V.RAMASUBRAMANIAN, J. - (1.) The petitioner, who is the wife of the respondent, has come up with the above petition seeking the transfer of Family Suit No. 33 of 2016 from the Family Court, Banaskantha, Palanpur, Gujarat, to a competent court in Mumbai, Maharashtra.
(2.) I have heard Mr. Harsh Desai, learned counsel for the petitioner and Ms. Ranu Purohit, learned counsel for the respondent.
(3.) The petitioner and the respondent got married on 28.02.2002. Two children were born in the wedlock on 31.08.2007 and 27.01.2011.;