PUNNA AMRUTHA ADITHYA Vs. PUNNA PRAKASH

JUDGEMENT

(1.) This Transfer Civil Miscellaneous Petition, under Section 24 of the Code of Civil Procedure, 1908, is filed by the petitioner/wife seeking to transfer O.P.No.43 of 2016 from the file of Senior Civil Judge, Bhongir, Yadadri Bhongir District, to the file of the Judge, Family Court, Ranga Reddy District at L.B.Nagar, for trial and disposal in accordance with law, along with O.P.No.2112 of 2016.

(2.) Heard the learned counsel for the petitioner/wife. In spite of service of notice, there is no representation on behalf of the respondent/husband. Perused the record.

(3.) Admittedly, F.C.O.P.No.43 of 2016 pending on the file of Senior Civil Judge, Bhongir, Yadadri Bhongir District, is filed by the respondent/husband under Section 13(1)(i)(a) of the Hindu Marriage Act, 1955 (for short, 'the Act'), for divorce, on the ground of cruelty. Whereas the petitioner/wife filed O.P.No.2112 of 2016 pending on the file of Judge, Family Court, Ranga Reddy District at L.B.Nagar, under Section 9 of the Act, for restitution of conjugal rights.