VINABEN JIVANLAL TRIVEDI Vs. MOHITKUMAR RAMANLAL TRIVEDI

JUDGEMENT

(1.) Leave to amend is permitted. Rule. 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 - wife to transfer H.M.P. Suit No.45 of 2022 pending before the Court of learned Principal Civil Judge, Dessa to the Family Court, Dahod.

(3.) Heard learned advocates appearing for the respective parties.