DOLLY JIGNESH KAPURIYA Vs. JIGNESH VITTHALBHAI KAPURIYA

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Virat G. Popat, learned advocate waives service of notice of Rule on behalf of the respondent.

(2.) Heard Ms. A.A. Bharadwaj, learned advocate for Mr. K.S. Chandrani, learned advocate appearing for the applicant - wife and Mr. Virat G. Popat, learned advocate appearing for the respondent- husband.

(3.) By way of the present application filed under Sec. 24 of the Code of Civil Procedure, 1908, the applicant has prayed for transfer the proceedings of Family Suit No. 475 of 2022 pending before the Family Court, Surat to Family Court at Rajkot.