ANJALI AMIT AGARWAL Vs. AMIT ANANDBHAI AGARWAL

JUDGEMENT

(1.) The application is filed under Section 24 of the Civil Procedure Code, 1908, (the Code) seeking transfer of Hindu Marriage Petition, (HMP) no.490 of 2018, from the Family Court at Ahmedabad, where it is presently pending to the Family Court at Gandhidham.

(2.) As stated in the application, the marriage of the applicant was solemnized with the respondent on 16.02.2017, and within short time she was driven out from her matrimonial home on 15.06.2017, and since then the applicant has been residing at her parental home at Gandhidham. It is also stated in the application that the distance between the Gandhidham and Ahmedabad is approximately 350 kms. and there is nobody in the family of the applicant who can travel with the applicant from Gandhidham to Ahmedabad and the applicant feels insecure in traveling long way alone to attend the proceedings of HMP at Ahmedabad. It is also stated that the respondent has not made any provision for the maintenance of the applicant.

(3.) Learned advocate for the applicant submitted that considering long distance between the Ahmedabad to Gandhidham and considering the fact that there is nobody in the family who can accompany the applicant to travel long route to attend the proceedings of HMP at Ahmedabad, not only it will be unsafe for the applicant to come from Gandhidham alone but it will put the applicant to lot of inconvenience and difficulties to come from Gandhidham, to attend the proceedings at Ahmedabad, especially when the applicant is not getting any maintenance.