CHETANA NUTHALAPATI Vs. NARESH KANTHETI

JUDGEMENT

(1.) The petitioner is the wife of the respondent. Their marriage was celebrated on 29.11.2017 in TTD Kalyana Mandapam, Sattenapalli, as per Hindu Rites and Caste Customs.

(2.) The respondent is stated to be a Chartered Accountant, working at Chennai and whereas, the petitioner has also completed chartered accountancy, who is not, however, employed. Disputes arose between this couple and the respondent filed F.C.O.P.No.291 of 2019, now stated to be pending on the file of the Court of learned Judge, Family Court, Vijayawada (Court of XIV Additional District Judge, Vijayawada), for divorce on several grounds.

(3.) Now, it is stated by the petitioner that she is depending on her parents, who are teachers and that since Vijayawada is about 85 kilometers from Sattenapalli, it is difficult for her to travel on the dates of hearing in the above matter. Thus setting out ground of personal inconvenience, she requested to transfer the above divorce petition to the Court of learned Judge, Family Court, Guntur.