EGITELA @ PAGADALA SANDHYA Vs. EGIRELA NRENDRA

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 6/10/2025 vide U.S.R.No.111807 of 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 and the same 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 withdrawal of F.C.O.P.No.125 of 2025 on the file of the Judge, Family Court, Nellore, S.P.S.R. Nellore District and transfer the same to the Senior Civil Judge Court at Rajampet, for trial.

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