CHETNABEN Vs. PRAVINBHAI BHIKHABHAI CHAVDA

JUDGEMENT

(1.) This application is filed under Sec. 24 of the Code of Civil Procedure, 1908 by the applicant wife to transfer Family Suit No.14 of 2022 from learned Principal Judge, Family Court, Jamkhambhaliya, Devbhumi Dwarka to the Family Court at Porbandar.

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

(3.) Facts and circumstances giving rise to filing of the present application are that the respondent husband has filed petition under sec. 13 of the Hindu Marriage Act being registered as Family Suit No.14 of 2022 and the same is pending before the learned Principal Judge, Family Court, Jamkhambhaliya, Devbhumi Dwarka.