LAWS(APH)-2022-9-3

THIMMALA DASARI NAGA MANI Vs. THIMMALA JEEVAN RAO

Decided On September 05, 2022
Thimmala Dasari Naga Mani Appellant
V/S
Thimmala Jeevan Rao Respondents

JUDGEMENT

(1.) This Transfer Civil Miscellaneous Petition has been filed to withdraw and transfer the FCOP No.455 of 2022 on the file of the Judge, Family Court, Visakhapatnam to the Senior Civil Judge, Rajamahendravaram, East Godavari District.

(2.) Heard Sri K.V.S.S. Prabhakara Rao, learned counsel for the petitioner. Perused the record.

(3.) In compliance of the order, dtd. 28/6/2022 of this Court, personal notice was issued to the respondent by the petitioner counsel through registered post and acknowledgement due. The learned counsel for the petitioner filed acknowledgment of the respondent along with a memo vide U.S.R.No.43196/2022 on 19/7/2022. In spite of service of notice, there is no appearance for the Respondent.