PRAGADA (BONDA) ARUNA SATYA Vs. PRAGADA CHAITANYA

JUDGEMENT

(1.) Today, when the matter was taken up for hearing, Sri G. R. Sudhakar, learned counsel for the petitioner submitted that the notice was sent to the both the addresses of the respondent and the respondent personally received the notice. The same is placed on record. None appeared for the 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 transfer of H.M.O.P.No.8 of 2025 on the file of the Principal Senior Civil Judge, Vizianagaram and transfer the same to the Principal Senior Civil Judge, Anakapalle and tried along with H.M.O.P.No.27 of 2025, which is pending before the same Court at Anakapalle, for trial.

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