DIPIKABEN AMBALAL PARMAR Vs. SATISHBHAI ASHOHBHAI PARMAR

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.202 of 2022 from the Family Court, Anand to the Competent Court at Padra.

(2.) Heard Mr. Ashish Dagli, learned counsel for and on behalf of the applicant. Though served none has appeared for and on behalf of the respondent-husband.

(3.) Facts and circumstances giving rise to filing of the present application are that the respondent-husband has filed petition under sec. 13(1) of the Hindu Marriage Act being registered as Family Suit No.202 of 2022 and the same is pending before the Family Court, Anand. Prior to filing of the said Family Suit, the applicant-wife has also filed an application under Sec. 125 of the Cr.P.C. for maintenance before the learned JMFC, Padra. The applicant has a four year old daughter.