ALPABEN NISHITHKUMAR BHATT Vs. NISHITHKUMAR SURESHCHANDRA BHATT

JUDGEMENT

(1.) 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 H.M.P. No. 110 of 2020, which is pending before the the Family Court at Vadodara to Family Court at Ahmedabad.

(2.) Heard learned advocate Mr. Chetan K. Pandya the applicant and learned Advocate Mr. Shrineel M. shah for the Respondent.

(3.) The brief facts of the case are that the marriage of the applicant - wife and the respondent -husband was solemnized on 26/5/1987 at village Manpur, Taluka Kadana, District Mahisagar as per the Hindu rites and rituals. That the Applicant is a Assistant Primary Teacher and is working at Kuna Kumbaria Primary School, Surat even before her marriage whereas the Respondent was working as Lecturer at Vidyanagar holding Master Degree with Electronics. After the marriage the Respondent had better opportunity at Surat and therefore shifted from Vidyanagar to Surat. The Respondent later completed the PhD with the subject of Electronics Engineering. The Respondent for better opportunity left the job for Professor in Engineering College and had joined Essar. Later n the Respondent had joined the Company and its Head Quarter is at Pune. Initially the Respondent was appointed at Ahmedabad and therefore the Respondent had rented out at Ahmedabad. The Applicant and children used to join the Respondent at Ahmedabad during holidays and vacations. That since beginning of marriage, the Applicant and Respondent had consummated marriage at Surat and Surat is the matrimonial home of the parties.