ARUN BHANSALI,J. - (1.) This transfer application has been filed by the applicant - wife seeking transfer of proceedings pending before the Family Court No. 1, Jodhpur to Family Court, Bhilwara.
(2.) It is, inter alia, indicated in the application that the petitioner filed an application under Section 12 of the Protection of Women from Domestic Violence Act, before the courts at Bhilwara. An FIR was also lodged by the petitioner, in which, challan has been filed against the respondent and charges have been framed. Whereafter, the present proceedings under Section 9 of the Hindu Marriage Act, 1955 has been filed by the respondent before the Family Court No. 1, Jodhpur.
(3.) It is, inter alia, indicated that the present proceedings have been initiated at Jodhpur only with a view to harass the petitioner as already inter-se proceedings are pending before the courts at Bhilwara, which are required to be attended by the respondent. The petitioner is to lookafter her three children and, therefore, it is inconvenient for her to attend the proceedings at Jodhpur and, therefore, the proceedings at Family Court No. 1, Jodhpur be transferred to Family Court, Bhilwara.;