KAVITABEN RAMCHANDRABHAI BETAI Vs. NAIMISHBHAI BHAGWANJIBHAI KOTHARI

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 proceeding of the Family Suit No. 46 of 2021 pending before the the Family Court at Morbi to the learned Family Court at Rajkot, on the grounds mentioned in the memo of application.

(2.) Heard learned advocate Mr. Akash Pandya for the applicant and learned advocate Mr. Y.N. Ravani for the respondent.

(3.) Rule. Learned advocate Mr. Y.N. Ravani for the respondent waives service of rule.