KAVALAPATI LAKSHMI PRASANNA Vs. KAVALAPATI SRI RAM

JUDGEMENT

(1.) Heard learned counsel for the petitioner. Notice is served on the respondent. Service against him is held sufficient. None represented the respondent.

(2.) The petitioner is the wife of the respondent. Their marriage was celebrated on 12/8/2017 at Vizianagaram as per applicable rites and customs. For certain reasons, of which both of them are in dispute, they have been living separately. The petitioner is residing at Vizianagaram. The respondent is a resident of Visakhapatnam.

(3.) The respondent instituted O.P.No.320 of 2017 on the file of the learned Family Judge, Visakhapatnam, against the petitioner. The petitioner has appeared in that matter. It is her contention that she is unable to attend the Court at Visakhapatnam on every date of hearing, spending a lot of money and is unable to bear such inconvenience. She further pleaded that the respondent is working in a private organization, drawing a huge salary and that he can as well attend the Court at Vizianagaram, if the matter is transferred.