ALPABEN Vs. HIMANSHUBHAI RAMESHBHAI TRIVEDI

JUDGEMENT

(1.) In this petition filed under Sec. 24 of the Code of Civil Procedure, 1908, the petitioner has prayed to transfer Family Suit No. 45 of 2021 pending before the learned Family Court , Palanpur to learned Family Court, Surendranagar inter alia on the ground of convenience.

(2.) Brief facts of the case are as under:-

(3.) In view of above, the petitioner has approached this Court under Sec. 24 of the Code of Civil Procedure seeking relief to transfer Family suit No.45 of 2021 from learned Family Court , Palanpur to learned Family Court, Surendranagar inter-alia on the ground that she is facing difficulty to attend proceedings at Family Court, Palanpur, as she has to travel 211 km. from Surendranagar to Palanpur along with her minor son.