VINJARAPU @ VEERNI Vs. VINJARAPU SIVA KUMAR

JUDGEMENT

(1.) Today when the matter has been listed under the caption 'for orders', there was no representation on behalf of the respondent.

(2.) The petitioner/wife herein filed the present petition under Sec. 24 of the Code of Civil Procedure, 1908, seeking for transfer of H.M.O.P.No.21 of 2025 on the file of the Senior Civil Judge Court at Ramachandrapuram, East Godavari District, to the file of the XIV Additional District and Sessions Judgecum-Additional Family Court, Vijayawada Krishna District, for trial.

(3.) The case of the petitioner in brief is as follows: