KUNAPAREDDY VENKATESWARA RAO Vs. KUNAPAREDDY NAGAMANI KUMARI

JUDGEMENT

(1.) Heard Smt. Kavitha Gottipati, learned counsel for the petitioner, and Sri V.Ch.Naidu, learned counsel for the respondent.

(2.) The request of the petitioner, who is the husband of the respondent, is to transfer M.C.No.40 of 2016 now pending on the file of the Court of the learned Additional Judicial Magistrate of First Class, Repalle to the file of the Court of the learned Senior Civil Judge, Chirala to be tried along with O.P.No.11 of 2016 or to any other Court at Chirala competent to try the above matter.

(3.) The main ground on which this transfer petition rests is the ill-health from which the petitioner is suffering from. It is his version that he has been suffering from certain neurological problem including seizures and therefore he is unable to attend the Court at Repalle, where maintenance case filed by the respondent is pending. At the same time, there is O.P.No.11 of 2016 pending on the file of the Court of the learned Senior Civil Judge, Chirala for dissolution of marriage filed by him against the respondent.