LAWS(APH)-2020-9-18

TOMPALLI RATNA KUMARI Vs. TOMPALLI MAHESH KUMAR

Decided On September 07, 2020
Tompalli Ratna Kumari Appellant
V/S
Tompalli Mahesh Kumar Respondents

JUDGEMENT

(1.) This transfer petition is filed by the petitioner/wife to withdraw H.M.O.P.No.102 of 2017 on the file of the Court of the Senior Civil Judge, Vizianagaram and to transfer the same to the Court of the Judge, Family Court, Vijayawada.

(2.) Initially on 16.09.2019 this Court ordered notice to the respondent and also permitted the learned counsel for the respondent to take out personal notice and to file proof of service. On the same day by its order this Court ordered interim stay of all further proceedings in H.M.O.P.No.102 of 2017 on the file of the Court of learned Senior Civil Judge, Vizianagaram, until further orders.

(3.) The learned counsel for the petitioner Sri B.Parameshwara Rao represented that in compliance of the direction of the Court, a personal notice was issued to the respondent and it was served on him on 10.10.2019 and memo of proof of service is filed to that effect. It appears from the record that though notice was served on the respondent on 10.10.2019, there is no appearance on his behalf in this case till today. In view of the same, this Court is of the opinion that the respondent is not intending to oppose this transfer application.