DEVUNIPALLI VIJAYAVANI Vs. DEVUNIPALLI CHANDRA SEKHAR

JUDGEMENT

(1.) This petition is filed seeking transfer of O.P.No.237 of 2001 on the file of the Family Court, Vijayawada, to any Court at Hyderabad or Ranga Reddy District.

(2.) The contention of the petitioner, who is the wife of the respondent, is that since she is a helpless lady with old parents who cannot render any assistance it would be difficult for her to go to Vijayawada to attend the hearings of O.P.No.237 of 2001 filed by the respondent seeking divorce, and since respondent has to come to Hyderabad in connection with a Criminal Revision Petition filed by her against the order refusing to grant maintenance to her, O.P.No.237 of 2001 filed by the respondent may be transferred to any Court at Hyderabad or Ranga Reddy District.

(3.) Learned Counsel for petitioner placing strong reliance on the letters said to have been written by the petitioner to her parents during 1994, contended that the contents in those letters would clinchingly establish that the petitioner was being subjected to harassment and cruelty by the respondent, and if the petitioner were to go to Vijayawada alone, there is every possibility of the respondent forcing her to sign on certain documents by putting her under threat, the case may be transferred from Vijayawada to Hyderabad.