KOTTURU MOUNIKA KATYAYANI Vs. N. MOHAN MURALI KRISHNA

JUDGEMENT

(1.) This Transfer Civil Miscellaneous Petition is filed by the petitioner/wife against respondent/husband under Sec. 24 of Code of Civil Procedure (in short CPC) seeking transfer of F.C.O.P.No.988 of 2021 from Principal Family Court, Vijayawada, to Family Court, Visakhapatnam.

(2.) The case of the petitioner/wife in brief is that her marriage with the respondent solemnized on 17/2/2016 at Vijayawada as per caste, custom prevailing in their community. She submits that sometime after the marriage disturbances arose in their matrimonial life due to the behaviour of the respondent and thereafter exchange of notices taken place between the parties and then respondent filed F.C.O.P.No.988 of 2021 before the Principal Family Court, Vijayawada, seeking divorce.

(3.) It is the contention of the petitioner that her father is away from India and she and her mother are staying at Visakhapatnam and she has to look after her mother and they have no male assistance. The petitioner submits that due to disturbances in her family life, she could not able to continue her profession and facing financial trouble, due to that, it is difficult for her to travel from Visakhapatnam to Vijayawada to attend the Court as distance is about 400 Kilometres and she prays to transfer F.C.O.P.No.988 of 2021 from Principal Family Court, Vijayawada to Family Court at Visakhapatnam.