SIMPLE SHARMA Vs. ISHAWAR PRAKASH

JUDGEMENT

(1.) Heard learned counsel for the parties on application filed under Section 24 CPC seeking transfer of the proceedings under Section 25 of the Guardian and Wards Act, 1890 ('the Act1) from Family Court No.1, Jodhpur to Family Court, Sriganganagar.

(2.) It is, inter-alia, indicated in the application that the respondent has initiated proceedings under Section 25 of the Act against the petitioner for custody of the children before the Family Court No.1, Jodhpur.

(3.) Submissions have been made that as the petitioner alongwith her children is staying at Sriganganagar, the proceeding be transferred to Sriganganagar.