G.JAYASUNITHA Vs. G.RAJARAO

JUDGEMENT

(1.) Heard Sri N. Subba Rao, learned counsel for the petitioner and Sri Sudheer, learned counsel representing Sri V. Nitesh, learned counsel for respondent.

(2.) The petitioner is the wife of the respondent. D.O.P.No.9 of 2015 is pending on the file of learned II Additional District Judge, Kadapa at Proddatur instituted by the respondent against the petitioner. It appears that the petitioner filed M.C.No.29 of 2012 on the file of the Court of learned Special Magistrate, Nandyal for award of maintenance for her and for her daughter against the respondent.

(3.) Sri N. Subba Rao, learned counsel for petitioner now informs that it was allowed. Now the difficulty of the petitioner is that she is unable to attend the Court at Proddatur on account of distance and difficulty in taking care of child on such occasions. Learned counsel for petitioner referring to these facts and circumstances requests to transfer the above O.P. from the Court at Proddatur to the file of learned III Additional District Judge, Kurnool, Nandyal. The petitioner is a resident of Nandyal as such and apparently is under the care and custody of her parents.