KALANGI @ KUMMARI VARSHA Vs. KALANGI DEEPAK

JUDGEMENT

(1.) The petitioner/wife has filed this Transfer Civil Miscellaneous Petition under Sec. 24 of the Civil Procedure Code, 1908 (for short 'CPC') for withdrawal of OP No.4 of 2022 pending on the file of the learned VI Additional District Judge, Godavarikhani, Peddapalli District and to transfer the same to the Principal Senior Civil Judge, Kothagudem, Bhadradri-Kothagudem District.

(2.) Notice is served on the respondent/husband. He has filed a detailed counter affidavit denying the petition averments. Heard the learned counsel for the petitioner and the respondent. The submissions made on either side have received due consideration of this Court. Perused the material available on record.

(3.) The point that arises for consideration is whether the petitioner/wife is entitled for transfer of OP No.4 of 2022 pending on the file of the VI Additional District Judge, Godavarikhani, Peddapalli District as prayed for.