MALYALA BHAGYA RALLABANDI Vs. RALLABANDI RAMANACHARY

JUDGEMENT

(1.) This petition, invoking Section 24 of the Code of Civil Procedure, is filed seeking transfer of FCOP No.149/2019 from the file of I Senior Civil Judge, Siddipet, to the Family Court, Ranga Reddy District, at L.B.Nagar.

(2.) In the affidavit filed in support of the petition, the reasons stated for seeking transfer was that the petitioner doesn 't not have any independent source of income; she is dependent on her parents who are poor; she can 't bear the travel expenditure to attend the Court at Siddipet which is about hundred kilometers away from her present residence at Hyderabad; and she is not getting any maintenance.

(3.) Notice was sent to the respondent. The petitioner 's counsel Mr. P. Narasimha was permitted to take out personal notice on the respondent and the notice was served, and proof of service was filed vide USR No.25177 of 2021. In spite of service of notice, none appeared for the respondent.