PEDAPUDI SRI VENKATA LAKSHMI Vs. PEDAPUDI SRINIVASA RAO

JUDGEMENT

(1.) Today, when the matter was taken up for hearing, Mr. V. Sateesh Kumar, learned counsel for the petitioner submitted that proof of service Memo was filed before the Registry on 16/3/2026 vide U.S.R.No.33340 of 2026, along with the Postal Track Consignment Sheet downloaded from the Postal Department Website and the same is placed on record. As per the Postal Track Consignment Sheet, the registered notice sent to the respondent and the same was duly served on 9/3/2026. 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.83 of 2025 on the file of the Senior Civil Judge Court, Bhimavaram, West Godavari District, and transfer the same to the file of the Judge, Family Court, Vijayawada, Krishna District, for trial and disposal of the same.

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