CHENNAREDDY @ KURUGUNTL ANUSHA Vs. KURUGUNTLA VENKATA KRISHNA REDDY

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 15/10/2025 vide U.S.R.No.118316 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 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.22 of 2025 on the file of the Additional Senior Civil Judge, Ongole, Prakasam District and transfer the same to the I Additional Senior Civil Judge, Nellore, S.P.S.R. Nellore District, for trial and disposal of the same.

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