GARIKAPATI LAXMI NANDINI Vs. POLAVARUPU RAVI TEJA

JUDGEMENT

(1.) This Transfer Civil Miscellaneous Petition is filed seeking to transfer FCOP.No.327 of 2024 on the file of the Family Courtcum-VI Additional District Judge, Prashant Nagar, Ranga Reddy District at Kukatpally to the Family Court, Khammam.

(2.) Heard Sri C.V.Mohan Reddy, learned senior counsel appearing for Ms. Nafisa, learned counsel on record for the petitioner and Sri C.Nageshwara Rao, learned counsel appearing for Sri K.R.Prabhakar, learned counsel on record for the respondent.

(3.) The brief facts of the case, shorn-off unnecessary details, required for adjudication of this Tr.C.M.P., are that the petitioner in her affidavit filed in support of the TrCMP, averred that she and respondent are wife and husband; that their marriage was solemnized on 4/5/2023 at Khammam as per Hindu rites and customs; that after marriage ceremonies, she and respondent left to Dubai 15/5/2023, where respondent abodes and is working; that on 20/5/2023, she came back to Hyderabad and later, she has been residing at Khammam by performing office duties on 'Work from Home' mode, however, whenever there is necessity, she used to travel to Hyderabad. It is further averred that she and the respondent did not reside together at Hyderabad, and in fact, they spent together only 48 hours in Hyderabad; that in June, 2023, she stayed for some time at her mother-in-law's house at Hyderabad to take care of her mother-in-law when she underwent a surgery. It is further averred that as differences arose between her and respondent, the latter filed FCOP.No.327 of 2024 seeking dissolution of marriage before the Family Court at Prasanth Nagar, Ranga Reddy District at Kukatpally.