AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 158 words1 This transfer petition has been filed by the petitioner - wife for transfer of Divorce Petition No 164 of 2018 titled "Amit Bordiya vs. Sonika Bordiya" from the Family Court, Jaipur, Rajasthan to the Family Court, Navsari, Gujarat.
2 We have heard learned counsel for the parties.
3 Looking to the facts and circumstances of this case, particularly the fact that the petitioner being a resident of Navsari, Gujarat, she would be put to considerable inconvenience in prosecuting the matter at Jaipur, Rajasthan, we think it appropriate to transfer the aforesaid case from the Family Court, Jaipur, Rajasthan to the Family Court, Navsari, Gujarat.
4 Accordingly, the transfer petition is allowed.
5 The transferor court shall forthwith transmit the record of the aforesaid case to the transferee court.
6 After transfer of the petition, the transferee Court is directed to make all endeavour either for amicable settlement or for early decision in the matter without unnecessary adjournments.