LOTCHERLA SAI RAMYASRI Vs. LOCHERLA NARASIMHA RAMA SANTOSH

JUDGEMENT

(1.) 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 F.C.O.P.No.2311 of 2022 on the file of the Family Judge-cum-V Additional District Judge, Visakhapatnam and transfer the same to the file of the Judge, Family Court, Srikakulam, to be tried along with the F.C.M.C.No.12 of 2024.

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

(3.) Learned counsel for the respondent would contend that, there are no valid grounds to consider the request made by the petitioner/wife filed in the petition and the present Transfer Civil Miscellaneous Petition may be dismissed.