NALAM RANGA LAKSHMI Vs. NALAM RANADEEP

JUDGEMENT

(1.) This Transfer Civil Miscellaneous Petition is filed by the petitioner, who is the respondent in F.C.O.P.No.436 of 2020, on the file of Family Court, Guntur, with a prayer to transfer the said F.C.O.P. to the competent Court at Nellore, Nellore District, in the interest of justice.

(2.) The case of the petitioner, in brief, according to the averments in the petition is that the respondent is her husband. Respondent filed F.C.O.P. under Sec. 13(1)(ia) of Hindu Marriage Act, 1955 with all false and frivolous allegations against her. The respondent, his parents and grandmother physically and mentally harassed her for getting additional dowry. Ultimately, she was thrown out from the house. She is staying at her parents house at Nellore. The respondent used to call her over the phone scolding her and her mother in filthy language and threatening her with dire consequences. So, she gave a complaint in Disha Police Station on 11/11/2020, which is the subject matter in Crime No.148 of 2020. The respondent hatched a plan to secure her presence in Guntur to harass her. She has apprehension to attend the Family Court at Guntur. The respondent followed her when she attended the Court. Hence, she is constrained to file the present petition. She has no job and she is dependent on her mother and brother. Her marriage was performed at Nellore. The adjudication of matrimonial O.P. filed by the respondent can be done at Nellore, which is convenient to the petitioner. Guntur is at a distance of 240 K.Ms. from Nellore. She cannot travel such a long distance on each and every adjournment. There is a serious threat to her life and limb in the hands of the respondent. Hence, the petition.

(3.) The respondent got filed a counter denying the allegations against him and resisting the prayer of the petitioner. His contention in substance is that it is true that his marriage with the petitioner was performed at Nellore on 4/11/2017. He filed F.C.O.P.No.436 of 2020 for dissolution of marriage. The allegations that he, his parents and grandmother subjected the petitioner to torture both physically and mentally are all false. Further allegation that he followed the petitioner when she attended before the Family Court, Gutnur, is also false.