KIRAN S SHEKHARI Vs. TARUN MALHOTRA

JUDGEMENT

(1.) Kiran S.Shekhari, applicant wife has filed this petition under Section 24 of the Code of Civil Procedure with a prayer that this Court may be pleased to direct to transfer the Hindu Marriage Petition No.7/02 which is filed before the Civil Court at Bharuch Court to Family Court at Ahmedabad.

(2.) This being a matrimonial matter, I have called the parties in Chamber for settlement but the parties could not settle the matter amicably and hence I pass the following order:

(3.) The facts giving rise to this application are as under: