PRIYANKA Vs. SHASHANK BHUSHAN

JUDGEMENT

(1.) By way of the present application, the applicant herein has prayed for transfer of proceedings (F.Suit) HMP No. 2236 of 2021 pending before learned Family Court at Ahmedabad to the Family Court at Vadodara.

(2.) Heard Ms. Jayani B. Shah the learned advocate appearing for the applicant and Ms. Dipmala S. Desai, the learned advocate appearing for respondent-husband.

(3.) Ms. Shah the learned advocate appearing for the applicant submitted that two proceedings i.e Cr.M.A J 3106 of 2021 which is initiated by the applicant herein being the proceedings under the Domestic Violence and the proceedings under Sec. 125 of the Criminal Procedure Code for interim maintenance which are also initiated by the writ-applicant wife being Criminal Misc. Application No. J 1047 of 2021 are pending before the Family Court Vadodara. It was submitted that the aforesaid proceedings being (F Suit) HMP 2236 of 2021 which are instituted by the respondent husband, Ahmedabad be transferred to Vadodara for the reason that respondent- husband even otherwise is residing at Delhi. Two other proceedings as referred above are pending adjudication at the Family Court at Vadodara. While the applicant would have to travel to Ahmedabad she is also required to take care of her minor daughter who is aged about 8 years old. Placing reliance on the aforesaid it was submitted that the proceedings being HMP No. 2236 of 2021, which are pending before Family Court Ahmedabad be transferred to Vadodaara.