BIJJALA Vs. PILLAMARI VIVEK

JUDGEMENT

(1.) This Transfer Civil Miscellaneous Petition is filed seeking transfer of F.C.O.P.No.424 of 2023 from the file of the Judge, Family Court at Hanmakonda, filed by the respondent-husband, to the Court of the Judge, Family Court at Khammam.

(2.) The brief facts leading to filing of the present Tr.C.M.P. are that the marriage of the petitioner-wife was solemnized with the respondent-husband on 2/9/2018 at Maddi Yellareddy Function Hall, By-pass road, Khammam, as per the prevailing customs in their community. It is stated that out of their wedlock, they were blessed with a female child on 24/2/2020.

(3.) In view of the harassment and differences, the petitioner filed a complaint against the respondent before the Police, Women Police Station, Khammam, vide FIR No.97 of 2023, dtd. 4/11/2023, for the offences punishable under Ss. 498-A and 506 r/w Sec. 34 I.P.C and Ss. 3 and 4 of Dowry Prohibition Act. The respondent filed FCOP No.424 of 2023 on the file of the Judge, Family Court, Hanmakonda, under Sec. 13(1)(ia) of the Hindu Marriage Act, 1955, to grant divorce by dissolving the marriage solemnized on 2/9/2018. In the meanwhile, the petitioner filed a Domestic Violence Case vide DVC (SR) No.3240 of 2023 before the III Additional Judicial First Class Magistrate at Khammam and Maintenance Case vide M.C.No.122 of 2023 before the Judge, Family Court-cum-IV Additional District Judge at Khammam, and the said cases are pending adjudication.