SARASWATI VIJAYKUMAR MINA Vs. VIJAYKUMAR RAMSING MINA

JUDGEMENT

(1.) Heard learned Advocate Mr. Prashant V. Chavda for the Applicant - Wife (Original Defendant) through video conference.

(2.) RULE.

(3.) The present Application under Sec. -24 of the Civil Procedure Code,1908 (for short the Code) is filed by the Applicant - Wife to transfer H.M.P. No. 29 of 2020, filed under Sec. 13(A) of the Hindu Marriage Act, 1955 by the Opponent - Husband before the learned Kalol Court, Gandhinagar to learned Taluka Court, Gandhidham, Kutch.