LAWS(GJH)-2022-3-1752

PUJABEN Vs. BIRENBHAI JENTILAL JETHAVA

Decided On March 22, 2022
PUJABEN Appellant
V/S
Birenbhai Jentilal Jethava Respondents

JUDGEMENT

(1.) RULE.

(2.) The present application under Sec. -24 of the Civil Procedure Code, 1908 (for short the Code) is filed by the applicant-wife and her minor daughter, to transfer the HMP No. 3 of 2021, filed by the Respondent-Husband, under Sec. 13 of the Hindu Marriage Act, which is pending before the Court of learned 2nd Additional Senior Civil Judge and A.C.J.M. at Khambhalia District Devbhumi Dwarka, to the Court at Kachchh, District near to Anjar.

(3.) Heard learned advocates for the respective parties at length.