MEDIKONDA ROHITA Vs. MEDIKONDA SHRAVAN

JUDGEMENT

(1.) Heard Dr.Challa Srinivas Reddy, learned counsel for the petitioner and Sri P.Balu Anil Kumar, learned counsel for the respondent.

(2.) The petitioner and the respondent are the Doctors. The petitioner is a resident of Guntur and the respondent is a resident of Vijayawada. Their marriage was celebrated on 23/3/2016 at Guntur as per applicable rites and customs. After living together for some time, for certain reasons, both the parties began to live separately from each other. They have a son, Sai Viihan and he is stated to be under the care and custody of the petitioner.

(3.) The respondent instituted FCOP No.47 of 2019 on the file of the Court of learned Family Judge-cum-XIV Additional District Judge, Vijayawada, against the petitioner, for restitution of conjugal rights. The request of the petitioner is to transfer the above matter from Vijayawada to Guntur.