KATTA SRILAKSHMI Vs. KATTA ASHWIN KUMAR

JUDGEMENT

(1.) This petition is filed by the petitioner-wife under Sec. 24 of the Code of Civil Procedure, 1908 for transferring the MC No.170/2022 pending on the file of the Principal Judge, Family Court Raichur, to the Court of the Principal Judge, Family Court Ballary, for disposal in accordance with law.

(2.) It is asserted that the marriage of the petitioner and the respondent was solemnized on 9/3/2014 in Mukthal in Narayanpeth district, Telangana State and subsequently, they resided together in Hyderabad. It is alleged that out of the said wedlock, they are having child of 8 years. The allegation of the petitioner is that she was subjected to ill-treatment and hence, she filed Crl.Misc.131/2020 before the Family Court, Ballary and now she is staying in Ballary. She asserted that subsequently, the respondent-husband filed MC No.170/2022 on the file of the Principal Judge, Family Court, Raichur making false allegation. She asserted that she is not in a position to travel from Ballary to Raichur and hence, she sought for transfer of MC No.170/2022 from Raichur to Ballary.

(3.) The respondent has appeared through his counsel and learned counsel for the respondent seriously objected the transfer on the ground that since the petitioner was residing in Manvi in Raichur district, the Family Court, Rachur has got jurisdiction and sought for dismissal of the petition.