JAGRUTIBA HARSHDEEPSINH RAOL Vs. HARSHDEEPSINH RAJENDRASINH RAOL

JUDGEMENT

(1.) This application is filed under Sec. 24 of the Code of Civil Procedure, 1908 by the applicant wife to transfer Hindu Marriage Petition No. 03 of 2023 from the learned Principal Civil Judge at Khambhat to competent court at Gondal i.e. learned Principal Civil Judge, Gondal at Rajkot.

(2.) Heard Mr. A.A. Asthavadi, learned counsel for and on behalf of the applicant. Though served, none appears for the respondent.

(3.) Facts and circumstances giving rise to filing of the present application are that the husband filed petition under Sec. 13(a) of the Hindu Marriage Act before the trail Court. The Hindu Marriage Petition No. 03 of 2023 filed by the respondent is pending before the learned Principal Civil Judge, Khambhat, Dist.: Anand.