GUDDATI Vs. DODDI SIVA SUBHRAMANYA KONDA BABU

JUDGEMENT

(1.) This Transfer Civil Miscellaneous Petition is filed by the petitioner/wife against the respondent/husband under Sec. 24 of Code of Civil Procedure (in short 'CPC') seeking transfer of H.M.O.P.No.24 of 2022 from the Senior Civil Judge Court, Tadepalligudem of West Godavari District to Senior Civil Judge Court, Sompeta of Srikakulam District.

(2.) The case of the petitioner/wife in brief is that her marriage with the respondent was solemnized on 19/4/2019 in a function hall at Tadepalligudem as per Hindu Rites and Customs prevailing in their community. She alleged that at the time of marriage her parents gave cash and gold to the respondent towards dowry and thereafter, she joined her husband to lead marital life.

(3.) The petitioner submits that respondent filed H.M.O.P.No.24 of 2022 before the Senior Civil Judge Court, Tadepalligudem of West Godavari District, seeking divorce on the ground of cruelty and now, she is residing at Kasibugga Town of Srikakulam District where she is doing petty job due to that it is inconvenient for her to travel a distance of 450 KMs to attend the Court at Tadepalligudem. It is also the contention of the petitioner that she filed M.C.No.17 of 2022 and lodged a report against the respondent for the offences punishable under Sec. 498-A IPC, which is registered as C.C.No.651 of 2022 pending before Judicial Magistrate of First Class at Palasa of Srikakulam District, wherein respondent is attending. The main contention of the petitioner is that she being a single lady, not in a position to travel from Kasibugga Town to Tadepalligudem to attend the Court in divorce petition filed by the respondent. She prays to allow the petition.