MALLELA NAVEEN CHAKRAVARTHI Vs. METHARI SUSHAMA

JUDGEMENT

(1.) This Transfer Civil Miscellaneous Petition is filed under Sec. 24 of the Civil Procedure Code (for short 'CPC') by the petitioner/husband praying the Court to transfer O.P.No.1331 of 2019 from the file of the I Additional Family Court cum XIV Additional Metropolitan Sessions Judge, Hyderabad, filed by him, to be heard along with F.C.O.P.No.673 of 2021 pending on the file of the Family Court, Ranga Reddy District, L.B.Nagar, filed by wife .

(2.) Heard Sri S.S.R. Murthy, learned counsel for petitioner, and Sri Chekuri Yadagiri, learned counsel for respondent.

(3.) Learned counsel for petitioner submits that the marriage of petitioner and respondent was solemnized on 18/11/2015 at Hyderabad. Since the year 2013 the petitioner is working with Alsripts, North Carolina, United States of America (for short 'USA'). After the marriage, the petitioner and respondent stayed together in USA for some time and then returned to India in the year 2016. Thereafter, the respondent/wife stayed with her parents and filed criminal cases against petitioner under Ss. 498-A and 506 of Indian Penal Code and under Ss. 4 and 5 of the Dowry Prohibition Act, 1961, before the Women Police Station, Saroornagar, Ranga Reddy District.