SURBHIBEN Vs. DIPAKKUMAR AATABHAI CHAUHAN

JUDGEMENT

(1.) Heard learned Advocate Mr. P.S.Datta appearing for the Applicant- wife and Mr. V. C. Vaghela, learned advocate appearing for the opponent- husband.

(2.) The present application filed under Sec. -24 of the Civil Procedure Code,1908 (for short the Code) is filed by the applicant-wife to transfer H.M.P. No. 07 of 2022 ( under Sec. 13 (1)(b) of the Hindu Marriage Act praying for divorce) pending before the Senior Civil Judge Court, Palitana to the Family Court, Junagadh.

(3.) Mr. Datta, learned advocate appearing for the applicant-wife submitted that the applicant-wife herein is of 28 years and the custody of minor child is living with the present applicant-wife. The minor child is of 6 years. The applicant-wife is residing with her parents. The applicant- wife has the responsibilities of taking care of her child as well as her parents. It is submitted that the application seeking custody of the child, which is filed by the opponent-husband is pending before 2 nd Additional Chief Judicial Magistrate, Junagadh.