Prakash Tatia, J. - (1.) In this unfortunate litigation there are serious allegations and counter allegations between the petitioner and the respondent and number of cases are also pending. The petitioner is having her widowed mother and one daughter of only about six years. She has filed number of cases against the respondent and also against the father of the respondent. She has also filed an application under Section 9 of the Hindu Marriage Act. All those cases except one case are pending at Bikaner filed by the petitioner. One of the criminal case filed by the petitioner is pending at Kota. Petitioner is at present residing at Bikaner and his mother is also residing at Bikaner.
(2.) Learned counsel for the respondent vehemently submitted that the petitioner is indulged in lodging one after another false criminal cases against the respondent and his family members, which is clear from the facts and also levelled grave charges against the father of the respondent. There- fore, it will not be proper and just to transfer the divorce petition filed by the respondent at Bikaner.
(3.) The allegations levelled by the petitioner are subject matter of the litigation in those cases, but the fact cannot be ignored is that she is residing at Bikaner. Her father already died. She is having a daughter of six years and when there are allegations of such grave nature she may have legitimate difficulties in conducting the case at Kota.;