SHILPA HEMANT VAGH Vs. HEMANT MANJIBHAI VAGH

JUDGEMENT

(1.) Rule. Mr. Dipak Patel, learned advocate, waives service of notice of Rule on behalf of the opponent.

(2.) With consent of the learned advocates appearing for the respective parties, the matter is taken up for final hearing.

(3.) By way of the present application under Section 24 of the Civil Procedure Code, 1908, the applicant - wife - the original respondent in Family Suit No. 779 of 2016 filed by the present opponent - husband for divorce under Section 13 of the Hindu Marriage Act, 1955, in the Family Court, Ahmedabad, has prayed to transfer Family Suit No. 779 of 2016 from Family Court, Ahmedabad to Family Court, Junagadh in the interest of justice.