ARUNABEN NAGJIBHAI RABARI Vs. VIJAYBHAI BHIKHABHAI DESAI

JUDGEMENT

(1.) This application is filed under Sec. 24 of the Code of Civil Procedure, 1908 by the applicant to transfer Family Suit No.233 of 2022 from the Family Court, Surat to the Family Court at Patan.

(2.) Heard learned counsel for and on behalf of the applicant. Though served none has appeared for and on behalf of the respondent.

(3.) Facts and circumstances giving rise to filing of present application are that the respondent husband has filed Family Suit No.233 of 2022 which is pending before the Family Court, Surat. It is difficult for the applicant wife to travel from Patan to Surat for each and every date. The applicant ' wife has to suffer economically, physically as well as mentally because Surat is far away from Patan.