SONALBEN BIPINBHAI PARMAR Vs. BIPINBHAI JAGUBHAI PARMAR

JUDGEMENT

(1.) Rule. Learned advocate Mr. Jignesh Hajare waives service of notice of rule on behalf of respondent.

(2.) The applicant wife has preferred this application to transfer the Family Suit No. 127 of 2012 by the respondent husband for restitution of conjugal rights before the Family Court, Rajkot to the competent Court at Surendranagar contending that applicant an unemployed lady having no means, is residing at Vadhwan having minor child with her and, therefore, it is difficult for her to travel from Surendranagar to Rajkot before the Family Court where generally advocates are not permitted to appear.

(3.) Heard learned advocate Mr. Hardik B. Shah for the applicant and learned advocate Mr. Jignesh L. Hajare for the respondent. Perused the record.