YOGITABEN SUMITGIRI GOSWAMI Vs. SUMITGIRI CHAMANGIRI GOSWAMI

JUDGEMENT

(1.) Rule. Learned advocate waives service of notice of rule on behalf of the respondent.

(2.) This application is filed under Sec. 24 of the Code of Civil Procedure, 1908 by the applicant - wife to transfer Family Suit No.55 of 2022 pending before the Court of learned Principal Judge, Family Court, Jamnagar to the Family Court, Rajkot.

(3.) Heard learned advocates appearing for the respective parties.