RACHEL ANAN CHRISTIAN Vs. ANAN ANTONI CHRISTIAN

JUDGEMENT

(1.) Pursuant to the notice issued by this Court, the respondent has appeared in person.

(2.) This application is filed under Sec. 24 of the Code of Civil Procedure, 1908 by the applicant to transfer Family Suit No.2998 of 2022 pending before the learned Family Court, Ahmedabad to the learned Family Court, Rajkot.

(3.) Heard learned advocates.