LAWS(APH)-2021-2-39

UDIYANA UMA MAHESWARI Vs. UDIYANA DAMODAR RAO

Decided On February 15, 2021
Udiyana Uma Maheswari Appellant
V/S
Udiyana Damodar Rao Respondents

JUDGEMENT

(1.) Heard Sri V.V.L.N.Sarma, learned counsel for the petitioner. None represented the respondent.

(2.) The petitioner is the wife of the respondent. Their marriage was celebrated on 03.05.2015 at Palakonda, Srikakulam District as per applicable rites and customs. After living for some time together, on account of certain reasons, which are not relevant for the present purpose, they have been living separately. The petitioner is living at Akiveedu Village, West Godavari District. The respondent is a resident of Visakhapatnam.

(3.) The respondent instituted F.C.O.P.No.1288 of 2019 before the Family Court, Visakhapatnam, for divorce against the petitioner. Now, the contention of the petitioner is that she is unable to attend the Court at Visakhapatnam, since the distance between the village, where she is residing and Visakhapatnam is about 350 kms and that she would not be in a position to bear the expenses for this purpose. The petitioner has also stated that she filed a complaint against the respondent on 22.08.2019, basing on which Crime No.183 of 2019 under Sections 498-A I.P.C and Sections 3 and 4 of the Dowry Prohibition Act was registered in Akiveedu Police Station and that it is pending investigation. She further stated that M.C.No.83 of 2019 instituted by her is now pending on the file of the Court of learned I Additional Judicial Magistrate of First Class, Bhimavaram, for grant of maintenance.