ABHA MAYANK Vs. GAJRAJ SINGH

JUDGEMENT

(1.) Applications have been filed by the applicant seeking transfer of proceedings pending before Family Court No.1, Jaipur Metro to Family Court No.1, Jodhpur.

(2.) It is, inter alia indicated in the applications that proceedings initiated by the petitioner are already pending at Jodhpur, and that the proceedings have been initiated at Jaipur by the respondent under Section 9 of the Hindu Marriage Act, 1955 and Section 25 of the Guardians and Wards Act, 1890.

(3.) It is submitted that on account of the fact that petitioner is required to look after her minor child, it is difficult for her to attend the hearings at Jaipur along with her minor child and the respondent in any case is attending the hearings in other matters at Jodhpur, therefore, proceedings pending at Jaipur may be transferred to Jodhpur.