JOGIN KISHANBHAI OZA Vs. GORAL

JUDGEMENT

(1.) Rule. Mr. Jay S. Shah, learned advocate waives service of notice of rule on behalf of the respondent.

(2.) This application is filed under Sec. 24 of the Code of Civil Procedure, 1908 by the applicant-husband to transfer Family Suit No.9 of 2019 filed by the respondent- wife under Sec. 9 of the Hindu Marriage Act, 1955 for restitution of conjugal rights, pending before the Court of Family Court, Patan, to the Family Court, Ahmedabad.

(3.) Heard Ms. S.D. Rami, learned advocate appearing for the applicant and Mr. Jay S. Shah, learned advocate appearing for the respondent.