USHA RANI Vs. SUBRAMANYESWARA RAO

JUDGEMENT

(1.) THE parties in both the matters being common, being wife and husband, both the matters are being disposed of by a common order.

(2.) CIVIL Revision Petition No. 2534 of 2008 is preferred as against the order, dated 16. 11. 2007, made in I. A. No. 127 of 2007 in F. C. O. P. No. 66 of 2006 on the file of the Family Court, Secunderabad. The self-same petitioner filed Tr. CMP No. 465 of 2007 praying for transfer of O. P. No. 66 of 2006 pending on the file of the Family Court, Secunderabad to the Family Court at Vijayawada, Krishna District to be tried along with M. C. No. 88 of 2007.

(3.) ON the contrary, Sri N. Ashok Kumar, learned Counsel representing the respondent-husband, would maintain that on a careful scrutiny of the dates and time gap it is clear that there was sufficient opportunity to the petitioner-wife to file counter, but for the reasons best known she had not chosen to file counter and hence, complaining before this Court that no opportunity had been given, is not a sustainable contention. Further, the learned Counsel had taken this Court through the counter-affidavit filed in Tr. CMP No. 465 of 2007 and would maintain that this had been that of only with a view to harass the husband and also to further delay the proceedings. Hence, the Tr. CMP to be dismissed.