ANJANABEN JAYANTIBHAI NIRMAL Vs. MITESHBHAI SHARADBHAI PADIA

JUDGEMENT

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

(2.) The application is filed under section 24 of the Civil Procedure Code ('the Code") seeking transfer of the Family Suit No.15 of 2018 from the Family Court, Bhavnagar, where it is presently pending, to the Family Court, Surendranagar.

(3.) It is stated in the application that in the Family Suit No.5 of 2018 filed by the applicant, notice is already issued to the respondent-husband. It is further stated that it would be extremely difficult for the applicant to attend the proceedings of the family suit at Bhavnagar since she is residing with her aged parents at Surendranagar and there is nobody to accompany her to Bhavnagar. It is further stated that the distance between Surendranagar and Bhavnagar is approximately 360 kilometer and therefore, it will be difficult for the applicant to travel long way as her parents are dependent on her. It is further stated that since the respondent is contesting the family suit at Surendranagar, the family suit at Bhavnagar could be transferred to the Family Court at Surendranagar.