M. SUNANDINI Vs. T. ANILKUMAR REDDY

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 transfer of H.M.O.P.No.89 of 2021, on the file of the learned Senior Civil Judge, Adoni, to the file of learned Senior Civil Judge, Guntakal, for trial and disposal.

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

(3.) Learned counsel for the respondent would contend that the petitioner herein is not residing in India and is currently residing in London. He further submits that if the petitioner returns to India, he has no objection, to transfer the case to the Court of the learned Senior Civil Judge, Guntakal. He would also contend that the respondent herein instituted H.M.O.P. No.89 of 2021 before the learned Senior Civil Judge, Adoni, under Sec. 12 of the Hindu Marriage Act, 1955, and due to the non-availability of the petitioner herein, the proceedings of the case in H.M.O.P.No.89 0f 2021 are stalled without any progress and that a time limit may be fixed on the transferee Court for disposal of the case on merits.