SINGAM VIJETHA Vs. SINGAM SRINIVAS

JUDGEMENT

(1.) This petition is filed under Sec. 24 of Civil Procedure Code by the petitioner/wife with a request to withdraw O.P.No.834 of 2018 pending on the file of Judge, Family Court, at Kukatpally, and to transfer the same to the Court of Senior Civil Judge, Jagitial, Karimnagar District.

(2.) The petitioner is the legally wedded wife of the respondent, and their marriage was performed on 2/11/2008 as per Hindu rites and customs at Jagitial. Out of wedlock, they were blessed with two children. After she begot second child, the respondenthusband deserted her and she is forced to join her parents at Jagitial. The respondent husband is resident of Sri Ramulapally village of Jammikunta Mandal, Karimnagar District, but intentionally in the Divorce O.P. he has shown his address as within the limits of Kukatpally, Ranga Reddy District, only to gain territorial jurisdiction of Family Court, Ranga Reddy District. The respondent failed to pay any maintenance to the petitioner or their children. It is causing hardship to the respondent and her children to attend each and every date of hearing in the Court at Kukatpally. She is dependent on her parents for her maintenance and for the maintenance of her children.

(3.) Notice served on the respondent. No counter filed.