DIMPLE YAGNIK CHOTALIYA Vs. YAGNIK ALPESHBHAI CHOTALIYA

JUDGEMENT

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

(2.) The applicant has filed this application under Section 24 of the Civil Procedure Code, 1908 ("the Code") seeking transfer of Hindu Marriage Petition (HMP) No.14 of 2018 filed by the respondent ? her husband in the Court of learned Principal Senior Civil Judge at Kathor for restitution of conjugal rights.

(3.) As stated in the application, the marriage between the applicant and the respondent was solemnized on 02.04.2014 at Ahmedabad and out of the wedlock, one son named as Kunj was born who is presently staying with the applicant at Ahmedabad. It is further stated that the distance between the place of Kathor and Ahmedabad is of about 244 Kms for which minimum six hours journey is required and the applicant feels fear and threaten to travel to such a long distance to attend the proceedings of the HMP at Kathor.