Gujarat High Court
Vanita P. Sharma vs Parikshit Ramesh Sharma on 23 February, 2006
Author: Ravi R. Tripathi
Bench: Ravi R. Tripathi
JUDGMENT Ravi R. Tripathi, J.
1. The present application is filed by the applicant - wife - original defendant in Hindu Marriage Petition No. 118 of 2005 pending in the Court of learned Civil Judge (S.D.), Vadodara for transfer of the same to the Court of learned Civil Judge (S.D.), Dholka.
2. Heard the learned advocates.
3. Learned advocate for the applicant - wife submitted that the applicant is having 4 year's old daughter and she is residing at Bavla and it will be convenient for her to attend the Court at Dholka rather than at Vadodara.
4. Mr. N.K.Majmudar, the learned advocate for the respondent - husband submitted that the husband is residing at Vadodara and serving in a marketing organization of a company. It will be causing undue strain on time and finance both of the husband to come down to Dholka. He further submitted that with a view to east the strain which will be caused on time factor, the husband is ready and willing to bear the cost which the wife may incur to attend the matter at Vadodara.
5. The fact that the wife is residing at Bavla with a minor child aged 4 years and Dholka being in vicinity of Bavla, it is deemed fit that the matter be transferred to Dholka from Vadodara.
6. In the result, this application is allowed. Hindu Marriage Petition No. 118 of 2005 is transferred from the Court of learned Civil Judge (S.D.), Vadodara to the Court of learned Civil Judge (S.D.), Dholka. Rule is made absolute with no order as to costs.