RAVEENA NAGARIYA Vs. VISHVENDRA NAGARIYA

JUDGEMENT

(1.) The petitioner-wife has filed this transfer civil miscellaneous petition under Sec. 24 of the Code of Civil Procedure with a request to withdraw FCOP.No.783 of 2020 pending on the file of the Judge, Family Court, City Civil Courts at Hyderabad and to transfer the same to the Judge, Family Court, Sanga Reddy.

(2.) The petitioner is legally wedded wife of the respondent. Their marriage was solemnized on 21/5/2017. They lead happy marital life for some time. Later he started demanding for additional dowry, quarreled with the parents of the petitioner. She was driven out of his house and she is compelled to stay with her parents. Thereby, she has filed a case in Crime No.72 of 2021 before Police, Jogipet for the offence under Sec. 498-A of IPC. She is house wife. She has no source of income. Accordingly, requested to transfer FCOP.No.783 of 2020 pending on the file of the Judge, Family Court, City Civil Courts at Hyderabad to the Judge, Family Court, Sanga Reddy.

(3.) The respondent has filed a detailed counter along with a CD and some material papers including the reply notice dtd. 26/6/2021, photocopies of medical record, legal notice dtd. 21/9/2019 and extract of abusive words that were used by the petitioner against the respondent while sending messages to him continuously.