MAJJI HEMA RAMALAKSHMI Vs. MAJJU SATISH

JUDGEMENT

(1.) Heard Sri A.S.C.Bose, learned counsel for the petitioner and Sri K.Simhachalam, learned counsel for the respondent.

(2.) The petitioner is the wife of the respondent. Their marriage was performed on 23/10/2013 at Palakonda, Srikakulam, as per the applicable rites and customs. They have a daughter, who is now under the care and custody of the petitioner by name Dineetha.

(3.) The petitioner now complains that the respondent instituted HMOP No.17 of 2018 for restitution of conjugal rights on the file of the Court of learned Senior Civil Judge, Rajam, in order to harass her, since she gave a complaint in Gopalapatnam Police Station, Visakhapatnam against him and others, where Crime No.61 of 2018 was registered. Now, she states that on account of distance between Rajam and Visakhapatnam, she is unable to undertake journey to attend the Court at Rajam. She also points out that the complaint given to police by her has culminated into C.C.No.1223 of 2018 now pending on the file of the Court of learned I Additional Chief Metropolitan Magistrate, Visakhapatnam, where the respondent is appearing.