JUKANTI VIJAYALAXMI Vs. JUNKANTI PRAVEEN KUMAR

JUDGEMENT

(1.) This petition is filed under Sec. 24 of the Civil Procedure Code (for short 'CPC') praying this Court to transfer O.P.No.114 of 2022 pending on the file of Senior Civil Judge, at Bhongiri, Yadadri-Bhongiri District, to the file of the Family Court, at Siddipet, District Siddipet.

(2.) The brief facts of the case are that the petitioner is wife of the respondent. Their marriage was solemnized on 17/2/2020 as per Hindu rites and customs. Out of their wedlock they were blessed with one female child on 28/2/2022. However, they lived together happily for a short period of time as the family of respondent/husband started harassing the petitioner/wife for additional dowry. As such, she lodged complaint before the Station House Officer, Bhoompally. After due investigation, the Police registered a case in Crime No.87 of 2022 and filed charge sheet vide C.C.No.454 of 2022 before the Jurisdictional Court for adjudicating the matter. Later, she filed M.C.No.11 of 2022 under Sec. 125 of Cr.P.C., seeking maintenance and D.V.C.No.13 of 2022 under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005, read with Rule 6(1) of the Protection of Women from Domestic Violence Rules, 2006, before the Judicial First Class Magistrate, at Dubbaka.

(3.) The respondent/husband filed O.P.No.114 of 2022 on the file of the Senior Civil Judge, at Bhongir, under Sec. 9 of the Hindu Marriage Act, 1955 (for short 'Act, 1955') seeking restitution of conjugal rights.