ADIMULAM (UNDRALA) PADMAVATHI Vs. ADIMULAM MANIKANTA ESWARA RAO

JUDGEMENT

(1.) Heard Ms.Majji Venkata Divya Haritha, learned counsel for the petitioner and Sri G.Sai Narayana Rao, learned counsel for the respondent.

(2.) The petitioner is the wife of the respondent. Their marriage was celebrated on 23/3/2016 at Saluru of Vizianagaram District, as per applicable rites and customs. For certain reasons, both of them have been living separately. The petitioner is a resident of Vizianagaram town. Whereas, the respondent is living at Visakhapatnam.

(3.) FCOP No.77 of 2019 is pending in between these parties in the Court of learned Family Judge, Visakhapatnam, for divorce. The request of the petitioner is to transfer of the above matter from Visakhapatnam to the competent Court at Vizianagaram.