NALLAMOLU RAJARAJESWARI Vs. NALLAMOLU MOHANA MURALI

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 H.M.O.P.No.81 of 2020 on the file of the Senior Civil Judge, Repalle, Guntur District and transfer the same to the file of the Additional Senior Civil Judge, Ongole, Prakasam District, for trial and disposal of the same.

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

(3.) Learned counsel for the petitioner would contend that the petitioner herein being a woman, has been residing separately along with her two (2) children aged about 13 & 10 years respectively and the children are prosecuting their studies while residing with their mother/petitioner herein at Ongole. He further submitted that the distance between Repalle & Ongole is more than 100Kms and it is very difficult for the petitioner/wife to travel to attend the divorce case proceedings filed by the respondent/husband before the Court at Repalle without any male assistance, and that she was constrained to file the present petition against the respondent/husband, seeking for withdrawal of H.M.O.P.No.81 of 2020 on the file of the Senior Civil Judge, Repalle, Guntur District, and transfer the same to the file of the Additional Senior Civil Judge, Ongole, Prakasam District, for trial and disposal of the same.