NIKITHA JAIN @ MOUNICA Vs. ASHISH KUMAR A. JAIN

JUDGEMENT

(1.) This petition is filed under Sec. 24 C.P.C., seeking to withdraw H.M.O.P. No. 340 of 2016 on the file of the Court of III Additional Senior Civil Judge, Kakinada, and transfer the same to the file of Senior Civil Judge, Narsapur, for disposal in accordance with law.

(2.) Heard Sri J. Sreenivasa Rao, learned counsel for the petitioner and Sri A.K. Kishore Reddy, learned counsel for the respondent and perused the material available on record.

(3.) A perusal of the record reveals that the marriage of the petitioner was performed with the respondent on 19.01.2014 at Bagara of Jalore District of Rajasthan, as per Hindu rites and caste customs. The marriage of the petitioner and respondent was registered before the Sub-Registrar at Samarlakot on 31.01.2015. Immediately after the marriage, the petitioner joined the respondent to lead marital life. Due to one reason or other, bad weather prevailed in the family life of the petitioner and respondent, therefore, the petitioner has been residing at her parents house in Narsapur. It is not uncommon to make allegations and counter allegations by the parties to the proceedings, more particularly in matrimonial cases in order to gain the sympathy of the Court. This is not the stage to go into the merits of the main case. Even as per the recitals of main O.P., the petitioner is the resident of Narsapur.