KATRAGADDA KRISHNAVENI Vs. KATRAGADDA SRAVAN KUMAR

JUDGEMENT

(1.) The petitioner/wife filed the present petition under Sec. 24 of the Code of Civil Procedure, 1908, seeking to withdraw F.C.O.P.No.776 of 2025 on the file of the Family Court at Guntur, Guntur District, and transfer the same to the Family Court at Rajahmundry, East Godavari District.

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

(3.) The respondent/husband filed the counter affidavit by denying the material allegations leveled by the petitioner/wife. Learned Counsel for the respondent contends that the petitioner/wife approached this Court with demonstrably unclean hands, and she has deliberately and willfully suppressed the material facts, and requested to dismiss the present transfer civil miscellaneous petition.