POONAM Vs. RAJESH PRAVINBHAI SANCHANIYA

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.1110 of 2022 from the Family Court, Vadodara to the Family Court, Gandhidham, Dist.: Kutch.

(2.) Heard learned counsel for and on behalf of the applicant.

(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.1110 of 2022 and the same is pending before the Family Court, Vadodara. The applicant is having one daughter and aged parents, who are residing along with the applicant at Gandhidham Dist.: Kutch. It is difficult for the applicant wife to travel from Kutch to Vadodara for each and every date along with minor child. The applicant - wife has to suffer economically, physically as well as mentally because Kutch is far away from Ahmedabad.