Arun Bhansali, J. - (1.) This petition under Section 24 CPC has been filed by the petitioner-wife seeking transfer of proceedings from Family Court No.1, Jaipur to Family Court at Jodhpur.
(2.) It is inter-alia indicated in the application that on account of matrimonial disputes, the petitioner initiated proceedings under Section 498A & 406 IPC before the courts at Jodhpur where the proceedings are pending. Where after, the petitioner has initiated proceedings under Section 13 of the Hindu Marriage Act, 1955 ('the HM Act') before the Family Court No.1, Jaipur and therefore, the petitioner has filed the present proceedings seeking transfer of the proceedings from Jaipur to Jodhpur.
(3.) During the pendency of the present transfer petition, the respondent has initiated proceedings under Section 25 of the Guardians and Wards Act, 1890 ('the Act') seeking custody of minor son before the Family Court No.1, Jodhpur.;