ASURU JYOTHI Vs. ASURI SOMESWARA RAO

JUDGEMENT

(1.) This transfer petition is filed under section 24 of C.P.C. by the petitioner who is the wife of the respondent, for transfer of G.O.P.No.308 of 2019 now pending on the file of the Court of the Learned Family Judge cum V Additional District Judge, Visakhapatnam on to the file of the Court of learned Family Judge, Vijayanagaram.

(2.) It is not in dispute that the marriage of the petitioner and the respondent was solemnized on 12-04-2007. They have two (2) issues also born on 01-03-2008 and 05-06-2013 respectively. It is also not disputed that the petitioner is staying along with her children at K.L.Puram, Vijayanagaram whereas the respondent is resident of Visakhapatnam. Disputes arose in between this couple. Both the parties have assigned reasons against each other including such allegations which require determination at an appropriate stage, by the courts concerned.

(3.) Now the contention of the petitioner is that, the respondent has instituted G.O.P.No.368 of 2019 in the Family Court, at Visakhapatnam under section. 9 of the Hindu Marriage Act, 1955, as a counter blast to her claim for maintenance in F.C.M.C.No.11 of 2019 on the file of the Court of the learned Family Judge, Vijayanagaram. It is her further contention that because of the distance in between these two (2) places and financial difficulties, she is unable to attend the Family Court, at Visakhapatnam. Presence of children with her apart from security issues are also raised by her in this context.