JONNAGADDALA SWATHI Vs. L. KARTHIKA CHAKRAVARTHY

JUDGEMENT

(1.) This Transfer Civil Miscellaneous Petition is filed by the petitioner/wife against the respondent/husband under Sec. 24 of the Civil Procedure Code, 1908 (for short 'CPC') for withdrawal of FCOP No.994 of 2021 pending on the file of the Judge, Family Court at City Civil Court Hyderabad and to transfer the same to the Judge, Family Court at Karimnagar and pass any such other orders as this Court deems fit and proper.

(2.) Notice of the respondent/husband is served. He filed a detailed counter denying the petition averments. Heard the learned counsel on both sides. The detailed submissions have been made by both the parties, which are more or less on pleaded lines. Therefore, it may not be necessary for this Court to refer in detail such submissions. However, the submissions so made have received due consideration of the Court.

(3.) The main averments of the affidavit filed in support of the petition that the petitioner is legally wedded wife of the respondent, their marriage was solemnized on 26/11/2017, they led happy marital life for some time and out of the wedlock, they were blessed with a male child. Thereafter, differences arouse between them, she was driven out of the house of the respondent and ever since then she is living with her parents. The respondent has filed OP No.994 of 2021 on the file of the Judge, Family Court at City Civil Court, Hyderabad for dissolution of marriage. It is causing lot of inconvenience to her to attend the Court at Hyderabad on each and every date of hearing along with her minor child by travelling a distance of 200 kms, accordingly prayed to withdraw FCOP No.994 of 2021 from the file of Family Court, City Civil Court, Hyderabad and to transfer the same to the Family Court at Karimnagar.