MATSETI SANTHOSHI Vs. GUDE LAHARI KRISHNA

JUDGEMENT

(1.) Today, when the matter has been taken up for hearing, Sri N. Siva Reddy, learned counsel for the petitioner has submitted that, proof of service Memo has been field before the Registry, dtd. 15/9/2025, along with the Postal Track Consignment Sheet downloaded from the Postal Department Website and the same is placed on the record. As per the Postal Track Consignment Sheet, the registered notice sent to the respondent was served on him on 4/9/2025. Despite service of notice, there is no representation on behalf of respondent. Therefore, service held sufficient".

(2.) The petitioner/wife herein filed the present petition under Sec. 24 of the Code of Civil Procedure, 1908, (for short the C.P.C.") seeking for transfer of F.C.O.P.No.335 of 2025 on the file of the Additional Family Judge Court at Visakhapatnam, to the file of the learned Judge, Family Court, Rajamahendravaram, East Godavari District, for trial.

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