NAKKA VIJETHA Vs. NAKKA LAKSHMI NARAYANA

JUDGEMENT

(1.) The petitioner/wife filed the present petition under Sec. 24 of the Code of Civil Procedure, 1908, seeking to withdraw D.O.P.No.270 of 2025, on the file of the IV Additional District Judge, Tanuku and transfer the same to the Judge, Family Court, Visakhapatnam.

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

(3.) The respondent has filed a counter affidavit by denying the material allegations levelled in the transfer petition filed by the petitioner. Learned counsel for the respondent/husband contended that there are no merits in the transfer petition filed by the petitioner and requested to dismiss the transfer petition.