ALGANGI MADHAVI Vs. ALAGANGI KRUPA RAO

JUDGEMENT

(1.) Heard Sri Tarlada Raja Sekhar, learned counsel for the petitioner and Sri K.V.Muralidhar Patnaik, learned counsel for the respondent.

(2.) The request of the petitioner, who is the wife of the respondent, is to transfer O.P.No.534 of 2018 filed by the respondent for divorce against her from the file of the court of learned Family Judge, Visakhapatnam, on to the file of the learned Family Judge at Srikakulam.

(3.) The reason assigned by the petitioner is that she is suffering on account of arthritis and she is unable to travel to the court at Visakhapatnam. Thus she has set out her personal inconvenience.