PARAMATA @ SIRIGIBATTULA LAKSHMI PRASANNA Vs. PARAMATA DHANAKOTI MAHESH

JUDGEMENT

(1.) Today, when the matter has been taken up for hearing, learned counsel for the petitioner has submitted that, proof of service Memo has been field before the Registry on 27/10/2025 vide U.S.R.No.121182 of 2025, along with the Postal Track Consignment Sheet downloaded from the Postal Department Website and the same has been placed on record. As per the Postal Track Consignment Sheet, the registered notice sent to the respondent and the same was served on him on 10/10/2025. 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 withdrawal of H.M.O.P.No.111 of 2024 on the file of the Senior Civil Judge, Kothapeta, and transfer the same to the Court of Senior Civil Judge, Bhimavaram, West Godavari District, for trial and disposal of the same.

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