PRITIBEN Vs. RAMESHKUMAR LAVJIBHAI PATEL

JUDGEMENT

(1.) OPPONENT herein has produced affidavit in reply, which is ordered to be taken on record.

(2.) THIS application is filed by the applicant for appropriate order to transfer Hindu Marriage Petition No.37 of 2012 filed by the respondent ­ husband before the Court of learned Principal Senior Civil Judge, Surendranagar to learned Family Court, Vadodara.

(3.) IT is submitted by Mr.Gateshaniya, learned advocate for the respondent ­ husband that previously the applicant was residing at Dhrangadhra and at present also one minor daughter is studying at Dhrangadhra, who is residing with father and mother of the applicant. It is also submitted that with ulterior motive and with intention to harass the respondent, the applicant has shifted to Vadodara. Therefore, it is requested to dismiss this application.