ARCHANABEN PARESHBHAI PATEL Vs. PARESHBHAI HARSHADBHAI PATEL

JUDGEMENT

(1.) THE present application is filed by the applicant-wife under Section 24 of the Civil Procedure Code for appropriate order of transferring H. M. P. No. 4/2007, pending in the Court of learned Seventh Additional Senior Civil Judge, Rajkot to the Family Court, Ahmedabad.

(2.) IT is also further prayed by way of amendment that Execution Petition No. 289/2007, pending in the Court of learned Principal Civil Jude, Rajkot be transferred to the Family Court, Ahmedabad.

(3.) THOUGH served, nobody appears on behalf of the opponent-husband. H. M. P No. 4/2007 has been filed by the opponent-husband in the Court of learned Seventh Additional Senior Civil Judge, Rajkot against the applicant-wife.