JINAL KAMLESHKUMAR SHRIMALI Vs. KAMLESHKUMAR RAGHUNATHBHAI SHRIMALI

JUDGEMENT

(1.) Rule. Mr.Jay Mehta, learned advocate waives service of Rule for the respondent-husband.

(2.) Considering that this application is filed for transferring the proceedings of Hindu Marriage Petition No.1104 of 2008 pending in the Court of Principal Family Court, Vadodara to the Court of Senior Principal Civil Judge,Siddhapur, the matter is taken up for final hearing with consent of learned advocates for both the parties.

(3.) The marriage between the parties was solemnized on 16.05.2010 as per Hindu rites and rituals at Village:Chatawada, Ta:Siddhapur, Dist:Patan. There was separation within 10 days of marriage between the applicant-wife and respondent-husband. It appears that the applicant is residing at Mehsana with her parents. The respondent-husband has filed the petition being Family Suit No.1104 of 2018 in the Court of Principal Family Judge, Vadodara under Section 13(1)(ia) of the Hindu Marriage Act, 1955 for divorce in the Court of Principal Family Court, Vadodara.