CHETNA Vs. RAHUL RAVIBHAI JOLAPARA

JUDGEMENT

(1.) This application is filed under Sec. 24 of the Code of Civil Procedure, 1908 by the applicant-wife to transfer HMP Suit No.13 of 2023 2023 from the Court of Additional Senior Civil Judge, Anjar-Kutch to the Family Court at Rajkot.

(2.) Heard 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 i.e. HMP Suit No.13 of 2023 and the same is pending before the Additional Senior Civil Court, Anjar-Kutch. The applicant is a doctor by profession and is a very busy person and therefore, it is not possible to attend the Court at Anjar, Kutch on each and every adjournment. It is difficult for the applicant wife to travel from Rajkot to Anjar-Kutch for each and every date and Anjar, Kutch is far away from Rajkot and the distance between Anjar-Kutch to Rajkot is about 192 kmt.