TANVI DHARMESHBHAI TRIVEDI Vs. DHARMESHBHAI DIPAKBHAI TRIVEDI

JUDGEMENT

(1.) By way of this application under Sec. 24 of the Code of Civil Procedure, 1908, the applicant - wife seeks transfer of Family Suit No. 250 of 2025 pending in the Court of Family Court, Rajkot to the Family Court, Ahmedabad.

(2.) Heard learned advocate Ms. Dhruva Vyas for the applicant.

(3.) Ms. Vyas, learned advocate for the applicant, submitted that the applicant being a lady is residing at her parental house with her aged father along with two minor sons and the distance from Rajkot to Ahmedabad is 250 Kms. It is therefore submitted that the applicant being a lady is suffering tremendous hardship and difficulties and it is very difficult for her to travel and attend the Court proceedings.