G. VEERA PRASAD Vs. G. SRILATHA

JUDGEMENT

(1.) Heard Ms.Manasa, learned counsel representing Sri S.Subba Reddy, learned counsel for the petitioner and Sri Habibulla Shaik, learned counsel for the respondent.

(2.) This petition is filed to transfer HMOP No.28 of 2018 now pending on the file of the Court of learned Senior Civil Judge, Sattenapalli, to the Family Court, Guntur.

(3.) The respondent is the wife of the petitioner. Their marriage was celebrated on 02.05.2002 at Madala Village, Muppalla Mandal, Guntur District. For certain reasons, which are not relevant for the present purpose, they have been living separately. Learned counsel for the respondent now informs that she is residing at Muppalla Village, though she was earlier living at Guntur,, when FCOP No.629 of 2016 was instituted.