KALIGITHI PRIYANKA Vs. JAVUDULA RAJEEV GANDHI

JUDGEMENT

(1.) This petition is filed under Sec. 24 of CPC to transfer O.P.No.973 of 2018, now pending on the file of the Court of Additional Family Judge, Visakhapatnam, to the Court of learned Senior Civil Judge, Bhimavaram.

(2.) The petitioner is the wife of the respondent. Their marriage was solemnized on 26/6/2011. Apparently, disputes arose between this couple. The petitioner is now residing at Bhimavaram. Whereas the respondent is a resident of Visakhapatnam.

(3.) The respondent has instituted O.P.No.973 of 2018, on the file of the Court of learned Additional Family Judge, Visakhapatnam, for dissolution of marriage, setting out several grounds, against the petitioner. The petitioner has also filed M.C.No.65 of 2018 on the file of the Court of learned II-Additional Judicial Magistrate of First Class, Bhimavaram, under sec. 125 Cr.P.C., for grant of maintenance for her and her children. It is stated to be pending. Apart from that, the petitioner has also filed a complaint in I-Town Police Station, Bhimavaram, against the respondent, making certain allegations, including as to alleged intimacy of the respondent and one Smt. Sagar Devi, where FIR is registered in Cr.No.255 of 2018, on 15/7/2018. Investigation in this case is stated to be continuing. She also filed a complaint under The Protection of Women from Domestic Violence Act,2005, before the court of II- Additional Judicial Magistrate of First Class, Bhimavaram, against the respondent.