VIRAL SURENDRABHAI PANDYA Vs. JIGAR RAMCHANDRA MEHTA

JUDGEMENT

(1.) This application is filed under Sec. 24 of the Code of Civil Procedure, 1908 by the applicant - wife to transfer Family Suit No.132 of 2019, pending before the Family Court, Anand to the Family Court, Ahmedabad.

(2.) Heard learned advocates.

(3.) Learned advocate for the petitioner has submitted that other proceedings are pending at Ahmedabad and it is very difficult for the applicant to attend the proceedings at Anand.