JAKKULA VENKATESWARAMMA Vs. JAKKULA ANATHA V RAVINDRA BABU

JUDGEMENT

(1.) None represented the respondent even this day, even though this matter is directed to be listed as per the order dated 18.01.2021 under the caption 'for orders'. Smt.Kalla Tulasi Durgamba, learned counsel for the petitioner had submitted arguments earlier. Since there is no representation for the respondent even now, in the circumstances, this matter is being disposed of.

(2.) The petitioner is the wife of the respondent. Their marriage was celebrated on 19.02.2002 as per applicable rites and customs at Tirupati. On account of certain reasons, which are not relevant for the present purpose, the petitioner and the respondent have been living separately from each other. The petitioner is a resident of Putchhagadda Village, Challapalli Mandal, Krishna District. The respondent is a resident of Patamata, Vijayawada, Krishna District.

(3.) The respondent instituted FCOP No.701 of 2018 on the file of the Family Court, Vijayawada, against the petitioner, for divorce. The petitioner is requesting to transfer this matter to the Court of learned Senior Civil Judge, Avanigadda, for the following reasons: