T. PARVATHI DEVI Vs. THIPARTHI VENKATA SATISH KUMAR

JUDGEMENT

(1.) This Transfer Civil Miscellaneous Petition has been filed to withdraw FCOP No. 44 of 2020 from the Court of the Judge, Family Court, Vizianagaram, and transfer the same to the Court of the Judge, Family Court at Rajamahendravaram, East Godavari District.

(2.) Heard learned counsel for the petitioner and the learned counsel for the Respondent and perused the record.

(3.) Learned counsel for the petitioner submits that the petitioner is wife and the respondent is husband and their marriage was performed on 21/4/2016. Unable to bear the harassment in the hands of the respondent and his family members, the petitioner lodged a complaint under Sec. 498 r/w 34 IPC and Ss. 3 and 4 of Dowry Prohibition Act, which was number as C.C. No. 2897 of 2020 on the file of IV Additional Junior Civil Judge, Rajamahendravaram and it is coming up for trial.