NADAKUDURU DURGA BHAVANI Vs. NADAKUDURU SURESH VARMA

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 transfer of H.M.O.P.No.150 of 2024 on the file of the Additional Senior Civil Judge, Tenali, Guntur District, to the Senior Civil Judge, Nuzividu, Krishna District, for trial.

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

(3.) Learned counsel for the petitioner submits that the respondent/husband is not residing at Tenali and at present, he is residing at Morampudi Village.