BANDI GOWRI Vs. BANDI SUBBA RAO

JUDGEMENT

(1.) I have heard the learned counsel, Mr.Sai Phaneendra Kumar, representing on behalf of Mr.Ch.Gunaranjan, learned counsel for the petitioner as well as the learned counsel, Ms.Sahithi, representing on behalf of Ms.S.Anvesha, learned counsel for the respondent.

(2.) This is wife's petition filed under Sec. 24 of Code of Civil Procedure (in short "CPC') seeking transfer of H.M.O.P.No.15 of 2022 from Senior Civil Judge Court, Proddatur of YSR Kadapa District to Senior Civil Judge Court, Kadapa of YSR Kadapa District, on the ground that now she is residing in her uncle's house at Kadapa city, where she filed Domestic Violence Case and lodged report against the respondent and others for dowry harassment, whereas the respondent filed H.M.O.P.No.15 of 2022 on the file of Senior Civil Judge Court, Proddatur seeking divorce with false grounds.

(3.) It is the contention of the petitioner that she is having threat to her life if she attends the Court at Proddatur as the respondent and his family members are threatening her to withdraw the criminal case and to give consent for dissolution of marriage. The petitioner submits that she has shown her residential address as resident of Mydukuru Mandal, Kadapa District in Crime No.270 of 2021 and also in DVC.No.20 of 2022, wherein the Station House Officer, after due investigation, filed charge sheet before II Additional Judicial Magistrate of First-Class Court, Kadapa. In both cases, the respondent has to appear before the Courts at Kadapa to put forth his defence, if any. It is the contention of the petitioner that she has no source of income to bear travel and legal expenses, whereas the respondent is working as Software Engineer who is able to bear travel and other expenses at Kadapa. She prays to allow the petition.