GAYATRIBA Vs. HARICHANDRASINH JAYVANTSINH VAGHELA

JUDGEMENT

(1.) Heard learned Advocate Ms.Khushbu Vyas for the applicant and learned Advocate Mr.M.S. Padaliya for the respondent.

(2.) Learned Advocate Ms.Khushbu Vyas, at the outset, seeks permission to amend the prayer clause. Permission as sought for is granted. Amendment to be carried out forthwith.

(3.) By way of this application, the applicant prays for transfer of Family Suit No.286 of 2019 preferred by the respondent - husband from the learned Family Court, Rajkot to the learned Family Court, Mehsana.