MATHIIJJINA DIVYA Vs. IJJINA EARNEST PAUL

JUDGEMENT

(1.) These Transfer Civil Miscellaneous Petitions are filed by the same parties, can be disposed of by a Common Order

(2.) The Transfer Civil Miscellaneous Petition No.416 of 2022 is filed by the wife against the husband, seeking transfer of FCOP No.431 of 2022 from the Family Court at Guntur to the Family Court at Visakhapatnam. The Transfer Civil Miscellaneous Petition No.33 of 2023 is filed by the husband against the wife, seeking transfer of FCOP No.1788 of 2022 from the Family Court at Visakhapatnam to the Family Court at Guntur.

(3.) It is admitted fact that the marriage between the parties solemnized on 21/2/2022 in a Church at Guntur city, as per customs prevailing in Christian community. It is also not in dispute that the husband is working as Assistant Professor in CSE Department, NIT, Warangal, and after the marriage the wife joined the husband and resided at Guntur for some time, and thereafter she also resided in NIT quarters at Warangal city. It is alleged by the wife that, she has been ill-treated by her in-laws by treating her as maid-servant, and taken her for medical check-up on the ground that she is suffering from ill- health and forced her to have a child and abused her that she is un-healthy person, not fit to conceive. The wife alleged that the husband is puppet in the hands of his parents, and he never stopped harassing her, and filed petition for restitution of conjugal rights with false grounds, and she also filed petition for restitution of conjugal rights before the Family Court, Vizag and issued notice in FCOP No.431 of 2022. It is the contention of the wife that the husband instead of filing a petition for restitution of conjugal rights at Vizag, to harass her and force her to bring to his terms, as she cannot afford to visit Court at Guntur due to financial issues and dependency on her father, filed petition at Guntur.