M. BHAVYA Vs. A. BHARATH

JUDGEMENT

(1.) This Transfer Civil Miscellaneous Petition is filed by the petitioner/wife against the respondent/husband under Sec. 24 of Civil Procedure Code(in short "CPC") seeking transfer of H.M.O.P.No.6 of 2022 from the file of Senior Civil Judge Court, Piler, Chittoor District, to Senior Civil Judge Court, Adoni, Kurnool District.

(2.) It is the contention of the petitioner that her marriage with the respondent was solemnized on 29/8/2018 in a function hall at Adoni Town of Kurnool District, as per Hindu rites and customs prevailing in the community. She alleged that at the time of marriage, her parents presented dowry to the respondent and after the marriage, she joined the respondent at Bangalore and marriage was consummated, where they lived happily for a period of six months and thereafter respondent started harassing her and he used to suspect her fidelity without any proper reason. It is also the contention of the petitioner that on 18/2/2020, respondent beat her and driven her out from the house, as there was no other option she came to her parents house at Adoni, where she is now residing and filed M.C.No.13 of 2021 and D.V.C.2 of 2021 and lodged report against the respondent in CFR No.410 of 2021.

(3.) The respondent though engaged a counsel, not chosen to file counter.