CHERALA ARUNDHATHI Vs. CHERALA PRAMOD KUMAR

JUDGEMENT

(1.) This Transfer Civil Miscellaneous Petition, under Section 24 of the Code of Civil Procedure, 1908, is filed by the petitioner/wife, requesting to withdraw O.P.No.2730 of 2018 from the file of Judge, Family Court, Ranga Reddy District at L.B.Nagar and transfer the same to the file of Judge, Family Court, Karimnagar, for trial and disposal, in accordance with law.

(2.) Heard the learned counsel for both sides and perused the record.

(3.) Learned counsel for the petitioner/wife would submit that the petitioner had already filed two cases i.e, C.C.No.1116 of 2019 before the Special Judicial First Class Magistrate, Karimnagar, for the offence under Section 498-A IPC & Section 4 of D.P.Act and DVC No.49 of 2019 before the Additional Judicial First Class Magistrate, Karimnagar, under Section 12 of protection of women from Domestic Violence Act, 2015 (D.V.Act) seeking maintenance against the respondent/husband and both these cases are pending at Karimnagar. The petitioner/wife resides at Kelleda Village, Manakondur Mandal, Karimnagar District. She is pursuing her post-graduation at Kakatiya University, Warangal. The Family Court situated at Karimnagar is convenient for her to attend the Court and defend the subject O.P filed by the respondent/husband and ultimately prayed to allow the transfer petition as prayed for.