JIGNABEN BHASHKAR PANDYA Vs. ALPESHKUMAR BHOGILAL MEWADA

JUDGEMENT

(1.) Rule. Mr. Rajesh K. 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-wife to transfer Family Suit No.2571 of 2021 filed by the respondent- husband under Sec. 13(1) of the Hindu Marriage Act, 1955 for divorce, pending before the Court of Family Court, Ahmedabad, to the Family Court, Vadodara.

(3.) The applicant herein is the original opponent. It is the case of the applicant herein that the applicant herein has instituted proceedings under Sec. 9 of the Hindu Marriage Act for restitution of conjugal rights and under Sec. 125 of the Criminal Procedure Code seeking maintenance. A complaint under Sec. 498A of the Criminal Procedure Code is also filed by the applicant - wife, which is at the stage of mediation before the concerned police station at Vadodara.