SWAROOP RAJNIKANT DAVE Vs. YOG RASHMIKANT ANJARIA

JUDGEMENT

(1.) Heard learned advocate Mr. I.M. Pandya for the applicant and learned advocate Mr. Hriday Buch for the respondent at length.

(2.) Rule. Learned advocate Mr. Hriday Buch 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 Family Suit No.1 of 2021 pending before the Family Court at Jamnagar to the Family Court at Ahmedabad.