Arun Bhansali, J. - (1.) HEARD learned counsel for the parties.
(2.) THIS petition has been filed by the wife seeking transfer of proceedings filed by the respondent himself under Section 13 of the Hindu Marriage Act, 1955 ('the Act') seeking dissolution of marriage at Barmer. The petition has been filed inter -alia on the ground that the proceedings under Section 498A IPC launched by the petitioner is pending at Sirohi, the petitioner is required to lookafter a minor child and it is inconvenient for her to visit Barmer on every date, therefore, the proceedings be transferred from Barmer to Sirohi.
(3.) A detailed reply has been filed by the respondent, inter -alia, with the averments that the proceedings under Section 498A IPC has been launched by the petitioner as a counter blast and not only that, after filing of the proceedings by the respondent at Barmer, the petitioner has filed proceedings under Section 9 of the Act and has also initiated proceedings seeking custody of the minor child, who, in fact, is with the respondent and the entire petition is based on false ground and cannot be said to be bonafide.;