ALLA YAGNIKA Vs. ALLA VINYA KUMAR

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 withdrawal of H.M.O.P.No.90 of 2024, on the file of the IV Additional Civil Judge (Senior Division), Guntur, Guntur District, and to transfer the same to the Court of the learned Civil Judge (Senior Division), Avanigadda, Krishna District, for trial and disposal.

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

(3.) Learned counsel for the petitioner would further contend that the petitioner, being a woman, has been residing at her parents" house and depending upon the mercy of her parents at Nagayathippa Village, Mopidevi Mandal, Krishna District and it is very difficult for her to travel to attend the case proceedings filed by the respondent/husband before the Court at Guntur without any male assistance, and that she was constrained to file the present petition against the respondent/husband, seeking withdrawal of H.M.O.P.No.90 of 2024, on the file of the IV Additional Civil Judge (Senior Division), Guntur, Guntur District, and transfer the same to the file of the learned Civil Judge (Senior Division), Avanigadda, Krishna District, for trial and disposal of the same.