BHIMASINGI RAJESH Vs. B. VAGDEVI / BURAGAPU VAGDEVI

JUDGEMENT

(1.) Heard learned counsel for the petitioner. None appeared for the respondent even this day.

(2.) Considering the nature of this matter, it is being disposed of finding that the respondent has not evinced interest in pursuing the same.

(3.) This application is filed by the husband of the respondent to transfer M.C. filed by her in F.C.M.C.No.17 of 2018 now stated to be pending on the file of the Family Court, Srikakulam to the Family Court, Vizianagram. The reason assigned by the petitioner is that he filed HMOP No.1030 of 2017 initially on the file of the Family Court, Visakhapatnam, for restitution of conjugal rights against the respondent under Section 9 of the Hindu Marriage Act and it was transferred to the Family Court at Vizianagram as per orders in CMP No.547 of 2017 of the then High Court of Andhra Pradesh at Hyderabad, where, it is renumbered as FCOP No.23 of 2018.