MEEGADA LAKSHMI USHARANI Vs. MEGADA VENU GOPALA RAO

JUDGEMENT

(1.) Heard Sri S.Syam Sunder Rao, learned counsel for the petitioner, once again. In fact, he was heard yesterday i.e. on 02.12.2020 and on account of want of appearance on behalf of the respondent, this matter was directed yesterday to be listed this day, to hear learned counsel for the respondent. This day also, none represented the respondent. Since this is a Tr.C.M.P. of the year 2019, relating to a Family Court matter, it is now being disposed of.

(2.) The request of the petitioner, who is the wife of the respondent is to transfer F.C.O.P.No.2109 of 2018 now pending on the file of the Court of learned Family Judge, Visakhapatnam, to the file of the Court of learned Senior Civil Judge, Kaikalur, Krishna District.

(3.) The marriage of the petitioner and respondent was celebrated as per applicable rites and customs on 06.05.2001 at Annavaram. They have two sons Pavan Kumar and Damodar Chandu. The children are under the care and custody of the petitioner. There are reasons set out by the petitioner against the respondent and the fact remains that both of them have been living separately from each other.