SURESHBHAI DHARMENDRABHAI MULCHANDANI Vs. SUNITABEN SURESHBHAI MULCHANDANI

JUDGEMENT

(1.) Rule.

(2.) The present application under Sec. 24 of the Civil Procedure Code, 1908 (the CPC) is filed by the applicant - husband seeking transfer of Family Suit No. 164 of 2021 (Old No. HMP No. 111 of 2019), filed by the respondent - wife under the provisions of Sec. 13 of the Hindu Marriage Act, 1955 for divorce, pending in the Family Court at Gandhinagar to the Family Court at Bhavnagar.

(3.) It is the case of the applicant that the marriage of the applicant and the respondent was solemnized on 19/1/2011 as per the Hindu rites and rituals. Out of the wedlock, they have two children. It is alleged that, after some time of the marriage, the respondent - wife started picking up quarrels with the applicant on flimsy grounds and eventually, left the matrimonial home, leaving two children with the applicant only.