDGEMENT

(1.) Rule. Mr. Keval Brahmbhatt, learned advocate waives service of notice of rule for the opponent - husband.

(2.) Heard Ms. Richa Shah, learned advocate for the applicant and Mr. Keval Brahmbhatt, learned advocate for Mr. Pravin Gondaliya, learned advocate for the opponent.

(3.) This application is filed by the applicant - wife, under Sec. 24 of the Code of Civil Procedure, 1908 (hereinafter referred to as "the Code"), praying for transferring the H.M.P. Suit No. 25 of 2019 pending in the Court of Additional Chief Judicial Magistrate, Gondal to the Family Court, Porbandar, within whose jurisdiction she resides.