BANDI@KALARI Vs. BANDI VENKATA KARUNYA

JUDGEMENT

(1.) Today when the matter is taken up for hearing, Sri M.Siva Prasad, learned counsel for the petitioner has represented that the proof of service memo dtd. 23/7/2025, along with the postal track consignment sheet downloaded from the Postal Department Website is filed before the Registry and the same is placed on the record. As per the track consignment sheet, the registered notice sent to the respondent was served on him on 18/7/2025. Therefore, service held sufficient. None appeared for the respondent.

(2.) The petitioner/wife filed the present petition under Sec. 24 of the Code of Civil Procedure, 1908, seeking to withdraw H.M.O.P.No.84 of 2025, on the file of the Senior Civil Judge, Markapur, Prakasam District and transfer the same to the Senior Civil Judge, Proddatur, Kadapa District.

(3.) The case of the petitioner in brief is as follows: I. The petitioner is the legally wedded wife of the respondent and their marriage has been performed at Proddatur, YSR Kadapa District on 21/4/2022, as per Hindu rites and customs. In view of the matrimonial disputes between both the parties, the petitioner/wife is staying at her parents' house at Proddatur, YSR Kadapa District and depending upon the mercy of her parents. The learned counsel for the petitioner would contend that to cause inconvenience to the petitioner, the respondent/husband filed H.M.O.P.No.84 of 2025, on the file of the Senior Civil Judge, Markapur, Prakasam District, under Sec. 9 of the Hindu Marriage Act, 1955, seeking for restitution of conjugal rights. II. Learned counsel for the petitioner further contended that the petitioner being a woman, depending upon the mercy of her parents, it is very difficult for her to travel at a distance of more than 170 Kms from Proddatur, YSR Kadapa District to Markapur, Prakasam District for attending the Court proceedings before the learned Senior Civil Judge, Markapur, Prakasam District, without any male support and that she was constrained to file the present petition against the respondent/husband seeking to withdraw H.M.O.P.No.84 of 2025, on the file of the Senior Civil Judge, Markapur, Prakasam District and transfer the same to the Senior Civil Judge, Proddatur, Kadapa District.