DEEPIKA Vs. WING COMMANDER ABHISHEK SINGH TANWAR

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 Family Suit No. 1922 of 2019 pending before the the Family Court, Ahmedabad to the Family Court, Surat.

(2.) Heard learned advocate Ms. Ketaki Jha for the applicant and learned Senior advocate Shri Percy Kavina with learned advocate Mr. Sujay Adeshra for the respondent.

(3.) The brief facts of the case are that the applicant - wife and the respondent -husband came in contact through "Jeevansaathi.com" a matrimonial site. That, after sometime the parties decided to get married and accordingly the parties tie the knot of marriage on 18/2/2017. That, after marriage, the parties started to reside together and during the stay of the parties together, some problems between the parties have cropped up and since more than a year, the parties are residing separately. That, respondent - husband has moved an application before the learned Family Court, wherein it is specifically mentioned that the husband is presently posted at Bareli, Uttar Pradesh.