HETALBEN AMITBHAI CHAUHAN Vs. AMITBHAI ARVINDBHAI CHAUHAN

JUDGEMENT

(1.) The application is taken up for final disposal at the notice stage with the consent of learned advocates for the parties.

(2.) The application is filed under Section 24 of the Civil Procedure Code,1908 ('the Code') seeking transfer of the Family Suit No.3 of 2017 from Family Court, Rajkot, where it is pending, to the Family Court at Ahmedabad.

(3.) The applicant has averred in the application that the marriage between her and the respondent was solemnized on 22.2.2003 and out of their wedlock, a girl child Anushka was born, who is residing with the applicant and is studying in 6th Std. in Zydus International School at, Godhavi, Ahmedabad. The respondent is a qualified person working as Marketing Managing in Intas Pharma and earning Rs.1,50,000/- per month. Father-in-law and mother-in-law of the applicant have been residing at Rajkot since many years in their own bungalow and there is no liability on the respondent for his parents. It is further stated that the respondent was residing with the applicant and her daughter at Ahmedabad, however after the dispute arose between the applicant and the respondent, he left the home, and though he is residing at Ahmedabad but has deliberately shown his address of Rajkot. It is averred by the applicant that it is very difficult for her to manage for the expenses for herself and her daughter and to attend the proceedings of the family suit at Rajkot as her daughter cannot be left alone at Ahmedabad.